Anas Babu B vs. The Principal Secretary
Held
The High Court directed the KSRTC respondents to release the security deposit and GST to the petitioner within two months from the date of receipt of the judgment copy. The petitioner's claim for liquidated damages was left open.
Facts
A contractor completed construction work for the Kerala State Road Transport Corporation (KSRTC). While the main bill amount was eventually paid, the petitioner sought the release of the security deposit and GST, which KSRTC had withheld.
Key Issues
Whether the Kerala State Road Transport Corporation was obligated to release the security deposit and GST to the contractor after the completion of work and payment of the main bill amount.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY TUESDAY, THE 14TH DAY OF MARCH 2023 / 23RD PHALGUNA, 1944 WP(C) NO. 7765 OF 2021 PETITIONER/S: ANAS BABU B CRESCENT CONSTRUCTION AND CONTRACTING FIRDOUS, PANDITS COLONY, KOWDIAR P.O, THIRUVANANTHAPURAM - 695003 BY ADVS. K.L.VARGHESE (SR.) SMT.SANTHA VARGHESE SRI.RAHUL VARGHESE SRI.RANJITH VARGHESE RESPONDENT/S: 1 THE PRINCIPAL SECRETARY GENERAL ADMINISTRATION AND TRANSPORT DEPARTMENT, GOVERNMENT OF THE STATE OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001. 2 THE CHAIRMAN AND MANAGING DIRECTOR KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695023. 3 THE CHIEF ENGINEER (P &CW) KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695023. 4 THE GENERAL MANAGER (FINANCE AND ADMINISTRATION) KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM - 695023. R2 & R4 BY ADV SRI.DEEPU THANKAN R1 - SMT.DEEPA NARAYANAN,SENIOR GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 7765 OF 20
The judgment continues below.
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