Lalumon Chandran vs. State Of Kerala
Held
The High Court directed the respondents to expeditiously process the files related to the petitioner's final bill and disburse the outstanding amount due to the petitioner within a period of three months.
Facts
A contractor completed the construction of a Public Health Centre building for the Public Works Department and received a part payment, which included 2% GST. The petitioner sought the balance amount based on a revised estimate, which the respondents confirmed had been sanctioned by the Chief Engineer but was awaiting financial clearance.
Key Issues
The key legal issue was the non-payment of the balance amount to a contractor for a completed public works project, despite the revised estimate being sanctioned by the departmental authorities and the work being certified as complete.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943 WP(C) NO. 14316 OF 2021 PETITIONER: LALUMON CHANDRAN, AGED 42 YEARS, S/O. T. G. CHANDRAN, THAYIPARAMBIL HOUSE, AIMCOMBU, KADANADU P.O., KOTTAYAM DISTRICT. BY ADVS. SRI.M.NARENDRA KUMAR SRI.M.J.SAJITHA RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY, PUBLIC WORKS DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001. 2 SUPERINTENDING ENGINEER, PUBLIC WORKS DEPARTMENT, BUILDINGS SUB DIVISION, SOUTH CIRCLE, THIRUVANANTHAPURAM - 695 033. 3 ASSISTANT EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, BUILDINGS SUB DIVISION, PALA, PIN - 686 575. 4 CHIEF ENGINEER (BUILDINGS), PUBLIC WORKS DEPARTMENT, UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM, THIRUVANANTHAPURAM - 695 033. SMT.VINITHA B, SR.GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.14316/2021 2 JUDGMENT Dated this the 29th day of October, 2021 The petitioner, who is a contractor and who entered into an agreement with the respondents for construction
The judgment continues below.
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