ASHOKE KUMAR DASADHIKARI,J. - (1.) Learned Counsel for the writ petitioner submits that admitted dues of the writ petitioner should be paid. He refers the memo no.692G/Misc. dated 27.8.2007 issued by the Additional District Magistrate and Ex-officio Additional Executive Officer Murshidabad Zilla Parishad asking the Block Development Officer to release outstanding bill for Rs. 5,10,396/- for the period from January, 2005 to August, 2006 in favour of Sri D.N. Swarnakar which is due and payable to him for performing his job as Carrying-cum-Storing agent in Bhagwanpur II Block under Cooked Mid-Day Meal Programme observing statutory formalities.
(2.) Subsequent to that the writ petitioner was served with a letter by the Block Development Officer, Murshidabad asking him to submit outstanding bills of transportation Charge for Mid-Day Meal Rice along with service return from schools and S.S.K. allotment wise road challans, stock register and other adjustment within 5th September, 2007.
(3.) The writ petitioner by his reply dated 4th September, 2007 wrote to the Block Development Officer, Bhagwangola-II, Panchayat Samity, Murshidabad that he has already submitted bills to the Block Development Office. However, he requested the Block Development Officer to allow 15 days time because the papers are to be found out and/or to be collected by him would take little time.;