- (1.) Heard Sri A.K. Sachan and Sri Saurabh Sachan, learned counsel for the petitioner, Sri Pranjal Mehrotra,, learned counsel for the respondents no. 2 and 3 and Sri Ajit Kumar Singh, learned Additional Advocate General assisted by Sri Sudhanshu Srivastava, learned Standing Counsel for the respondents no. 1 and 4.
(2.) The petitioner entered into a contract on 18.12.2015 with U.P. Jal Nigam, Allahabad for supply, installation and maintenance of Swiss Cottage, Tin Boundary Wall and supply of furniture on rental basis in Magh Mela 2015-2016. According to the petitioner he completed the work within time. Similarly in Magh Mela 2016-2017 and 2017-2018, a work was awarded to the petitioner and after completing all the formalities petitioner completed the contract. After completion of contract in the aforesaid financial years, petitioner submitted final bill but same was not paid, therefore, present writ petition has been filed for issuance of necessary directions to pay the bill together with interest at the rate of 18% per annum.
(3.) Learned counsel for the petitioner has submitted that the amount of bill has been admitted by the respondent no. 1 and there is no impediment for them in making payment. Law on the subject is well settled and the learned counsel for the petitioner has referred judgment in the matter of Chitra Gupta Trading Vs. U.P.P.W.D. and others, reported in, 2010 4 AWC 3911, in support of his contention and prayed that the respondents be directed to ensure payment of outstanding amount as may be found and payable to the petitioner with interest @ 18% per annum.;