Authorities must pay admitted dues for completed public works within four weeks.

The petitioner, father and legal heir of deceased contractor Showkat Hussain Shah, sought payment for two works allegedly executed by his son in 2018: removal of flood debris from Higher Secondary School Nachiyan and engagement of a JCB for dragging Nallah Batamaji.

The claimed total was ₹6.34 lakh.

The petitioner asserted that the bills had been prepared and that departmental communications admitted the liability, but payment remained withheld.

Earlier proceedings concerning other works did not include these two claims.

The petitioner sought payment with interest at 18%.

Whether the respondents should be directed to pay the admitted liability for the two completed works without further proceedings.

Whether the petitioner was entitled to interest at 18% on the claimed amount.

The order cites no statute, precedent, or specific legal test.

It proceeds on the principle that, where the material on record shows an admitted liability for completed work, the Court may direct payment of that liability through a writ order.

The Court considered the petition and its annexures, including inter-departmental communications that, in its view, clearly revealed the respondents’ admission of liability for the works allotted to and executed by the deceased contractor.

On that record, the Court concluded that the matter could be disposed of at the threshold by directing payment, without requiring further proceedings.

Although the petitioner had claimed interest, the order did not separately discuss or grant it.

The connected miscellaneous application(s) were also disposed of.

No separate award of interest was made.