RAJENDRA KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner ha prayed for the following relief:

(2.) Learned counsel for the petitioner submitted that the petitioner is running from pillar to post since the year 2003 seeking payment of Rs.18,10,000.00 alongwith interest for the work contract for maintenance of Government residential and non residential buildings. Learned counsel for the petitioner pointed out Annexure P/6 dtd. 1/3/2021, whereby it is admitted that the petitioner had undertaken the work of maintenance of the buildings and running bills were also prepared. The Chief Engineer has referred the matter to the Executive Engineer to act according to the inquiry report and as per certified documents. In spite of lapse of 1 and 1/2 year no decision has been taken, therefore, direction may be issued to the respondents to take immediate action to make the payment of the outstanding dues of the petitioner.

(3.) Per contra, learned Government Advocate for the respondents/State has opposed the prayer and submitted that the disputed questions of facts are involved in the case. The respondents/ authorities have not come to the conclusion with regard to the amount to be paid. Moreover, in the earlier round of litigation in WP. No.7258/2009 in para 16 of the order, this Court has held as under: