Punjab-Haryana High Court
The Bhurian Gujran Co-Op. L/C Society vs State Of Punjab And Others on 14 October, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.845 of 2010
Date of Decision : October 14, 2010.
The Bhurian Gujran Co-op. L/C Society .....Petitioner
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Simranjit Singh, Advocate, for the petitioner.
Mr.Anil Kumar Sharma, Addl AG, Punjab.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioner is a registered Co-operative Labour and Construction Society who is said to have allotted the work contracts in February 2007 for remodeling of outlet between RD 0 to 105635 on both sides of Riarki Disty. The petitioner avers that the allotted works have been executed by it to the entire satisfaction of the authorities and thereafter, final bills were submitted in August, 2007 but despite the directions contained in the Government Notification dated 15.8.2009 to the effect that `payments should be made to the Labour and Construction Societies every fortnightly for the work executed', the respondent- Corporation has failed to release the payment to the petitioner for the C.W.P.No.845 of 2010 2 works admittedly executed by it. In this regard, the petitioner-Soceity has made a representation dated 31.8.2009 (Annexure P-4) also.
Having heard learned counsel for the petitioner and considering the nature of relief sought in this writ petition, I deem it appropriate to dispose of the same with a direction to respondent Nos.2 to 5 to consider the afore-mentioned claim of the petitioner, also contained in its representation dated 31.8.2009 (Annexure P-4) and dispose of the same by passing a speaking order, within a period of three months from the date of receiving a certified copy of this order. Needless to say that if the petitioner is found entitled to any payment, the same shall also be released to it within the stipulated period.
Ordered accordingly.
Dasti.
October 14, 2010 (SURYA KANT) Mohinder JUDGE