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Judgment
Petitioner has approached this Court with a grievance that in respect of supplies of soyabean and masoor dal to the Integrated Child Development Scheme (ICDS) Project, Badharghat, Agartala, in the financial year 2020-21, an amount of Rs.57,263/- as GST and an amount of Rs.2,10,486/- were deducted at source towards income tax which has not been deposited in the concerned sales tax department and the IT department. Therefore, he has been making representations to respondent No.3 time and again which has not been responded to. Petitioner has approached this Court with a prayer to direct the respondents to deposit the GST amount and the tax deducted at source towards income tax before the revenue authorities.
Learned counsel for the petitioner has not been able to specifically answer as to how petitioner is under an impression that this amount has not been deposited with the revenue authorities.
Learned Senior Government Advocate Mr. P. Gautam submits that TDS collected towards GST or income tax is deposited with the revenue departments in normal course. However if so directed, the respondent No.2 would enquire into the matter and make an adequate reply.
In that view of the matter, we are not inclined to keep the writ petition pending.
Let respondent No.2–Director of Social Welfare & Social Education consider the representation of the petitioner in accordance with law. Petitioner shall make a fresh representation with all supporting documents within a week before the respondent No.2 which may be considered in accordance with law within a period of 6(six) weeks thereafter. The reply be communicated to the petitioner also.
The instant writ petition is disposed of with the aforesaid observations and directions.