Vivek Varma, J. - (1.) Heard Sri Sunil Kumar Misra, learned counsel for the petitioners, learned Standing Counsel and Sri S. K. Tripathi, learned counsel for the respondent Nos. 3 & 4.
(2.) The present writ petition under Article 226 of the Constitution has been filed claiming following reliefs: (I) Issue a writ, order or direction of the nature of Mandamus commanding the respondents no. 3 & 4 to examine, verify and honoured the petitioners bills duly generated in discharge of work order letter No. 152/2017-18 dated 18.-7-2018 issued by the respondents Nagar Nigam, Gorakhpur. (II) Issue a writ, order or direction of the nature of Mandamus commanding the respondents no. 4 to decide the petitioner's application dated 18-02-2019 (Annexure No. 6) and application dated 1.3.2019 (Annexure No. 7), pending for release of the payment of bill duly generated in discharge of work order letter No. 152/2017-18 dated 18.07.2018 issued by the respondent-Nagar Nigam, Gorakhpur.
(3.) The petitioners entered into a contract with the Municipal Corporation, Gorakhpur for providing personnel for cleaning and door to door garbage collection.;