- (1.) Heard Sri N. K. Sharma, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) Main relief claimed in this petition is a mandamus commanding the respondents to pay Rs.9,37,000/- with 12% interest to the petitioner for the work done by him in pursuance of agreement no. 40/EE/07-08 executed by respondent no. 2 with the petitioner.
(3.) It is contended on behalf of the petitioner that he is a registered Class-I contractor with the respondents-Irrigation department and tender submitted by him in pursuance of advertisement inviting the same for construction of Yamuna River bank was accepted and he was awarded contract and registered agreement no. 40/EE/07-08 was executed between the parties. It is further submitted that petitioner completed the work within time fixed in the agreement and after inspection of the work, final measurement bill was prepared and submitted before respondent no. 2. When the payment was not made, petitioner and certain other similarly situated contractors made application under Right to Information Act. In response whereof, they were provided a reply dated 07.07.2010 (Annexure '1' to the writ petition) wherein in respect of the petitioner, it was stated that Rs.9,37,000/- was payable to him. The said letter further records that payment shall be made as and when the grant is received.;