Sujith S vs. State Of Kerala
Held
The High Court directed the Divisional Forest Officer (3rd respondent) to consider and dispose of the petitioner's representation (Ext.P4) within three months. The officer must specifically address the claims for additional work, contractor's profit, and applicable GST after hearing the petitioner, and disburse any found amounts within two months thereafter.
Facts
The petitioner, a contractor, sought payment from the Forest Department for additional work performed, including contractor's profit and applicable GST, based on his representation (Ext.P4). He contended that these amounts were due as per his original work orders (Ext.P1 and P1(a)).
Key Issues
Whether the Forest Department was obligated to pay the petitioner for additional work, including contractor's profit and applicable GST, and whether the authorities should consider his representation regarding these claims.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 28TH DAY OF FEBRUARY 2024 / 9TH PHALGUNA, 1945 WP(C) NO. 15577 OF 2022 PETITIONER: SUJITH S AGED 27 YEARS, S/O SURENDRAN, M/S SUJITH SOLAR POWER, RESIDING AT VILAVINAL (H), NJAKKUNILAM P.O, VALLICKODE- KOTTAYAM, PATHANAMTHITTA DISTRICT - 689656 BY ADVS. MANU RAMACHANDRAN M.KIRANLAL T.S.SARATH R.RAJESH (VARKALA) SAMEER M NAIR GEETHU KRISHNAN HARSHA SUSAN SAM RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF FOREST AND WILDLIFE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001 2 THE CHIEF CONSERVATOR OF FOREST SOUTHERN CIRCLE, OFFICE OF CCF (SOUTHERN CIRCLE), CHAMAKADA, KOLLAM, PIN - 691001 3 DIVISIONAL FOREST OFFICER DIVISIONAL FOREST OFFICE, PUNALUR, KOLLAM DISTRICT - 691 305. 4 RANGE FOREST OFFICER RANGE FOREST OFFICE, PATHANAPURAM, KOLLAM DISTRICT, PIN - 689695 5 DEPUTY RANGE FOREST OFFICER FOREST STATION, AMBANAAR, KOLLAM DISTRICT- 689 696 BY ADV. SRI.T.P.SAJAN, SPL. GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.15577 of 2
The judgment continues below.
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