- (1.) THE grievance of the petitioner is that though the bills were submitted before the respondents after completion of the repairing maintenance works of quarters of respondent company, in spite of several requests and representations, the payments have not been made against the said bills.
(2.) LEARNED counsel, appearing on behalf of the respondents, submitted that the bills submitted by the petitioner are to be checked, processed and approved by the competent authorities and that the said claim cannot be decided by this Court in the writ jurisdiction. Considering the said submissions made by learned counsel for the respondents and also the documents showing the communication regrading the bills of the petitioner, this writ petition is disposed of giving liberty to the petitioner to file a fresh representation before the respondent No.2 along with a copy of this order. On receipt of such representation, the said respondent shall look into the petitioner's claim and pass an appropriate order in accordance with law within a period of six weeks from the date of receipt of such representation. If the petitioner's claim(s) is/are found genuine, the payment thereof must be made to the petitioner within a period of six weeks, thereafter. If the amount(s), found payable to the petitioner, is/are not paid within the said period, the petitioner shall be entitled to get interest at the rate of 10% per annum till the date of final payment.;