Chattisgarh High Court
M/S. Yash Enterprises vs State Of Chhattisgarh on 14 November, 2024
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2024:CGHC:44524
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 5658 of 2024
1 - M/s. Yash Enterprises Through Its Proprietor, Yash Kakwani S/o Suresh
Kakwani, Aged About 28 Years, Shop No. 212, Capital Homes, Mova, Saddu,
Raipur, Chhattisgarh.
... Petitioners
versus
1 - State Of Chhattisgarh Through Secretary, School Education Department,
Mantralaya, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District Raipur,
Chhattisgarh.
2 - Collector Korba, District Korba (C.G.)
3- District Education Officer Korba
4 - District Project Officer Samagra Shiksha Korba, Collectorate Campus,
Rampur I.T.I, Korba
... Respondents
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For Petitioner : Mr. C.J.K. Rao, Advocate.
For Respondents No. 1 to 3 : Mr. Vedant Shadangi, Panel Lawyer For Respondent No. 4 : Ms. Akanshi Jain, Advocate. .
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Hon'ble Mr. Justice Naresh Kumar. Chandravanshi Order on Board 14.11.2024 Heard.
1. This petitioner has been preferred by the petitioner under Article 226 of the Constitution of India seeking limited relief to direct the respondents authorities to consider and decide the representation of the petitioner. 2/2
2. Learned counsel appearing for the petitioner submits that in pursuance of the work order issued to the petitioner - M/s. Yash Enterprises, he supplied "all in one commercial desktop computers as well as Multifunction 3 in 1 Duplex & network ledger printer (Black)" worth Rs.1,27,37,389/-, out of which only Rs. 99,74,027/- has been paid and Rs.27,63,362/- is still outstanding, for which, the petitioner made representation (Annexure P-3) on 07.10.2024, but till date the same has not been considered and decided by the respondents/ authorities, therefore, the same may be directed to be decided expeditiously.
3. Counsel for the respondents No. 1 to 3 and 4, respectively, have no objection to allow the limited prayer made by counsel for the petitioner.
4. Having considered the limited prayer of the petitioner, which is not opposed by the respondents, the same is allowed, this petition is disposed of directing respondents No. 2 to 4 to consider and decide the representation (Annexure P-3) filed by the petitioner for releasing outstanding amount, as early as possible preferably within a period of 90 days from the date of receipt /submission of copy of this order.
5. With the aforesaid observation & directions, the writ petition stands disposed of.
Sd/-
(Naresh Kumar Chandravanshi)
Judge
Amit
Digitally signed
AMIT by AMIT KUMAR
KUMAR DUBEY
Date: 2024.11.18
DUBEY 14:23:21 +0530