- (1.) HEARD learned counsel for the parties.
(2.) THE petitioner is seeking payment of admitted bills in view of the work under A.P.D.R.P Scheme, which agreements are enclosed at Annexures 2 to 5 to the writ application. It is the contention of the petitioner that the work has been executed and they are also supported by the statements made in the counter affidavit filed on behalf of the respondents on 28th January, 2013 at paragraphs 47 and 48. It is further submitted on behalf of the petitioner that the petitioner has been paid an amount of Rs. 13.75 crores out of total sum of Rs. 40.94 crores, the total value of the four different works order executed by the petitioner under A.P.D.R.P Scheme.
(3.) LEARNED senior counsel appearing on behalf of the petitioner has also relied upon the letter dated 28th February, 2012 issued by the Chairman, Jharkhand State Electricity Board addressed to the Principal Secretary, Energy Department, whereunder, according to him, he has clearly observed that a High Level Committed constituted for verification of execution of 6 out of 18 A.P.D.R.P Projects, have certified proper execution of the project, as a result of that there is improvement of revenue as well as supply of electricity. Learned senior counsel further submits that even the notings in the file which have been obtained under R.T.I. and have been enclosed in the Supplementary Counter Affidavit filed on behalf of the petitioner on 5th November, 2012, clearly indicate that the value of the work allotted to the petitioner has been shown as Rs. 40.94 crores and that he has executed the work in question.;