Nripendra Kumar Sinha vs The State of Bihar

Heard learned counsel for the petitioner and learned counsel for the State.

In the present case, the petitioner is claiming that respondent No.3- the Principal Secretary, Energy Department,

Government of Bihar, Patna be directed to release the fund with respect to the work discharged by him.

It is admitted fact that the petitioner was awarded a contract by the Energy Department and in pursuance thereof, he has completed the work in terms of the agreement, but payment has not been made to the petitioner.

Learned counsel for the State submits that though the work was allotted by the Energy Department, but due to internal arrangement, the matter has gone to the Building Construction Department.

It is the internal matter of the State and for that the petitioner should not suffer in view of the fact that the Energy Department in its counter affidavit has not disputed the claim of the petitioner.

In such view of the matter, let the petitioner file a proper application along with the copy of the present order before the Principal Secretary, Building Construction Department, Government of Bihar, Patna, who will examine the claim of the petitioner after calling the records of the case and release the admitted amount to the petitioner within a period of four (4) weeks from the date of receipt of the application of the petitioner.

With the aforesaid observations and directions, this writ application is disposed of.