Marysadan Projects PVT. LTD vs. State Of Kerala
Held
The High Court directed the PWD to upload the petitioner's bills immediately once the software becomes functional. It also ensured that the delay would not result in the petitioner losing seniority for bill clearance, provided the petitioner is otherwise eligible for the amounts.
Facts
The petitioner, a road work contractor, submitted part bills for completed projects. However, PWD officials delayed processing and forwarding these bills due to a malfunction in the "Price Software," which was undergoing updates for GST revision.
Key Issues
The primary issue was the delay in processing and uploading a contractor's part bills by PWD due to a non-functional software undergoing updates for GST revision, potentially affecting the contractor's seniority in bill clearance.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944 WP(C) NO. 28841 OF 2022 PETITIONER/S: MARYSADAN PROJECTS PVT. LTD MARYSADAN BUILDING, NEELEESWARAM P.O.,KALADY, ERNAKULAM -683574 REPRESENTED BY ITS MANAGING DIRECTOR BIBY BABY, W/O.SUBIN GEORGE, AGED 30 YEARS, NEELEESWARAM P.O., KALADY, ERNAKULAM -683574 BY ADVS. K.J.MANU RAJ K.VINAYA RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM -695 001 2 THE ADDITIONAL CHIEF SECRETARY, FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001 3 THE SECRETARY, REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001 4 PRINCIPAL SECRETARY, PUBLIC WORKS DEPARTMENT, THIRUVANANTHAPURAM -695 001 5 THE CHIEF ENGINEER, PWD ROADS, THIRUVANANTHAPURAM -695 001 6 SUPERINTENDING ENGINEER PWD ROADS, CENTRAL CIRCLE,ALUVA- 683101 7 EXECUTIVE ENGINEER, PWD ROADS DIVISION, THRISSUR-680 020 8 ASSISTANT EXECUTIVE ENGINEER, PWD ROADS SUBDIVISION, IRINJALAKUDA, THRISSUR DISTRICT -680 020 9 ASSISTANT ENGINEER PWD ROADS, SECTION,CHALAKUDY, THRISSUR DISTRICT-680 025 OTHER PRESENT: GP RAJEEV JYOTHISH GEORGE
The judgment continues below.
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