Patna High Court
Pradeep Kumar vs The Secretary ( Gramin Vikash ) Rural ... on 17 August, 2015
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court CWJC No.5475 of 2015 dt.17-08-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5475 of 2015
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Pradeep Kumar, son of late Ram Gopal Mahesaria, Propritor of M/S Durgha
Printing Works Rajendra Nagar, Near Golambar P.S. Kadamkuan, Patna.
.... .... Petitioner
Versus
1. The Secretary (Gramin Vikash ) Rural Development, Govt. of Bihar, Patna.
2. The Joint Secretary (Gramin Vikash ) Rural Development Govt. of Bihar Patna.
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Rajesh Dayal,Advocate
For the Respondent/s : Mr. R.N. DUBEY- AAG12
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 17-08-2015 Heard learned counsel for the petitioner and learned Counsel for the State.
2. This writ petition has been filed seeking a direction to the Respondent No.2 to make payment of the admitted dues of Rs. 29,760/-.
3. It is submitted on behalf of the petitioner that an amount of Rs. 29,760/- being the admitted dues of the bills raised in respect of supplies of 24000 books namely, "Rashtriya Gramin Rojgar Gurantee Scheme - Bihar Ke Samanvay hetu Margdarshika- 2009" made by the petitioner remains outstanding and for which the petitioner has filed his representation before the Respondent No. 2 which is said to be pending.
4. In view of the nature of the grievance of the petitioner, this writ petition is disposed of with consent, granting liberty to the Patna High Court CWJC No.5475 of 2015 dt.17-08-2015 petitioner to approach the Respondent No. 2 with a fresh representation, who will examine the matter and take steps for payment of the admitted dues of the petitioner within a period of four weeks from the date of receipt/production of a copy of this order. If the admitted amount is not paid to the petitioner within such period then he would be entitled for simple interest at the rate of 10% per annum to be calculated from the date it became due till the date of its final payment. It is further clarified that if the entire claim of the petitioner is not found admitted then he should be communicated the reasons for reaching such conclusion.
(Vikash Jain, J) Chandran U