- (1.) Heard Shri Rohit Upadhyay, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(2.) Prayer made in this petition is for issuance of a writ of mandamus directing the respondents to pay the dues of the petitioner for contract bond along with up-to-date interest at the rate of 18% per annum within stipulated period.
(3.) It is contended by the learned counsel for the petitioner that the petitioner is a registered contractor and was allotted maintenance work of Magh Mela roads and bridges through contract bond No. 29/EE dated 30.11.2000 amounting to Rs.3,84,579/-. It is further contended that on various representations made by the petitioner about the payment of outstanding dues, he was informed vide letter dated 3638/5A dated 30.10.2012 written by respondent no. 4 that due to paucity of funds, payment could not be made and as soon as the funds are made available, the outstanding bills shall be cleared.;