K. DHANANJOY SINGH Vs. CHIEF SECRETARY PRINCIPAL SECRETARY COMMISSIONER

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Advocate appearing for the petitioners and Smt. Momota Oinam, learned Addl. Advocate General appearing for the respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to pay/ release the outstanding bill amount as claimed by them i.e., Rs. 30,27,297/- (Rupees thirty lakhs twenty seven thousand two hundred and ninety seven).

(3.) According to the petitioners, they are the special contractors of the Electricity Department, Government of Manipur which has been converted into two companies - one, Manipur State Power Company Limited (hereinafter referred to as "the MSPCL ") and two, Manipur State Power Distribution Company Limited (hereinafter referred to as "the MSPDCL ") w.e.f. 01-02-2014 and both are headed by two different designated posts of the Managing Directors. Before the conversion of the Electricity Department into two companies, the Department was headed by the Chief Engineer (Power), Manipur.