Perumalil Granite Constructions vs. The General Manager, Southern Railway Head Quarters Office
Held
The High Court directed the Railways to disburse the payments for all three works within three months, contingent upon the contractor submitting the required completion plans and no-claim certificates for all works within the same period.
Facts
A contractor filed a writ petition seeking directions for the Southern Railway to disburse admitted balance payments for three completed works, alleging inaction despite the dues being acknowledged.
Key Issues
The key legal issue was the non-disbursement of admitted contractual dues by the Railways to the contractor and the conditions for effecting such payments.
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 P.B.SURESH KUMAR WEDNESDAY, THE 18TH DAY OF DECEMBER 2019 / 27TH AGRAHAYANA, 1941 WP(C).No.30986 OF 2019(W) PETITIONER: M/S.PERUMALIL GRANITE CONSTRUCTIONS ARUNNOOTTIMANGALAM POST, KOTTAYAM DISTRICT-686 604 REPRESENTED BY ITS PROPRIETOR ALEX P.CYRIAC, AGED 52 YEARS, S/O.LATE P.C.CYRIAC PERUMALIL HOUSE, ARUNNOOTTIMANGALAM, KOTTAYAM BY ADVS. SRI.S.SHANAVAS KHAN SMT.S.INDU RESPONDENTS: 1 THE GENERAL MANAGER, SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN, CHENNAI-600 003 2 THE DEPUTY CHIEF ENGINEER(CONSTRUCTION)-I SOUTHERN RAILWAY, THIRUVANANTHAPURAM-695014 3 THE DEPUTY CHIEF ENGINEER(CONSTRUCTION)-II SOUTHERN RAILWAY, THIRUVANANTHAPURAM-695014 R1 TO R3 BY SRI.A.DINESH RAO, SC, RAILWAYS THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.30986 of 2019 2 J U D G M E N T The petitioner is a contractor, who has executed three works for the Railways. The grievance of the petitioner in the writ petition concerns the inaction on the part of the competent authority of the Railways in disbursing the admitted balance due in respec
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