Abdul Shereeff .M vs. State Of Kerala
Held
The High Court directed KSRTC to release the balance amount due to the petitioner along with the security deposit within one month. The petitioner was granted liberty to pursue claims for GST and interest before the respondents separately.
Facts
The petitioner, a contractor, completed construction work for KSRTC in 2013. Payment of the final bill and return of the security deposit were delayed for years due to complaints and subsequent vigilance enquiries, which ultimately found no irregularities. KSRTC cited financial crisis for the delay.
Key Issues
The primary issues were the KSRTC's prolonged delay in disbursing the final payment and returning the security deposit for a completed construction project, despite clearance from vigilance inquiries, citing financial difficulties.
Sections Cited
None mentioned
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH THURSDAY, THE 3RD DAY OF FEBRUARY 2022 / 14TH MAGHA, 1943 WP(C) NO. 16255 OF 2021 PETITIONER: ABDUL SHEREEFF .M AGED 54 YEARS S/O. M.A MOHAMMED KUNJU, BOSS, CHERKALA, CHENGALA P.O., KASARGODE,PIN-671 541 BY ADVS. K.M.SATHYANATHA MENON KAVERY S THAMPI RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY DEPARTMENT OF MOTOR VEHICLE, SECRETARIAT, THIRUVANANTHAPURAM-695 001 2 THE KERALA STATE ROAD TRANSPORT CORPORATION, REPRESENTED BY ITS MANAGING DIRECTOR, OFFICE OF MANAGING DIRECTOR, TRANSPORT BHAVAN, FORT , THIRUVANANTHAPURAM,PIN-695 023 3 THE CHIEF ENGINEER, KERALA STATE ROAD TRANSPORT CORPORATION, TRANSPORT BHAVAN, FORT , THIRUVANANTHAPURAM,PIN-695 023 BY ADV SHRI.DEEPU THANKAN, SC, KSRTC SRI.APPU P S, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C)No.16255/2021 2 JUDGMENT Dated this the 3rd day of February, 2022 The petitioner who has executed the work of construction of Four Bay Garage for KSRTC Vadakara Operating Centre is before this Court seeking to direct the 2nd respondent to disburse th
The judgment continues below.
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