- (1.) Heard learned counsel for the appellant, learned counsel for the contesting respondent writ petitioner, learned counsel for the Union of India, as also learned counsel for the State.
(2.) The appellant Jharkhand Education Project Council (herein after referred to as the 'Council'), is aggrieved by the impugned order dated 18. 3. 2016, passed by the Writ Court in W. P. (C) No. 5568 of 2014, whereby, the appellant Council was directed to pay the admitted dues to the writ petitioner within the time prescribed by the Writ Court.
(3.) The case relates to the supply of text books for the financial year 2013-14 to the appellant Council under Sarva Shiksha Abhiyan. Though the books were supplied by the writ petitioner, but their payment was withheld by the appellant, taking the plea that in view of the letter dated 18th October, 2013, issued by the Ministry of Human Resources Development, Department of School Education and Literacy, Government of India, the payment could not be made to the supplier writ petitioner. It is an admitted position that the said letter had not been challenged in the writ application before the Writ Court.;