Chejarla Suresh Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 7062 AP

  IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

      THE HON'BLE SRI JUSTICE NINALA JAYASURYA

             WRIT PETITION No.25921 of 2022

Between:-

Chejarla Suresh Reddy                        ....   Petitioner

                                And

The State of Andhra Pradesh, represented
by its Principal Secretary,
Social Welfare Department and Others. .... Respondents

Counsel for the Petitioner      : Mr.Ch.C.Krishna Reddy

Counsel for the Respondents : 1)G.P. for Social Welfare
                              2) G.P. for Finance & Planning
                              3) Mr.G.V.S.Kishore Kumar,
                              Standing         Counsel       for
                              A.P.Education        and Welfare
                              Infrastructure       Development
                              Corporation

ORDER:

The petitioner had been awarded the contract for

completion of incomplete Existing Class Rooms (Under RMSA

Phase-3) in Z.P.High School at Pathanalapadu Village of Dakkili

Mandal in SPSR Nellore District, under Agreement dated

21.02.2019. After execution of the said contract, a final bill for a

sum of Rs.3,91,251/- has been prepared. As the payment of the

said amount has not been made by the respondents, the

petitioner approached this Court by way of this Writ Petition.

2. Heard learned counsel for the petitioner, learned

Government Pleader for Social Welfare, Government Pleader for

Finance & Planning, and Mr.G.V.S.Kishore Kumar, learned

Standing Counsel appearing for the respective respondents. With

their consent, the Writ Petition is being disposed of at the

admission stage.

3. It is the contention of the petitioner that even though the

respondents admitted that the petitioner is entitled for payment

of the aforesaid sums of money, no payment is being made. The

petitioner contends that such non-payment of money is clearly

arbitrary and high-handed requiring the interference of this Court.

4. This Court, in various orders, including the judgment of a

learned Single Judge of this Court dated 05.10.2021 in

W.P.No.10038 of 2021 & batch had taken the view that such non-

payment of dues is arbitrary and that such dues need to be

declared by the respondents at the earliest.

5. In view of the aforesaid directions of this Court in various

cases and after hearing the submissions of the counsels on both

sides, this Writ Petition is disposed of with a direction to the

respondents to release the amounts of Rs.3,91,251/- to the

petitioner at the earliest, and at any rate, within a period of six

(6) weeks from today. It would also be open to the petitioner to

agitate his claim for interest, if any payable by the respondents,

in an appropriate Forum. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.

_____________________ NINALA JAYASURYA, J Date: 15.09.2022 BLV

THE HON'BLE SRI JUSTICE NINALA JAYASURYA

W.P.No.25921 of 2022

Date: 15.09.2022

BLV