Madras High Court
R.Ramar vs The Divisional Railway Manager on 2 February, 2018
Author: V.Bharathidasan
Bench: V.Bharathidasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 02.02.2018 CORAM THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN W.P.(MD)No.1845 of 2018 and W.M.P.(MD)No.1975 of 2018 R.Ramar ... Petitioner -Vs- 1.The Divisional Railway Manager, Southern Railway, Madurai. 2.The Additional Divisional Railway Manager, Southern Railway, Madurai. 3.The Senior Divisional Engineer (South), Southern Railway, Madurai. ... Respondents Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, directing the first respondent to consider the representation dated 29.03.2016 and 11.11.2016 and disperse the bill amount of Rs.11,89,472 (Eleven Lakhs eighty nine thousand, four hundred and seventy two only) with interest from the date of sanction, within a fixed time frame. !For Petitioner : Mr.K.P.S.Palanivel Rajan For Respondents : Mr.S.Manohar :ORDER
The Writ Petition has been filed, seeking a direction to the first respondent to consider the representations dated 29.03.2016 and 11.11.2016 and disperse the bill amount of Rs.11,89,472/- (Rupees Eleven Lakhs Eighty Nine Thousand Four Hundred and Seventy Two Only) with interest from the date of sanction.
2.According to the petitioner, the respondents awarded some contract works to the petitioner to improve the drainage in Madurai to Virudhunagar Section (Thirumangalam and Kalligudi) and pursuant to the said contract, he has completed the work and the respondents also satisfied and a sum of Rs.11,89,472/- is yet to be paid to the petitioner for the above said work. Despite several representations, the said amount has not been paid. Hence, the present Writ Petition has been filed.
3.Earlier, when the matter was taken up for admission, notice was ordered to the respondents. Today, Mr.S.Manohar, learned counsel for the respondents, on instructions, submitted that already the third respondent sent a financial proposal to the Senior Divisional Manager, Chennai and they are waiting for the approval from the Senior Divisional Manager, Chennai. As soon as they will get the approval, they will pay the amount to the petitioner and pray six weeks time.
4.Considering the facts and circumstances of the case, the respondents are directed to disperse the amount to the petitioner, within a period of eight weeks from the date of receipt of a copy of this order.
5.With the above direction, this Writ Petition is disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
To
1.The Divisional Railway Manager, Southern Railway, Madurai.
2.The Additional Divisional Railway Manager, Southern Railway, Madurai.
3.The Senior Divisional Engineer (South), Southern Railway, Madurai.
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