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Judgment
This writ petition under Article 226 of the Constitution of India is filed seeking the following relief:-
“…to issue an appropriate writ, order or direction, more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not generating Fund Transfer Orders and in not releasing and paying the two MGNREGS work bills transmitted by the respondent No.6, namely, (i) 7th and part bill relating to construction of Rythu Bharosa Kendram building of Yellammacheruvu H/o. Veeravasaram village of Veeravasaram mandal, estimate cost of Rs.21.80 lakhs, bill amount of Rs.2,23,233/-, deduction of Rs.3,058/-, net amount Rs.2,20,175/- covered by letter Roc. No.B2 / works Bills / 2023, dated 20.02.2025, and (ii) Part bill relating to Construction of Grama Sachivalayam building of Yellammacheruvu H/o. Veeravasaram village, estimate cost of Rs.40 lakhs, bill amount of Rs.2,42,974/-deduction of Rs.1,210/-, net amount of Rs.2,41,764/-, despite execution of the works, recording of measurements and transmission of the bills and measurement books for generation of pay orders, as illegal, arbitrary, unconstitutional and violative of Articles 14, 19(1)(g) and 21 of the Constitution of India, and consequently direct the respondents to pay the petitioner net amounts of Rs.2,20,175/- and Rs.2,41,764/-aggregating to Rs.4,61,939/-, together with interest at 12% per annum from 20.02.2025 till the date of realization and to pass such other order or orders as this Court may deems fit just and proper in the circumstances of the case.”
The case of the petitioner, briefly stated, is as follows:-
a. The government of Andhra Pradesh issued orders for construction of Grama Sachivalayams and Rythu Bharosa Kendras as priority buildings under the Mahatma Gandhi National Rural Employment Guarantee Scheme (M.G.N.R.E.G.S.) convergence funds. The petitioner executed the works of construction of Grama Sachivalayam building and Rythu Bharosa Kendram building at Yellammacheruvu, H/o. Veeravasaram village of Veeravasaram mandal, West Godavari district, entrusted under M.G.N.R.E.G.S. by the official respondents.
b. The respondent No.6 / Executive Engineer, Panchayat Raj, Project Implementation Unit division, Bhimavaram, transmitted the bills and measurement books to the respondent No.8 / Mandal Parishad Development Officer, Veeravasaram mandal, West Godavari district, for an amount of Rs.2,20,175/- towards Rythu Bharosa Kendram work and Rs.2,41,764/- towards the Grama Sachivalayam work respectively aggregating to Rs.4,61,939/-. However, till today, the bills remain unpaid. Hence, this writ petition was filed.
The learned Assistant Government Pleader for Panchayat Raj & Rural Development placed on record a copy of the written instructions of respondent No. 6 vide Rc. No. B2 / WP 28251 / 2026 / 2026, dated 07.10.2026, wherein it was stated as follows:-
“1.There is no delay of submission of bill and bill for the above amount will be submitted in NIDHI portal after the permission issued by the Government.
2.The petitioner claimed for an amount of Rs.4,61,939/-. Work admitted, no disputes in claimed amount. The bill will be uploaded in NIDHI portal whenever the Government releases budget.”
The learned counsel for the petitioner requested to dispose of the writ petition in the light of the written instructions.
Having regard to the above submissions, the writ petition is disposed of directing the respondents to release the admitted amount of Rs.4,61,939/- (Four Lakh sixty one thousand nine hundred and thirty nine only) to the petitioner, along with interest as per the entitlement, within a period of one (1) month from the date of receipt of a copy of this order.
There shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.