Shaji Sivanandan vs. The State Of Kerala
Held
The High Court directed the Executive Engineer (3rd respondent) to pay the admitted amount due to the petitioner for the completed work within a period of three months.
Facts
A PWD contractor completed emergency rectification work for the Museum and Zoo, claiming Rs. 74,41,233/- plus GST. Despite satisfactory completion, the payment was indefinitely delayed by the authorities, who admitted the work and the amount due but cited administrative reasons.
Key Issues
The key issue was the indefinite delay in payment to a government contractor for satisfactorily completed deposit work, despite the respondents admitting the work and the amount due.
Sections Cited
None
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH THURSDAY, THE 18TH DAY OF NOVEMBER 2021 / 27TH KARTHIKA, 1943 WP(C) NO. 21754 OF 2021 PETITIONER: SHAJI SIVANANDAN GOVERNMENT CONTRACTOR, PRANAVAM, TC 9/2037(3), ERA-2, EDAPPAZHIJI, SASTHAMANGALAM P.O.THIRUVANANTHAPURAM BY ADV AJITH KRISHNAN RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY, PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 THE CHIEF ENGINEER PUBLIC WORKS DEPARTMENT BUILDINGS, PUBLIC OFFICE, THIRUVANANTHAPURAM-695 033. 3 THE EXECUTIVE ENGINEER PUBLIC WORKS DEPARTMENT BUILDINGS DIVISION, THIRUVANANTHAPURAM-695 033. 4 THE ASSISTANT EXECUTIVE ENGINEER PUBLIC WORKS DEPARTMENT, BUILDINGS SUB DIVISION, THIRUVANANTHAPURAM-695 033. 5 THE DIRECTOR DIRECTORATE OF MUSEUM AND ZOO, THIRUVANANTHAPURAM-695 033. SMT.VINITHA B SR.G.P THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 21754 OF 2021 2 JUDGMENT Dated this the 18th day of November, 2021 The petitioner, who is a PWD contractor undertook emergency deposit work of “Museum
The judgment continues below.
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