Pawan Kumar vs. State Of Hp And Others
Held
The Court disposed of the writ petition, directing the Executive Engineer (HPPWD) Padhar Division, District Mandi, to ensure that the remaining sum of Rs. 27,11,716/- is paid to the petitioner expeditiously, preferably within a period of eight weeks. The Court reasoned that substantial amounts had already been paid, and only a specific sum remained outstanding. In the event of non-compliance within the stipulated period, the respondent department would be obligated to pay interest at the rate of 6% per annum from the date the amount became due. The Court found no reason to keep the petition alive given the assurances and directions issued.
Facts
The petitioner, Pawan Kumar, approached the High Court of Himachal Pradesh seeking payment of outstanding dues related to the construction of a Sub Tehsil Office cum Residential Building at Padhar, District Mandi. The Department of Public Works had initially provided Rs. 172.21 Lakhs, which was fully utilized. A remaining amount of Rs. 27,11,716/- was due to the petitioner on account of deviation of work, 10CC claim (price escalation), and GST reimbursement. The State, through its Additional Advocate General, informed the Court that revised administrative approval for Rs. 210.00 Lakhs had been granted and further funds were being sought for additional budget requirements. The State's counsel requested the disposal of the petition with a direction for expeditious payment of the remaining amount.
Key Issues
1. Whether the Court should direct the respondents to pay the remaining sum of Rs. 27,11,716/- to the petitioner expeditiously, considering the partial payment already made and the ongoing administrative processes for revised approval and additional budget. Petitioner's Contention: The petitioner sought payment of the outstanding amount due for the construction work. No specific arguments are recorded for the petitioner beyond seeking payment. Respondents' Contention: The respondents, represented by the State, acknowledged the outstanding amount and informed the Court about the revised administrative approval and efforts to secure additional funds. They requested the Court to dispose of the petition with a direction for expeditious payment, indicating their intention to clear the dues.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.15370 of 2026
Date of Decision: 06.10.2026 _____________________________________________________________________ Pawan Kumar ……...Petitioner Versus State of Himachal Pradesh and Ors. …....Respondents Coram Hon’ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting?
For the Petitioner: Mr. Mohit Dogra and Dr. Khushbu Sharma, Advocates.
For the Respondents: Mr. Rajan Kahol & Mr. Vishal Panwar, Additional Advocates General and Mr. Ravi Chauhan & Mr. Anish Banshtu, Deputy Advocates General. __________________________________________________________________________
Sandeep Sharma, J. (Oral)
While placing on record communication dated 05.10.2026 issued under the signature of Executive Engineer (HPPWD) Padhar Division, District Mandi, Himachal Pradesh, enclosing therewith copy of communication dated 05.10.2026 addressed to Director Land Record, Himachal Pradesh, Shimla, Mr. Rajan Kahol, learned Additional Advocate General states that Department of Revenue Government of Himachal Pradesh has accorded revised administrative approval amounting to Rs. 210.00 L
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