R.K. Merathia, J. - (1.) MR . Faruque Ansari, learned Counsel appearing for the Petitioner submitted that the pursuant to the notice inviting tender for construction of by -pass road from Gangupara to Oyna More via Babandiha within Lohardagga Block, Petitioner participated and ultimately it was awarded the work on 07.03.2008. While the work was in progress, Respondent No. 5 - The Executive Engineer, Rural Engineering Works Division, Lohardagga through his letter dated 22.09.2008 raised certain technical point which were required to be modified immediately and for which an amendment in estimate was also necessary and accordingly he requested Executive Officer, Lohardagga Municipality to take appropriate action/decision on those technical point so that the work could be completed within stipulated period. It is further submitted that thereafter nothing has been done in the matter, and the work is being delayed, and therefore, the Respondents may be directed to take immediate steps for sanction of fresh estimate with respect to the said work on account of the modification as pointed out by the Executive Engineer and issue work order accordingly on revised estimate. It is further submitted by the Petitioner that near about half of the work has been completed for which 12 months time was granted.
(2.) FROM the counter affidavits filed on behalf of the Respondents, it appears that they are throwing burden on one another and are playing blame -game, but the net result is that the work and the public is suffering. In the circumstances, the Secretary, Urban Development Department, Govt. of Jharkhand, Ranchi - Respondent No. 1 and the Secretary, Rural Development Department, Govt. of Jharkhand, Ranchi - Respondent No. 2 are jointly directed to see that necessary action be taken in the matter, so that the work proceeds and be completed as early as possible and preferably within a period of six months from the date of receipt/production of a copy of this order by the Petitioner.
(3.) WITH these observations and directions, this writ petition is disposed of.;