Sambuddha Chakrabarti, J. - (1.) The business of the petitioner is multi-colour offset printing. In the year 2014, the Principal, Government Senior Secondary School, R.K Pur i.e. respondent no.5, placed several orders to the petitioner for supply of various printed materials which were supplied to the office of the respondent no.5 on February 03, 2014. It raised a bill of Rs. 4,87,900/-. The respondent no.5 had accorded expenditure sanction by various orders against the voucher contingent bills which were sent to the Sub-PAO for releasing the same in favour of the petitioner-firm.
(2.) Since the amount was not paid for a very long time, the petitioner made a representation on January 29, 2016 to the Accounts Officer, Directorate of Education. This was followed by several representations which have been annexed to the writ petition as Annexure P-6. Lastly, the petitioner issued a legal notice on April 17, 2017 requesting the authorities to release the outstanding dues within 30 days failing which he would approach the court for recovery of the said amount.
(3.) The petitioner states that he had invested huge amount of money for supplying the said items by taking loans. While receiving the said items, the office of the respondent no.5 never complained that the supplied materials were of inferior standard or found to be unsatisfactory.;