Mary George vs. The Superintending Engineer
Held
The Court permitted the respondent to proceed with the blacklisting proceedings, noting that travel restrictions were lifted. It directed the respondent to issue a fresh hearing notice with reasonable time for the son to appear and allowed him to seek necessary documents for his defense.
Facts
The petitioner sought to adjourn a blacklisting hearing scheduled for her son, a PWD Contractor, due to Covid-19 travel restrictions preventing him from attending from Maharashtra. The High Court had initially stayed the hearing.
Key Issues
The key issue was whether a blacklisting hearing should be adjourned due to Covid-19 travel restrictions and if the contractor should be granted sufficient opportunity to defend the proceedings.
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 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943 WP(C).No.12932 OF 2020(N) PETITIONER: MARY GEORGE, AGED 62 YEARS, W/O. GEORGE EDATHALA, EDATHALA HOUSE, NEELEESWARAM P.O., KALADY, ERNAKULAM DISTRICT. BY ADV. SRI.BABU S. NAIR RESPONDENT: THE SUPERINTENDING ENGINEER, PUBLIC WORKS DEPARTMENT (PWD ROADS), CENTRAL CIRCLE, ALUVA, ERNAKULAM DISTRICT, PIN - 683 101. SR. GOVERNMENT PLEADER SMT. DEEPA NARAYANAN THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C)No.12932/2020 2 JUDGMENT Dated this the 08th day of April, 2021 The petitioner, who is a 62 years old person has approached this Court seeking to command the respondent to adjourn the hearing scheduled on 01.07.2020 as per Ext.P10 to a future date so as to enable the son of the petitioner to come down to the State of Kerala after the Covid-19 traveling restrictions are lifted.
By Ext.P10 notice, the petitioner's son, a Class-A PWD Contractor, was required to attend for a hearing on 01.07.2020, in a proceeding intended for black listing him. The petitioner app
The judgment continues below.
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