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Judgment
The petitioner is aggrieved by the action of the respondents in withholding the amount payable to the petitioner towards the completed works under the Maintenance and Repairs to Z.P. High Schools in Gudibanda Mandal under the Maintenance of Buildings Grant for the year 2017-18, covered by 1) Agreement No.06/2017-18, dated 05.01.2018, relating to Maintenance and Repairs to Z.P. High School at Peddachoragiri Village 2) Agreement No.07/2017-18, dated 05.01.2018, relating to Maintenance and Repairs to Z.P. High School at Jambulabanda Village 3) Agreement dated 05.01.2018, relating to Maintenance and Repairs to Z.P. High School at K.K.Palem Village 4) Agreement No.09/2017-18, dated 05.01.2018, relating to Maintenance and Repairs to Z.P. High School at Mandala Palli Village and 5) Agreement dated 09.01.2018, relating to Maintenance and Repairs to Z.P.High School at M. Maddanakunta Village, all situated in Gudibanda Mandal, erstwhile Anantapur District, as illegal, arbitrary, unreasonable and violative of the rights of the petitioner, and consequently direct the respondents to release an amount of Rs. 18,42,332/- (Rupees Eighteen Lakhs Thirty-Nine Thousand Eight Hundred and Thirty-Five only) due and payable to the petitioner.
The learned counsel further submits that the petitioner duly executed all the works and thereafter submitted final bills to the competent authority. A statement detailing the works executed by the petitioner was prepared, progress of the work was recorded in the M-book. However, in spite of the completion of all procedural formalities, the payment towards the completed works has not been released till date.
Heard the submissions of the learned counsel for the petitioner, the learned Assistant Government Pleader for School Education and learned Assistant Government Pleader for Finance Planning.
During the course of hearing, the learned Assistant Government Pleader appearing for the respondents, on written instructions submits that the respondents does not dispute the submissions made by the petitioner with respect to the completion of the work undertaken and that the non-payment of bills is due to paucity of funds.
Considering the submissions, the concerned respondents are hereby directed to verify and release the payments due payable to the petitioner as expeditiously as possible preferably within a period of six weeks from the date of receipt of a copy of this order.
Accordingly, the writ petition is disposed of. No costs. Pending miscellaneous petitions, if any, shall stand closed.