Bijoys K Abraham vs. The Railway Board
Held
The High Court held that payment for completed work cannot be indefinitely delayed due to internal software issues. It directed the Railways (respondents 1 to 4) to manually pay the outstanding amount of Rs. 25,04,735 to the petitioner within ten weeks.
Facts
A contractor (petitioner) was awarded work by the Railways. Despite the revised contract value being approved, it was not updated in the 'I Pass Software', leading to a delay in processing and payment of the petitioner's third part bill of Rs. 25,04,735, which had already been verified and sanctioned.
Key Issues
Whether the Railways could withhold payment to a contractor for completed and sanctioned work due to a technical glitch in their internal software that failed to reflect a revised contract value.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH MONDAY, THE 13TH DAY OF DECEMBER 2021 / 22ND AGRAHAYANA, 1943 WP(C) NO. 27780 OF 2021 PETITIONER: BIJOYS K ABRAHAM AGED 35 YEARS S/O K.K. ABRAHAM, KALARICKAL HOUSE, CHERTHALA, ALAPPUZHA DISTRICT-688 524. BY ADVS. S.SHANAVAS KHAN S.INDU RESPONDENTS: 1 THE RAILWAY BOARD ROOM NO 256-A, RAIL BHAVAN, RAISINA BOARD, NEW DELHI-110 001, REPRESENTED BY ITS CHAIRMAN 2 THE GENERAL MANAGER SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, CHENNAI-600 003. 3 THE GENERAL MANAGER CENTRE FOR RAILWAY INFORMATION SYSTEM (CRIS) ED/CEG, CHANAKYAPURI, NEW DELHI 110 011 4 THE DIVISIONAL RAILWAY MANAGER (WORKS) SOUTHERN RAILWAY, DIVISIONAL OFFICE, THYCAUD, THIRUVANANTHAPURAM-695 014. 5 THE STATE BANK OF INDIA, NEW DELHI MAIN BRANCH, FOREX DIVISION, 6TH FLOOR NEW DELHI-110 001, REPRESENTED BY THE CHIEF MANAGER BY ADV SRI.A.DINESH RAO, SC, RAILWAYS SRI.JITHESH MENON, SC, SBI THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 27780 OF 2021 2 JUDGMENT Dated this the 13th day of December, 2021 The petitioner
The judgment continues below.
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