Reji T. Chacko vs. State Of Kerala
Held
The High Court directed the Principal Secretary, Public Works Department (1st respondent), to take appropriate steps and make a decision on the Chief Engineer's communication regarding the GST refund within one month from the date of receiving the judgment.
Facts
A licensed contractor completed a public works project, from which GST was deducted. The Chief Engineer requested the Principal Secretary, Public Works Department, to refund the deducted GST amount, but the Principal Secretary failed to act on this request.
Key Issues
The key legal issue was the inaction of the State government's Principal Secretary on a request from the Chief Engineer to refund GST deducted from a contractor's bill for a completed public works project.
AI-generated summary — verify with the full judgment below
WP(C) NO. 21754 OF 2023 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN THURSDAY, THE 20TH DAY OF JULY 2023 / 29TH ASHADHA, 1945 WP(C) NO. 21754 OF 2023 PETITIONER/S: REJI T. CHACKO AGED 60 YEARS THANNIKKAL HOUSE, THRIKKOTHAMANGALAM P.O., PUTHUPPALLY, KOTTAYAM, PIN - 686011 BY ADVS. P.MOHANDAS (ERNAKULAM) K.SUDHINKUMAR GOKUL D. SUDHAKARAN R.BHASKARA KRISHNAN K.P.SATHEESAN (SR.) SABU PULLAN BHARATH MOHAN RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY, PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 2 THE CHIEF ENGINEER OFFICE OF THE CHIEF ENGINEER (ROADS), PUBLIC OFFICE, THIRUVANANTHAPURAM, PIN - 695033 3 EXECUTIVE ENGINEER OFFICE OF THE EXECUTIVE ENGINEER (ROADS), PUBLIC WORKS DEPARTMENT, KOTTAYAM, PIN - 686001 4 THE DISTRICT TREASURY OFFICER DISTRICT TREASURY, CIVIL STATION, KOTTAYAM, PIN - 686001
WP(C) NO. 21754 OF 2023 2 OTHER PRESENT: SRI. B.S.SYAMANTAK, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 21754 OF 2023 3 P.V.KUNHIKRISHNAN, J ---------------------------------------
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.