JUDGEMENT
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(1.)We have heard learned counsel for parties and perused the pleadings of writ petition and the contents of other documents available on record.
(2.)This writ petition has been filed praying for issuance of a writ, order or direction in the nature of mandamus apart from seeking usual relief(s) in the nature of any other writ, order or direction which this Court would deem fit in the circumstances of the case.
(3.)Vide paragraph 8 of the writ petition, there is a clear assertion that for the work done by the petitioner the bills to the tune of Rs.98,000/- were approved by the District Programme Officer on 30.03.2012. In reply thereto, the averments made in paragraph 9 of the counter affidavit would read as:-
"That in reply to the contents of paragraph no.8 of the writ petition, it is stated that the alleged bill of Rs.98000/- in favour of the petitioner has been scrutinized, due to lack of information regarding postponing of the aforesaid Training work by aforesaid letter, under the Kishori Shakti Yojana."
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