1

AFR

R   ESERVED ON     12.03.2019

D   ELIVERED ON     08.05.2019

Court No. ­ 58

Case :­ WRIT ­ C No. ­ 34346 of 2018

Petitioner :­ M/S Ipjacket Technology India Private Limited

Respondent :­ M.D. Uttar Pradesh Rajkiya Nirman Nigam Ltd.

Counsel for Petitioner :­ In Person,Swati Agrawal

Counsel for Respondent :­ Pranjal Mehrotra

Hon'ble Pankaj Kumar Jaiswal,J.

Hon'ble Dr. Yogendra Kumar Srivastava,J.

(Per : Dr. Yogendra Kumar Srivastava,J.)

1.Heard Sri Arvind Kumar Verma, learned Senior Counsel

assisted   by   Mrs.   Swati   Agrawal,   learned   counsel   for   the

petitioner, Sri Pranjal Mehrotra, learned counsel appearing for

respondent  no.1  and  Sri  Manish  Goyal,  learned  Additional

Advocate General assisted by Mrs. Akanksha Sharma, learned

Standing Counsel appearing for the State­respondents and also

respondent no.4.

2.The   present   writ   petition   has   been   filed   seeking   the

following reliefs:

“(i) Pass a suitable order or direction to UPRNN to give the

order of AMC in favour of petitioner and release the complete

payment of 5 years at once i.e. Rs. 8,41,42,960.00 + 18% GST

within a week so that the damages caused by the delays in

payment of CCTV AMC may be covered. 

(ii) Pass a suitable order or direction to accountant, Hon'ble

High Court Lucknow to release the funds sanctioned by the

government.

(iii) Pass a suitable order or direction to UPRNN to provide

funds of the damaged CCTV and other equipment's due to fire

that are not covered in AMC.

(iv) Pass a suitable order or direction to UPRNN to complete the

measurement of all the civil work etc. executed by the petitioner

at gate no. 3A, 3B, 4 and 5 and control room etc. and make the

payment (including GST) to the petitioner.

Neutral Citation No. ­ 2019:AHC:80735­DB

2

(v) Pass a suitable order or direction to UPRNN to pay at­least a

compensation of 1 Cr. to cover the loss the petitioner has to face

due to delayed payments of the civil work.

(vi)   Pass   a   suitable   order   or   direction   to   the   U.P.   State

government   to   release   the   funds   of   936   CCTV   Camera   for

Hon'ble High Court, Allahabad so that the basic and critical

infrastructure like Genset, Precision cooling etc. may be restored

in   the   Server,   UPS,   Control   Room.   Further   kindly   instruct

UPRNN to get the said work executed on the revised tender rate

of 2015 in favour of petitioner.”

3.In view of the aforementioned reliefs as prayed in the

writ petition a preliminary objection has been raised by the

counsel for the respondents with regard to the maintainability

of the writ petition on the ground that the writ petition seeks to

enforce certain contractual rights and obligations for which the

appropriate remedy is to approach the civil court, and the writ

petition is not liable to be entertained. 

4.As regards the principal relief sought in the writ petition

with regard to a direction to be given to the U.P. Rajkiya

Nirman Nigam Ltd. (hereinafter referred to as the “UPRNN”) to

give the order for an Annual Maintenance Contract (hereinafter

referred to as the “AMC”) in favour of the petitioner, the

counsel appearing for the UPRNN has raised an objection that

the   contract   was   awarded   to   the   U.P.   Small   Industries

Corporation   (in   short   “the   UPSIC”)   and,   therefore,   the

petitioner cannot make any claim with regard to AMC charges.

Further,   it   is   submitted   that   the   UPRNN   as   the   executing

agency   had   received   no   instruction   from   respondent   no.4

regarding   payment   of   any   amount   towards   AMC   to   the

petitioner, and in view of the same, the reliefs sought by the

petitioner are not legally tenable and petition is liable to be

dismissed. 

5.The basic facts as are evident from the pleadings in the

writ petition and the supplementary affidavit dated 13.03.2019

3

filed by the petitioner go to show that the petitioner M/S

Ipjacket Technology India Private Limited was registered by the

UPSIC   under   a   registration   certificate   dated   22.01.2015

whereunder   it   had   acquired   eligibility   for   participation   in

UPSIC's Assistance Scheme for Marketing and also for Tender

Participation/Fabrication/Export/Raw   Material/Construction/

Electrification/Land­Plot   Allotment/Pollution   Control

Assistance.   The   registration   certificate   dated   22.01.2015,   a

copy whereof has been filed as part of Annexure SA­1 to the

supplementary affidavit demonstrates that the said registration

was valid for the financial year from the date of issue and was

to have expired on 31.03.2015. The terms of the “Marketing

Assistance Scheme” indicate that the scheme was for providing

assistance to small units for marketing and the UPSIC on behalf

of its registered units was to participate in various tenders in

the State of U.P.

6.The documents filed as Annexure SA­1 which is a letter

issued by the UPSIC to the Assistant Project Manager, Electrical

Unit, UPRNN, Varanasi indicates that it was the UPSIC which

had   submitted   its   bid   in   response   to   the   tender   no.

32/CCTV/ALLD/RNN/14   dated   17.01.2015   for   supply,

installation, testing and commissioning of CCTV system at the

High Court  due on 27.01.2015. The aforementioned bid was

submitted by the UPSIC on behalf of its registered member i.e.

petitioner under the  Marketing Assistance Scheme referred to

above. 

7.The   Notice   Inviting   Tender   (NIT)   for   supplying,

installation, testing, commissioning and project management of

the CCTV surveillance system for the High Court Allahabad was

issued on 17.01.2015 by the UPRNN in its capacity as the

design and executing agency. The correspondence which has

4

been placed on record shows that in response to the NIT dated

17.01.2015  four tenders were received out of which two were

found eligible and upon opening of the price bid on 26.02.2015

the bid submitted by the UPSIC was found to be lowest and it

was sanctioned the work, and after the negotiation meeting

held between UPRNN and UPSIC the work was directed to be

started. The request for starting the work of installation of

CCTV cameras was communicated vide letter dated 31.03.2015

issued   on   behalf   of   respondent   no.4   to   the   UPRNN,   and

thereafter UPRNN issued a communication dated 09.04.2015 to

the UPSIC informing that its offer had been found to be the

lowest and the work had been awarded to them on terms and

conditions of the contract which were specified in the letter. As

per aforementioned terms and conditions of the contract, the

successful   bidder   i.e.   UPSIC   was   required   to   fulfill   the

conditions of the contract which included furnishing to the

UPRNN,   the   requisite   performance   guarantee   and   bank

guarantee, etc. Further, the UPSIC as the successful bidder, was

required to sign an agreement with UPRNN within 15 days of

submission   of   performance   security   as   per   the   format

agreement given along with the NIT. The petitioner claims that

on the basis of the contract given by the UPRNN to the UPSIC

and the agreement executed between the said parties, certain

directions were issued to the petitioner by the UPSIC with

regard to the work to be completed.

8.The records of the case indicate that the writ petition was

initially filed with the Managing Director, UPRNN as the only

respondent and subsequently with the permission of the Court

granted   on   12.10.2018   respondent   nos.   2,   3   and   4   were

impleaded as respondents.

9.Upon the case being taken on 06.03.2019, Sri Manish

5

Goyal, Additional Advocate General assisted by Mrs. Akanksha

Sharma appearing on behalf of respondent nos.2 and 3 and

also   respondent     no.4   raised   an   objection   that   the   issue

involved in the writ petition was regarding release of an alleged

contractual amount for which the writ petition was not the

appropriate remedy and the petitioner may file a suit for the

said   purpose.   Learned   Senior   Counsel   appearing   for   the

petitioner made a prayer that he may be granted sometime to

place on record the agreement entered into between the parties

so as to respond to the preliminary objection raised by the

respondents and on the prayer of the learned counsel an order

was passed on 06.03.2019 whereby the matter was adjourned

to 12.03.2019. 

10.Pursuant to the aforementioned order dated 06.03.2019,

a supplementary affidavit was filed by the petitioner. However,

despite time having been sought the petitioner has not been

able to placed on record copy of any agreement to which the

petitioner may have been a party. In fact the pleadings in the

writ petition and the supplementary affidavit do not indicate

that any agreement was entered into between the executing

agency and the petitioner with regard to the work in question

or in respect to any AMC for the purpose.

11.In response to the preliminary objection regarding the

maintainability of the writ petition, the learned Senior Counsel

appearing for the petitioner has sought to place reliance on the

judgment in the case of Joshi Technologies International Inc.

vs. Union of India and others

1

, to contend that there is no

absolute bar to the maintainability of the writ petition even in

contractual matters where there are disputed questions of fact

or even where monetary claims are sought to be raised.

1(2015) 7 SCC 728

6

12.Per contra, the counsel appearing for the respondents

have submitted that the reliefs sought in the writ petition were

in the realm of an alleged contractual relationship and as such

the same were not amenable to the writ jurisdiction. It is

further contended that the pleadings in the writ petition and

the grounds which have sought to be canvassed clearly go to

show   that   the   issues   sought   to  be   raised   relate   to   purely

contractual matters which would have to be decided on the

basis of contractual relations between the parties and not by

filing a writ petition. It is also submitted that the documents

which have been placed on record unequivocally show that

there was no privity of contract between the petitioner and the

respondent against whom the relief was being sought.

13.Heard the learned counsel for the parties and perused the

record.

14.The pleadings in the case as well as material on record

clearly demonstrate that pursuant to the NIT issued by the

UPRNN in its capacity as the design and executing agency for

the work of supply, installation, testing, commissioning and

project   management   of   CCTV   surveillance   system   for

respondent no.4, it was the UPSIC which had submitted its bid

and upon being held to be a successful bidder an agreement

was entered into between the executing agency i.e. UPRNN and

the successful bidder, i.e. the UPSIC for completion of the work

as per the terms and conditions of the contract. The petitioner

company was neither a party to any agreement entered into

with   the   executing   agency   i.e.   UPRNN   nor   was   any   AMC

awarded to the petitioner company by the UPRNN.

15.We may note that the law in this regard as developed

through a catena of judgments is that in pure contractual

matters the extra ordinary remedy of a writ under Article 226

7

of the Constitution of India

2

  cannot be invoked, and such

remedies   are   available   in  a   limited   sphere   only   when   the

contracting party is able to demonstrate that the remedy it

seeks to invoke is a public law remedy, in contradistinction to a

private law remedy under a contract.

16.The legal position in this regard is that where the rights

which   are   sought   to   be   agitated   are   purely   of   a   private

character no mandamus can be claimed, and even if the relief is

sought against the State or any of its instrumentality the pre­

condition for the issuance of a writ of mandamus is a public

duty. In a dispute based on a pure contractual relationship

there being no public duty element, a mandamus would not lie.

17.In this regard we may draw reference to the judgment of

the   Supreme   Court   in   the   case   of  Bareilly   Development

Authority Vs. Ajay Pal Singh

3

 wherein it was held that even

though the development authority had the trappings of a State,

in a matter pertaining to determination of the price of the flats

constructed by it and the rate of monthly instalments to be

paid, the authority after entering into the field of an ordinary

contract was acting purely in its executive capacity, and the

right and obligations of the parties inter se would be governed

only as per the terms of the contract. The observations made in

the judgment are as follows:­

“21. This finding in our view is not correct in the light of the

facts   and   circumstances   of   this   case   because   in   Ramana

Dayaram Shetty Vs. International Airport Authority of India

[(1979) 3 SCC 489] there was no concluded contract as in this

case. Even conceding that the BDA has the trappings of a State

or would be comprehended in 'other authority' for the purpose of

Article 12 of the Constitution, while determining price of the

houses/flats   constructed   by   it   and   the   rate   of   monthly

instalments to be paid, the 'authority' or its agent after entering

into the field of ordinary contract acts purely in its executive

capacity. Thereafter the relations are no longer governed by the

2The Constitution

3(1989) 2 SCC 116

8

constitutional provisions but by the legally valid contract which

determines the rights and obligations of the parties inter se. In

this sphere, they can only claim rights conferred upon them by

the contract in the absence of any statutory obligations on the

part   of   the   authority   (i.e.   BDA   in   this   case)   in   the   said

contractual field. 

22. There is a line of decisions where the contract entered into

between the State and the persons aggrieved is non­statutory

and purely contractual and the rights are governed only by the

terms of the contract, no writ or order can be issued under

Article 226 of the Constitution of India so as to compel the

authorities to remedy a breach of contract pure and simple —

Radhakrishna Agarwal & Ors. v. State of Bihar (1977) 3 SCC

457, Premji Bhai Parmar & Ors. v. Delhi Development Authority

& Ors, (1980) 2 SCC 129 and Divl. Forest Officer v. Bishwanath

Tea Company Ltd. (1981) 3 SCC 238.”

18.In the case of Divisional Forest Officer Vs. Vishwanath

Tea Company Ltd.

4

  the question of maintainability of a writ

petition in respect of a claim arising out of the contractual

rights and obligations flowing from the terms of a lease was

considered, and it was held as follows:­

“8. It is undoubtedly true that High Court can entertain in its

extraordinary   jurisdiction   a   petition   to   issue   any   of   the

prerogative writs for any other purpose. But such writ can be

issued where there is executive action unsupported by law or

even in respect of a corporation there is a denial of equality

before law or equal protection of law. The Corporation can also

file a writ petition for enforcement of a right under a statute. As

pointed out earlier, the respondent (company) was merely trying

to enforce a contractual obligation. To clear the ground let it be

stated that obligation to pay royally for timber cut and felled

and   removed   is   prescribed   by   the   relevant   regulations.   The

validity of regulations is not challenged. Therefore, the demand

for royalty is unsupported by law. What the respondent claims is

an exception that in view of a certain term in the indenture of

lease, to wit, clause 2, the appellant is not entitled to demand

and collect royalty from the respondent. This is nothing but

enforcement of a term of a contract of lease. Hence, the question

whether such contractual obligation can be enforced by the High

Court in its writ jurisdiction.

9. Ordinarily, where a breach of contract is complained of, a

party   complaining   of   such   breach   may   sue   for   specific

performance of the contract, if contract is capable of being

specifically performed, or the party may sue for damages. Such a

4(1981) 3 SCC 238

9

suit would ordinarily be cognizable by the civil court. The High

Court in its extraordinary jurisdiction would not entertain a

petition   either   for   specific   performance   of   contract   or   for

recovering damages. A right to relief flowing from a contract has

to   be   claimed   in   a   civil   court   where   a   suit   for   specific

performance of contract or for damages could be filed.”

19.We may also refer to the judgment in the case of LIC Vs.

Escorts Ltd.

5

 wherein it was held that in a matter relating to

the   contractual   obligations   the   Court   would   not   ordinarily

examine it unless the action has some public law character

attached to it. The observations made in the judgment are as

follows:­

“102.   ...If   the   action   of   the  State   is   related   to   contractual

obligations or obligations arising out of the tort, the court may

not ordinarily examine it unless the action has some public law

character   attached   to   it.   Broadly   speaking,   the   court   will

examine   actions   of   State   if   they   pertain   to   the   public   law

domain and refrain from examining them if they pertain to the

private   law   field.   The   difficulty   will  lie   in   demarcating   the

frontier between the public law domain and the private law

field. It is impossible to draw the line with precision and we do

not want to attempt it. The question must be decided in each

case with reference to the particular action, the activity in which

the State or the instrumentality of the State is engaged when

performing the action, the public law or private law character of

the action and a host of other relevant circumstances. When the

State   or   an   instrumentality   of   the   State   ventures   into   the

corporate world and purchases the shares of a company, it

assumes to itself the ordinary role of a shareholder, and dons

the robes of a shareholder, with all the rights available to such a

shareholder. There is no reason why the State as a shareholder

should be expected to state its reasons when it seeks to change

the management, by a resolution of the company, like any other

shareholder.”

20.In  Premji   Bhai   Parmar   Vs.   Delhi   Development

Authority

6

 a petition filed under Article 32 before the Supreme

Court contending that the surcharge collected by the authority

in respect of a flat purchased by the petitioner was illegal, the

petition was dismissed with the following observations:­

“8. ...petition to this Court under Article 32 is not a proper

5(1986) 1 SCC 264

6(1980) 2 SCC 129

10

remedy nor is this Court a proper forum for reopening the

concluded contracts with a view to getting back a part of the

purchase price paid and the benefit taken. ….. But after the

State   or   its   agents   have   entered   into   the   field   of   ordinary

contract,   the   relations   are   no   longer   governed   by   the

constitutional provisions but by the legally valid contract which

determines rights and obligations of the parties inter se. No

question   arises   of   violation   of   Article   14   or   of   any   other

constitutional provision when the State or its agents, purporting

to act within this field, perform any act. In this sphere, they can

only claim rights conferred upon them by contract and are

bound by the terms of the contract only unless some statute steps

in and confers some special statutory power or obligation on the

State in the contractual field which is apart from contract.”

21.In   the   case   of  State   of   Bihar   Vs.   Jain   Plastics   &

Chemicals Ltd.

7

  a grievance was sought to be raised against

deduction of an amount from the final bill to be paid to the

contractor due to breach of contract by him. The petition was

allowed   by  the  High   Court.   The  matter was   taken   to  the

Supreme Court wherein it was held that even if it was possible

to decide the question raised in the petition on the basis of

affidavits and counter affidavits, it would not be proper to

exercise extraordinary jurisdiction under Article 226 of the

Constitution   in   cases   of   alleged   breach   of   contract.   The

observations made by the Supreme Court are as follows:­

“2. Limited question involved in this appeal is — whether the

High Court ought not to have exercised its jurisdiction under

Article 226 of the Constitution of India for granting relief in case

of alleged breach of contract.

3.   Settled   law   —   writ   is   not   the   remedy   for   enforcing

contractual obligations. It is to be reiterated that writ petition

under Article 226 is not the proper proceedings for adjudicating

such disputes. Under the law, it was open to the respondent to

approach the court of competent jurisdiction for appropriate

relief for breach of contract...

x x x x x

7. ...It is true that many matters could be decided after referring

to the contentions raised in the affidavits and counter­affidavits,

but that would hardly be a ground for exercise of extraordinary

jurisdiction under Article 226 of the Constitution in case of

alleged breach of contract. Whether the alleged non­supply of

7(2002) 1 SCC 216

11

road permits by the appellants would justify breach of contract

by the respondent would depend upon facts and evidence and is

not required to be decided or dealt with in a writ petition. Such

seriously disputed questions or rival claims of the parties with

regard   to   breach   of   contract   are   to   be   investigated   and

determined on the basis of evidence which may be led by the

parties in a properly instituted civil suit rather than by a court

exercising prerogative of issuing writs.”

22.The general principles which may be culled out from the

aforementioned judgments is that in a case where the contract

entered into between the State and the person aggrieved is of a

non­statutory character and the relationship is governed purely

in terms of a contract between the parties, in such situations

the contractual obligations are matters of private law and a writ

would not lie to enforce a civil liability arising purely out of a

contract. The proper remedy in such cases would be to file a

civil   suit   for   claiming   damages,   injunctions   or   specific

performance or such appropriate reliefs in a civil court. Pure

contractual   obligation   in   the   absence   of   any   statutory

complexion would not be enforceable through a writ.

23.The remedy under Article 226 of the Constitution being

an extraordinary remedy, it is not intended to be used for the

purpose of declaring private rights of the parties. In the case of

enforcement of contractual rights and liabilities the normal

remedy of filing a civil suit being available to the aggrieved

party,   this   Court   may   not   exercise   its   prerogative   writ

jurisdiction to enforce such contractual obligations.

24.We may gainfully refer to the judgment in the case of

Joshi Technologies International Inc.  (supra)  wherein  the

entire legal position in this regard has been taken note of and

summarized in the following terms:­

“69. The position thus summarised in the aforesaid principles

has to be understood in the context of discussion that preceded

which we have pointed out above. As per this, no doubt, there is

no absolute bar to the maintainability of the writ petition even

12

in contractual matters or where there are disputed questions of

fact or even when monetary claim is raised. At the same time,

discretion   lies   with   the   High   Court   which   under   certain

circumstances, it can refuse to exercise. It also follows that under

the following circumstances, “normally”, the Court would not

exercise such a discretion:

69.1. The Court may not examine the issue unless the action has

some public law character attached to it.

69.2. Whenever a particular mode of settlement of dispute is

provided in the contract, the High Court would refuse to exercise

its discretion under Article 226 of the Constitution and relegate

the party to the said mode of settlement, particularly when

settlement of disputes is to be resorted to through the means of

arbitration.

69.3. If there are very serious disputed questions of fact which

are   of   complex   nature   and   require   oral   evidence   for   their

determination.

69.4. Money claims per se particularly arising out of contractual

obligations   are   normally   not   to   be   entertained   except   in

exceptional circumstances.

70.   Further,  the  legal  position  which  emerges  from  various

judgments of this Court dealing with different situations/aspects

relating to contracts entered into by the State/public authority

with private parties, can be summarised as under:

70.1. At the stage of entering into a contract, the State acts

purely in its executive capacity and is bound by the obligations

of fairness.

70.2. State in its executive capacity, even in the contractual

field, is under obligation to act fairly and cannot practise some

discriminations.

70.3. Even in cases where question is of choice or consideration

of competing claims before entering into the field of contract,

facts have to be investigated and found before the question of a

violation of Article 14 of the Constitution could arise. If those

facts   are   disputed   and   require   assessment   of   evidence   the

correctness of which can only be tested satisfactorily by taking

detailed evidence, involving examination and cross­examination

of witnesses, the case could not be conveniently or satisfactorily

decided in proceedings under Article 226 of the Constitution. In

such cases the Court can direct the aggrieved party to resort to

alternate remedy of civil suit, etc.

70.4. Writ jurisdiction of the High Court under Article 226 of

the Constitution was not intended to facilitate avoidance of

obligation voluntarily incurred.

70.5. Writ petition was not maintainable to avoid contractual

obligation. Occurrence of commercial difficulty, inconvenience or

hardship in performance of the conditions agreed to in the

13

contract can provide no justification in not complying with the

terms of contract which the parties had accepted with open eyes.

It cannot ever be that a licensee can work out the licence if he

finds it profitable to do so: and he can challenge the conditions

under   which   he   agreed   to   take   the   licence,   if   he   finds   it

commercially inexpedient to conduct his business.

70.6. Ordinarily, where a breach of contract is complained of,

the   party   complaining   of   such   breach   may   sue   for   specific

performance of the contract, if contract is capable of being

specifically   performed.   Otherwise,   the   party   may   sue   for

damages.

70.7.   Writ   can   be   issued   where   there   is   executive   action

unsupported by law or even in respect of a corporation there is

denial of equality before law or equal protection of law or if it

can be shown that action of the public authorities was without

giving any hearing and violation of principles of natural justice

after holding that action could not have been taken without

observing principles of natural justice.

70.8.   If   the   contract   between   private   party   and   the

State/instrumentality and/or agency of the State is under the

realm of a private law and there is no element of public law, the

normal course for the aggrieved party, is to invoke the remedies

provided under ordinary civil law rather than approaching the

High Court under Article 226 of the Constitution of India and

invoking its extraordinary jurisdiction.

70.9.   The   distinction   between   public   law   and   private   law

element   in   the   contract   with   the   State   is   getting   blurred.

However, it has not been totally obliterated and where the

matter falls purely in private field of contract, this Court has

maintained the position that writ petition is not maintainable.

The dichotomy between public law and private law rights and

remedies would depend on the factual matrix of each case and

the distinction between the public law remedies and private law

field, cannot be demarcated with precision. In fact, each case has

to be examined, on its facts whether the contractual relations

between the parties bear insignia of public element. Once on the

facts of a particular case it is found that nature of the activity or

controversy involves public law element, then the matter can be

examined by the High Court in writ petitions under Article 226

of the Constitution of India to see whether action of the State

and/or instrumentality or agency of the State is fair, just and

equitable or that relevant factors are taken into consideration

and irrelevant factors have not gone into the decision­making

process or that the decision is not arbitrary.

70.10. Mere reasonable or legitimate expectation of a citizen, in

such a situation, may not by itself be a distinct enforceable right,

but failure to consider and give due weight to it may render the

decision arbitrary, and this is how the requirements of due

consideration   of   a   legitimate   expectation   forms   part   of   the

14

principle of non­arbitrariness.

70.11. The scope of judicial review in respect of disputes falling

within   the   domain   of   contractual   obligations   may  be   more

limited and in doubtful cases the parties may be relegated to

adjudication of their rights by resort to remedies provided for

adjudication of purely contractual disputes.”

25.Keeping in view the aforementioned principles of law,

this Court is of the view that though in contractual matters

where disputed questions of fact or monetary claims have been

raised, there may not be an absolute bar to the maintainability

of the writ petition, the discretion can be exercised by the High

Court only in a case where the contracting party is able to

demonstrate that it is a public law remedy it seeks to invoke in

contradistinction to a private law remedy simpliciter under the

contract.

26.On behalf of the petitioner, attention of this Court has

been drawn to a recent judgment of the Supreme Court dated

08.03.2019 in  Civil Appeal No.2610 of 2019 (M/s Surya

Constructions Vs. State of Uttar Pradesh & Ors.). It was a

case in which payment for extra work by the Uttar Pradesh Jal

Nigam had not been made to the appellant though such work

was expressly sanctioned and completed to their satisfaction,

and the only reason assigned for not making the payment was

that   no  money   was   available   in   the   account   of   the   Uttar

Pradesh Jal Nigam and that payment would be made after

availability of the funds from the Government. It was, in this

background that the Court came to the conclusion that there

was no dispute as to the amount which had to be paid to the

appellant and therefore the dismissal of the writ petition stating

that disputed question of facts arise was not correct inasmuch

as there was no disputed question of fact and on the contrary

the amount payable to the appellant was wholly undisputed.

27.We are afraid the facts of the aforementioned case in M/s

15

Surya   Constructions  (supra)   are   entirely   distinguishable

inasmuch as in the said case there was no dispute with regard

to amount that had to be paid to the appellant and in fact the

liability to make payment had been admitted and the only

reason put forward for not making payment was not non­

availability of funds. It was in this context that the Court taking

into consideration that the work as expressly sanctioned having

been   completed   long   back   in   the   year   2009   and   to   the

satisfaction of the Uttar Pradesh Jal Nigam, directed making of

necessary payment alongwith interest.

28.In the present case the claim sought to be set up by the

petitioner has been strongly disputed, and the petitioner has

not been able to place on record any material to demonstrate

that it was a party to any agreement in terms of which it would

be entitled to raise any claim against the respondents. The facts

of the case at hand being on an entirely different footing, the

petitioner is not entitled to draw any benefit from the judgment

in the case of M/s Surya Constructions.

29.The pleadings in the instant case and the material which

has been placed on record, do not in any manner indicate that

it is a public law remedy which the petitioner is seeking to

invoke so as to persuade this Court to exercise its discretion.

Moreover, the facts which are before us clearly indicate that

pursuant to the tender notice issued by the UPRNN (respondent

no.1), it was the UPSIC which had submitted its bid and upon

being   declared   successful   bidder   it   had   entered   into   an

agreement with the UPRNN i.e. the executing agency as per the

terms   and   conditions   of   the   contract   agreed   between   the

parties. Despite time being granted, the petitioner has not been

able to bring any material on record to demonstrate that it was

a party to any agreement on the basis of which it may claim

16

entitlement to raise a claim in respect of the reliefs prayed for

in the writ petition.

30.In view of the aforementioned discussion and keeping in

view of the facts of the present case, we do not deem it fit to

exercise our extra ordinary jurisdiction under Article 226 of the

Constitution of India in the present case.

31. The writ petition is accordingly dismissed.

Order Date :­ 08.05.2019

Imroz/Shahroz

(Dr. Y. K. Srivastava, J.)    (Pankaj Kumar Jaiswal, J.)