Jayan Raj E vs. Kerala Water Authority
Held
The Court did not decide the merits but disposed of the petition by permitting the petitioner to submit a proper representation to the 4th respondent (Executive Engineer). The 4th respondent was directed to consider this representation and pass appropriate orders within two months, if necessary in consultation with other respondents.
Facts
A contractor sought directions for the Kerala Water Authority to finalize his bills, including payment for excess work and GST at 12%, and disburse the balance amount due for works undertaken. He had submitted a representation to the Managing Director, but not directly to the Executive Engineer.
Key Issues
Whether the Kerala Water Authority should be directed to finalize the petitioner's bills, including GST at 12%, and disburse the balance amount due for contract work and excess work.
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 6TH DAY OF JANUARY 2022 / 16TH POUSHA, 1943 WP(C) NO. 28003 OF 2021 PETITIONER: JAYAN RAJ E, AGED 44 YEARS SON OF SRI. EBANEZER, CONTRACTOR, NEELARATHALAKKAL, PARASUVAIKKAL P.O, THIRUVANANTHAPURAM DISTRICT-695 010 BY ADV M.R.GOPALAKRISHNAN NAIR RESPONDENTS: 1 KERALA WATER AUTHORITY, REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 010. 2 THE FINANCE MANAGER AND CHIEF ACCOUNTS OFFICER, KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 010 3 THE CHIEF ENGINEER, KERALA WATER AUTHORITY, SOUTH CIRCLE, JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 010 4 THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, WATER SUPPLY DIVISION, NEYYATTINKARA, THIRUVANANTHAPURAM-695 121 BY ADV BIJILY JOSEPH. R1 TO R4 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 28003 OF 2021 2 JUDGMENT Dated this the 6th day of January, 2022 The petitioner, who has undertaken certain works of the respondents, has approached this Court seeking to direct
The judgment continues below.
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