Perumalil Granite Constructions vs. The General Manager
Held
The High Court directed the Southern Railway to disburse the admitted portion of the petitioner's bill within three months. For any disputed portion, the petitioner was advised to seek remedy before the appropriate forum.
Facts
Perumalil Granite Constructions completed railway track doubling works for Southern Railway and submitted its bill. Despite no complaints regarding the quality of work, the bill amount was not disbursed, prompting the petitioner to file a writ petition.
Key Issues
The key legal issue was the non-disbursal of payment by Southern Railway for completed construction work. The court addressed the appropriate relief for the contractor regarding admitted and disputed bill amounts.
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 MONDAY, THE 27TH DAY OF JUNE 2022 / 6TH ASHADHA, 1944 WP(C) NO. 17652 OF 2022 PETITIONER/S: PERUMALIL GRANITE CONSTRUCTIONS ARUNNOOTTIMANGALAM POST, PERUVA KOTTAYAM DISTRICT- 686
REPRESENTED BY ITS PROPRIETOR ALEX P. CYRIAC, AGED 54 YEARS, S/O LATE P.C. CYRIAC , PERUMALIL HOUSE, ARUNNOOTTIMANGALAM, KOTTAYAM. BY ADVS. S.SHANAVAS KHAN S.INDU RESPONDENT/S: 1 THE GENERAL MANAGER, SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, CHENNAI 600 003. 2 THE CHIEF ADMINISTRATIVE OFFICER (CONSTRUCTION), SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, EGMORE, CHENNAI 600 003. 3 THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER (CONSTRUCTION), SOUTHERN RAILWAY, EGMORE, CHENNAI 600 003. 4 THE DEPUTY CHIEF ENGINEER II (CONSTRUCTION), SOUTHERN RAILWAY, TRIVANDRUM 695 014. BY ADV MANU S., ASG OF INDIA THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17652 OF 2022 2 JUDGMENT Dated this the 27th day of June, 2022 The petitioner was awarded the works in connection with the doubling of railway tracks between Chengannu
The judgment continues below.
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