Allahabad High Court
M/S S. R. Chaudhary Construction And ... vs State Of U.P. And 4 Others on 11 November, 2020
Bench: Surya Prakash Kesarwani, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 17042 of 2020 Petitioner :- M/S S. R. Chaudhary Construction And Another Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Neelam Singh,Ishan Deo Giri Counsel for Respondent :- C.S.C.,Preet Pal Singh Rathore Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard learned counsels for the petitioners, learned standing counsel for the State-respondents and Sri R.R. Khan, learned counsel for the respondent Nos.4 and 5.
Pursuant to public auction notice dated 21.06.2019 for contract of Bazar Nakhasa issued by the respondent No.4, the petitioner participated and got the contract for Rs.8,60,000/-. He deposited Rs.1 lac with the respondent - Nagar Panchayat but did not deposit the remaining amount. Consequently, notices dated 14.11.2019, 13.01.2020 and office order dated 13.02.2020 were issued to him. However, amount has not been deposited by the petitioner. The petitioner has challenged merely the office order dated 13.02.2020 whereby he has been required to deposit the balance amount. Learned counsel for the petitioner has not disputed the fact that the contract was taken by the petitioner and the amount is due and payable by him to the respondent Nos.4 and 5. Under the circumstances, we do not find any good reason to exercise our discretionary jurisdiction under Article 226 of the Constitution of India to interfere with the office order dated 13.02.2020.
In view of the aforesaid, the writ petition fails and is hereby dismissed.
Order Date :- 11.11.2020 NLY