Anubha Rawat Choudhary, J. - (1.) Heard. Mr. Amit Kr. Sinha, counsel appearing on behalf of the petitioner.
(2.) Heard. Mr. Ravi Kumar, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- "For issuance of an appropriate writ(s)/order(s)/direction(s) particularly a writ in the nature of certiorari for quashing of the decision taken in the meeting of Liability Committee held on 14.06.2007, by which the claim of the petitioner for release of admitted dues amounting of Rs. 83,852/- approximately more or less along with interest has been rejected inspite of the fact that the aforesaid amount has been admitted by the respondents and earlier the same has not been paid due to the paucity of fund and now rejected the claim of the petitioner on altogether different ground, which is nonest and the said decision was communicated vide letter no. 1363 dated 20.06.2007 (Annexure- 7 & 7/1); AND/OR Petitioner further prays for issuance of an appropriate writ(s)/order(s)/direction(s) particularly a writ in the nature of mandamus commanding upon the respondents to immediately and forthwith release the admitted due amount to the petitioner amounting to Rs. 83852/- approximately more or less along with interest, though the work has already been completed with full satisfaction of the authority concerned and due to non-availability of the fund, the same has not been paid to the petitioner as it will be evident from the impugned order itself in the column of pending amount, which comes to Rs. 85,852/- meaning thereby the respondents themselves admitted that the certain amount has been paid to the petitioner and remaining amount is pending, which is in the column of pending amount, which is admitted dues; AND/OR Petitioner further prays for issuance of an appropriate writ(s)/order(s)/direction(s) particularly a writ in the nature of mandamus commanding upon the respondents to not to give effect the aforesaid impugned decision taken in the meeting of the Liability Committee on 14.06.2007, which has been communicated vide letter no. 1363 dated 20.06.2007 (Annexure 7 & 7/1); AND/OR Petitioner further pray for any other relief/reliefs, as Your Lordships may deem fit and proper in the facts and circumstances of this case for doing conscionable justice to the petitioner.";