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Judgment
Date : 21-08-2026
The petitioner has filed the instant application for the following reliefs:
“(I)For direction to the Respondent No.4, the Collector Rohtas to revise the rate of data entry work done by the petitioner- Company in pursuance of Agreement dated 30.09.2009, in the light of order issued by Principal Secretary, Revenue vide letter no. 1928 dt. 07.12.2012 and make payment of petitioner's bill no.37 Suppl. dated 24.12.2012 for Rs.2455035.00.
II. For direction to the Collector, Rohtas (Respondent no.4) to immediately pay the dues of Rs.21,57,624/ of the petitioner- agency towards the data entry work of Land Records done by the petitioner -Company as per Clause- 4 of the Agreement dated 30.09.2009.
(III)Further for direction to the Respondents to calculate the Kilobyte as prevalent under UNIX platform at the time of Agreement.
(IV)Further for also directing the respondents to make payment of the bills of the petitioner-company with interest @2% per month on all delayed payments and also idle time charges, submitted vide
(V)And for direction to the respondents to award compensation Rs.10,00,000.00 to the petitioner- agency for the irregularities and hardships faced by it while working on the newly/not properly developed WINDOWS Software.
(VI)And also for directing the respondents to make payment of the bills along with GST.
(VII)For any other appropriate relief/reliefs to which the petitioner is found entitled in the facts and circumstances of this case.”
At the very outset, the Learned counsel appearing on behalf of the parties submits that the issue involved in the present writ petition is no longer res integra. It is contended that the issue stands squarely covered by the order dated 03.03.2025 passed by this Bench in C.W.J.C. No. 18918 of 2013 (M/s Panchsheel Softwares Vs. The State of Bihar & Ors), wherein Writ petitioner was same and an identical issue was considered and adjudicated. The Learned counsel for the parties, therefore, submit that in view of the aforesaid judgment, the present Writ petition may also be disposed of, in terms of the order dated 03.03.2025.
In M/s Panchsheel Softwares (supra) this Court has held as follows:
“20.In view of the above, this Court finds that letter No. 618 dated 26.03.2013 does not hold legal validity.
21.Therefore, this writ petition is allowed. Letter No. 618 dated 26.03.2013, issued by the Secretary-cum-Director of Land Records and Surveys, is hereby quashed to the extent that it provides for the implementation of letter No. 1928 dated 07.12.2012 from the date of the letter and excludes cases where data entry work was being done prior to letter No. 1928. The respondents are directed to implement the order of the Principal Secretary, Revenue, as contained in letter No. 1928 dated 07.12.2012, for the purpose of rate and calculation of data entry work on the Windows platform in the district of Sitamarhi, in line with Clause 3 of the Agreement dated 14.08.2010. Further, the respondents are directed to pay interest @ 2 % per month on the delayed payments of bills.”
Having regard to the submissions made by the Learned counsel for the parties, the present writ petition stands disposed of in terms of the aforesaid judgment passed in M/s Panchsheel Softwares (supra).
Interlocutory Application, if any, shall stands disposed of.