WPMS/1052/2021
2021 Latest Caselaw 1789 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
             ON THE 7th DAY OF JUNE, 2021

                           BEFORE:

 HON'BLE SHRI JUSTICE SHARAD KUMAR SHARMA

         Writ Petition (M/S) No.1052 of 2021

BETWEEN:

  M/s S.K. Traders                             .....Petitioner
  (Mr. Ganesh Kandpal, Advocate)




AND:

  District Nodal Officer/Additional District Magistrate
                                      .....Respondents


                         JUDGMENT

The petitioner in the present writ petition has contended, that he is a registered caterer, who has been registered under the Food Safety Authority. He submits that on account of the prevailing pandemic situation, by an order of Chief Medical Officer dated 07.04.2020, a work order was assigned to him to provide meals to the persons, who were quarantined in the Centres provided by the State Government and his submission in the writ petition is that in compliance thereto he has satisfactorily supplied the meals, as settled in the agreement to the patients quarantined, and his work performance was even appreciated by the respondents by the certificate issued in his favour on 29.11.2020.

2. The grievance of the petitioner, which is confined in the present writ petition as on date is, that despite of having satisfactorily completed his work assignment of supplying the food articles to the quarantined persons, who were detected Covid positive, the amount of money for the performance of the work assigned has not been remitted to him, for which he has already approached the respondent by filing a representation on 04.10.2020 and the same has not yet been decided due to which he is suffering the financial crises, and loss too in his business.

3. In that eventuality, without expressing any opinion on the merits of the matter, this writ petition is being disposed of exclusively, on the basis of an equity directing the respondent - District Nodal Officer/Additional District Magistrate, Udham Singh Nagar, District Udham Singh Nagar, to take a decision on the representation of the petitioner dated 04.10.2020, within a period of one month from the date of production of a certified copy of this order.

4. Subject to above exception and direction, the writ petition stands disposed of.

(SHARAD KUMAR SHARMA, J.) Rajni