Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the petitioner has sought for direction upon the respondent authority-Vinoba Bhave University to disburse the amount equal to the work executed by the petitioner in pursuance to the work order issued in favour of the petitioner dated 17.08.2011 under the order of the Vice Chancellor of the University.
(2.) The brief fact of the case is that the petitioner has been allotted the work of construction of the teachers quarter of Vinoba Bhave Unviersity Teachers Campus, Hazaribagh valued at Rs.72,89,450/-, although the tender value of the work was Rs.63,05,374/- and the work was to be completed within twelve months with specific stipulation that the date of commencement will be within seven days from the exclusive of the order. The petitioner has started the execution of the aforesaid work but could not have been completed within the period of twelve months, however, the competent authority of the University has granted extension of the time but the amount has not been paid for part of the work order performed, therefore, the work could not have been completed.
(3.) It is the case of the petitioner that if the amount would have been paid in time the work could have been completed, therefore, there is no laches on the part of the petitioner rather the respondent authority of the University has not co-operated in proper execution of the work.;