Sambuddha Chakrabarti, J. - (1.) In this application for contempt, the petitioner alleges that in the year 2009-10 as per various orders placed by the alleged contemnor under a certain scheme, the petitioner supplied various quantities of its manufactured cement products as per the requisite qualities to the office of the respondents in the writ petition. The petitioner raised bills and invoices to the tune of Rs. 6,33,558/- which was not paid by the respondents to the writ petition despite various demands made by the petitioner company.
(2.) The petitioner filed a writ petition being WP No. 10077 (W) of 2015 inter alia praying for a direction upon the respondents to disburse the said sum of Rs. 6,33,558/- along with an interest @ 18% per annum.
(3.) The said writ petition was disposed of by this Court by an order dated August 10, 2015 inter alia directing the respondent no. 6 to the writ petition i.e. the Block Development Officer, Puncha, to consider the representation of the petitioner within a period of four weeks from the date of communication of the order after giving the petitioner an opportunity of hearing. The respondent no. 6 was further directed to ascertain the truth of the allegation of the petitioner and if it was found that the grievance was genuine he was required to pass necessary and consequential order so that the money due to the petitioner, if any, might be paid to the petitioner within six weeks thereafter. It was further directed that in the event the respondent no. 6 was of the opinion that the claim was not genuine, he would dispose of the representation by passing a reasoned order. It was further directed that in either case the respondent no. 6 would communicate the decision to the petitioner within a week after it was taken.;