Shree Chandrashekhar, J. - (1.) Aggrieved by order dated 11.07.2013 whereby, the respondent no. 2 ordered 5% deduction from the total amount payable to the petitioner and for a direction to the respondents to pay the balance amount of Rs. 6,78,593/with penal interest to the petitioner, the present writ petition has been filed.
(2.) The petitioner is a proprietorship firm, which was awarded work mentioned at Sl. No. 16 in NIT No. 01 of 200708. Vide letter dated 14.02.2008, the date of completion of work was fixed as 25.03.2008. Though, the work was completed, payment of balance amount of Rs. 6,78,593/was not made to the petitioner and therefore, the petitioner approached this Court in W.P.(C) No. 1842 of 2011. The writ petition was disposed of vide order dated 01.08.2011 directing the respondent no. 2 to decide the claim of the petitioner expeditiously, preferably within a period of four weeks. Consequently, the respondent no. 2 passed order dated 11.07.2013, which has been challenged in the writ petition.
(3.) Heard the learned counsel for the parties and perused the documents on record.;