Shaji Mathew vs. State Of Kerala
Held
The High Court directed the 4th respondent Executive Engineer to consider and pass orders on the petitioner's representation (Ext.P2) within six weeks from the date of judgment, after hearing the petitioner.
Facts
The petitioner claimed 'Net GST Compensation' based on a Government Order (Ext.P1) and had submitted a representation (Ext.P2) to the Executive Engineer. The writ petition sought a direction for the Executive Engineer to consider and pass orders on this representation.
Key Issues
The key issue was whether the respondent authority should be directed to consider the petitioner's representation seeking 'Net GST Compensation' as per a Government Order.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUESDAY, THE 17TH DAY OF DECEMBER 2019 / 26TH AGRAHAYANA, 1941 WP(C).No.29506 OF 2019(K) PETITIONER/S: SHAJI MATHEW AGED 46 YEARS S/O. P.P.MATHEW, PALATHRA HOUSE, THURUTHY P.O., CHANGANACHERRY. BY ADV. SRI.P.DEEPAK RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF PUBLIC WORKS, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 THE CHIEF ENGINEER (ROADS AND BRIDGES) PUBLIC OFFICE, MUSEUM P.O., THIRUVANANTHAPURAM-695 033. 3 THE PRINCIPAL SECRETARY (FINANCE, EXPENDITURE AND RESOURCES) DEPARTMENT OF FINANCE, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 4 THE EXECUTIVE ENGINEER PWD ROADS DIVISION, PWD OFFICE COMPLEX, KOTTAYAM-686
GOVT.PLEADER SMT.MM JASMINE THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.29506/19 2 JUDGMENT The petitioner in this writ petition is a person who claims the benefit of Net GST Compensation announced by the Government through Ext.P1 Government Order. Claiming the said benefit, he has preferred Exts.P2 representation before
The judgment continues below.
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