Calcutta High Court (Appellete Side)
M/S. B. Enterprise & Ors vs The State Of West Bengal & Ors on 22 November, 2018
Author: Subrata Talukdar
Bench: Subrata Talukdar
1
22. 11.2018
157
b.r
Crt.26
W.P. No. 5922(W) of 2018
M/s. B. Enterprise & Ors.
-vs-
The State of West Bengal & Ors.
Mr. Sandip Ghosh,
Mr. Partha Sarkar
........ for the petitioners.
Mr. Biswajit De
Ms. Rajlakshmi Ghatak
..... for the State Respondents.
Party/parties is/are represented in the order of their name/names as printed above in the cause-title.
Affidavit of Service filed in Court today be retained with the record.
Mr. Ghosh, learned Counsel, appears for the petitioners and submits that the petitioners have successfully executed a work order for installation street lights issued by the Prodhan of the Gram Panchayat (GP) in issue/the Respondent No.8 to the petition.
2It is the specific grievance raised by Mr. Ghosh, that inspite of completing the work, the petitioner is yet to receive his billed amount. Further taking this Court to the terms and conditions of the work order dated 20th March, 2017, learned Counsel for the petitioners submits that no complaint has been raised whatsoever on behalf of the Respondent No.8/the Prodhan connected to non-adherence by the petitioners of the terms and conditions of the work order.
Mr. De, learned State Counsel appears and submits that the primary exercise in resolving the grievance of the petitioners lies at the doorstep of the Respondent No.8/the Prodhan.
Having heard the parties and considering the materials placed, this Court directs the Respondent No.8/the Prodhan to take a decision on the grievance raised by the writ petitioners after affording an opportunity of hearing to the writ petitioners or, as necessary, to their authorised representative.
The Respondent No.8 shall be entitled to take consequential steps in terms of his decision. 3
The Respondent No.8/the Prodhan shall keep the Respondent No.6/the Block Development Officer (BDO)/Chinsurah, Mogra, Hooghly informed of the steps taken by him and also communicate his decision to the petitioners.
The above directed exercise be completed not later than a period of six weeks from the date of receipt of the communication of this order.
WP No. 5922 (W) of 2018 stands accordingly disposed of.
Since affidavits are not invited, allegations made in the writ petition are deemed not to have been admitted.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all necessary formalities.
(Subrata Talukdar, J)