AUGUSTINE GEORGE MASIH, J. (ORAL)
It is the contention of the counsel for the petitioner that the petitioner was appointed as independent engineer for Integrated Municipal Solid Waste Management from Ludhiana Cluster and an agreement dated 05.12.2013 was executed between the petitioner and the Municipal Corporation, Ludhiana. Petitioner has executed the work with effect from 01.01.2014 to December, 2014 and has submitted 12 invoices. The total amount as per the invoices comes to Rs. 76,93,920/-, but the said amount has not been released to the petitioner. Petitioner has approached the respondents through representations, which are appended along with the petition. The last representation submitted by the petitioner is dated 31.10.2014 (Annexure P-3). Despite the representations, no action has been taken by the respondents for releasing the amount due to the petitioner.
Counsel states that the petitioner, at this stage, would be satisfied if a direction is issued to the respondents, to consider and decide the representation of the petitioner dated 31.10.2014 (Annexure P-3), within some specified time.
Without going into the merits of the case or commenting thereon, the present writ petition is disposed of with a direction to the Commissioner, Municipal Corporation, Ludhiana-respondent No. 3, to consider and decide the representation of the petitioner dated 31.10.2014 (Annexure P-3), within a period of two months from the date of receipt of certified copy of this order.
In case the claim of the petitioner is accepted, the consequential benefits, if any, be released to him, in accordance with law, within a further period of six weeks. In case the claim of the petitioner is not to be accepted, a well reasoned and speaking order be passed and conveyed to the petitioner forthwith.