- (1.) Heard Sri Avinash Tripathi in person.
(2.) The petitioner has come up in this writ petition in respect of certain claims of contractual dues from the respondent - Railway Department in relation to a work which was executed by his late father in 1987. It is admitted that his father died in the year 2000. Now the petitioner has taken up this cause by moving an application and obtaining information under the Right to Information Act.
(3.) The petitioner contends that the payment along with interest from 1989 onwards till date of actual payment, therefore, should be directed to be made through a writ of mandamus.;