- (1.) Aggrieved of order dated 24.06.2015 in W.P.(C) No. 4680 of 2011 whereby, order passed by the Additional Chief Secretary holding that Jharkhand Tourism Development Corporation Limited has rightly adjusted the loss caused by M/s Black Commandose has been quashed and a direction has been issued to the Corporation to pay Rs. 5,80,354.36 to the writ petitioner within four weeks, the present Letters Patent Appeal has been preferred by the Jharkhand Tourism Development Corporation Limited.
(2.) Briefly stated, an agreement was executed by the appellant -Corporation with M/s Black Commandose on 02.06.2008 for providing security guards at tourist places etc. The said agreement was effective from 01.06.2008 for a period of 2 years i.e., till 01.06.2010. When certain dues were not paid to the writ petitioner, it issued legal notice dated 24.12.2010 to the Corporation for payment of outstanding amount of Rs. 6,20,869.98. Thereafter, the respondent -writ petitioner filed W.P.(C) No. 1392 of 2011 which was disposed of vide, order dated 02.05.2011 directing the Additional Chief Secretary, Department of Tourism, Government of Jharkhand to decide the claim of the petitioner, treating the writ petition as representation. In the meantime, the Additional Chief Secretary -respondent no. 3 passed the order which was communicated through memo dated 09.05.2011 holding that outstanding dues is not payable to M/s Black Commandose.
(3.) Heard the learned counsel appearing for both the parties and perused the documents on record.;