Rajesh N.D vs. State Of Kerala
Held
The High Court directed the Chief Engineer (2nd respondent) to issue orders on ratification for the executed work within three weeks and ensure that the petitioner's payment, including GST, is made as expeditiously as possible.
Facts
A government contractor completed renovation and waterproofing works for a college hostel. Payment, including GST, was pending due to the awaited administrative sanction from the Chief Engineer, even though the work was urgent and the Superintendent Engineer had already requested the sanction.
Key Issues
Whether a government contractor is entitled to expedited payment, including GST, for completed work when administrative sanction from the Chief Engineer is pending, and if the High Court can direct authorities to process such payments.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA THURSDAY, THE 01ST DAY OF OCTOBER 2020 / 9TH ASWINA, 1942 WP(C).No.18963 OF 2020(U) PETITIONER: RAJESH N.D., AGED 44 YEARS, GOVERNMENT CONTRACTOR, PADIJATTIL HOUSE, CHERIYAKONNI, CHERIYAKONNI.P.O, THIRUVANANTHAPURAM-695013. BY ADV. SRI.AJITH KRISHNAN RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY, PUBLIC WORKS DEPARTMENT,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 THE CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT(BUILDINGS), PUBLIC OFFICE, THIRUVANANTHAPURAM-695 033. 3 THE SUPERINTENDING ENGINEER, PWD BUILDING SOUTH CIRCLE, PUBLIC OFFICE BUILDING, THIRUVANANTHAPURAM-695 033. 4 THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT (BUILDINGS DIVISION), P.M.G.JUNCTION, THIRUVANANTHAPURAM-695 033. 5 THE ASSISTANT EXECUTIVE ENGINEER, PWD BUILDINGS SUB DIVISION, THIRUVANANTHAPURAM-695 033. 6 THE ASSISTANT ENGINEER, PWD BUILDINGS (RESIDENCY) SECTION, THIRUVANANTHAPURAM-695033. BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.10.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.18963 of 2020 2 JUDGMENT Th
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