Jose V. Joseph vs State Of Kerala
2021 Latest Caselaw 11856 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                        WP(C).No.6214 OF 2021(B)


PETITIONER/S:

                JOSE V. JOSEPH
                AGED 47 YEARS
                S/O. JOSEPH, VADAKKEKARA HOUSE, MANAKADU P.O.,
                THODUPUZHA, IDUKKI DISTRICT-685 608

                BY ADVS.
                SRI.GEORGE MATHEW
                SRI.M.D.SASIKUMARAN
                SHRI.PRAVEEN S.
                SHRI.SUNIL KUMAR A.G
                SRI.DIPU JAMES
                SHRI.MATHEW K.T.
                SHRI.GEORGE K.V.
                SMT.ELSA DENNY PINDIS

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY ITS SECRETARY , WATER RESOURCES
                DEPARTMENT, GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM-695 001

      2         KERALA WATER AUTHORITY (KWA),
                REPRESENTED BY ITS MANAGING DIRECTOR, HEAD OFFICE,
                JALA BHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695
                033

      3         THE DEPUTY CHIEF ENGINNER (OPERATIONS),
                JALA BHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695
                033

      4         THE EXECUTIVE ENGINEER,
                KERALA WATER AUTHORITY, PUBLIC HEALTH DIVISION,
                THODUPUZHA, IDUKKI-685 585

      5         THE FINANCE MANAGER,
                KERALA WATER AUTHORITY , JALA BHAVAN, VELLAYAMBALAM,
                THIRUVANANTHAPURAM-695 033

      6         THE ASSISTANT EXECUTIVE ENGINEER,
                KERALA WATER AUTHORITY, PUBLIC HEALTH SUB DIVISION,
 WP(C).No.6214 OF 2021(B)         2

             THODUPUZHA, IDUKKI-685 585

             R2-6 BY SHRI.P.BENJAMIN PAUL, SC, KERALA WATER
             AUTHORITY

             SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6214 OF 2021(B)           3




                            JUDGMENT

The learned Standing Counsel on instructions submits that the

petitioner is liable for payment in respect of Exts.P1 to P4. In respect

of Exts.P5 to P8, the work is not done by the petitioner. Therefore the

respondents shall make the payment based on Exts.P1 to P4 within a

period of 2 months from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

SD/-

(P.V.ASHA, JUDGE)

RPS

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF LETTER NO.PHS II/ELECTRICAL DTD 08.09.2018 FROM CE TO 4TH RESPONDENT

EXHIBIT P2 TRUE COPY LETTER NO.D2-2482/ELE.VOL.II DTD 20.03.2019 FROM 6TH RESPONDENT TO 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF LETTER NO.PHS II/ELECTRICAL DTD 17.12.2018 FROM AE TO 4TH RESPONDENT

EXHIBIT P4 TRUE COPY LETTER NO.D2-2482/ELE.VOL.II DTD 20.03.2019 FROM 6TH RESPONDENT TO 4TH RESPONDENT

EXHIBIT P5 TRUE COPY OF INCIDENT REPORTS DTD 06.04.2019 FROM AE

EXHIBIT P6 TRUE COPY LETTER NO.D2-2482/ELE.VOL.II DTD 13.06.2019 FROM 6TH RESPONDENT TO 4TH RESPONDENT

EXHIBIT P7 TRUE COPY OF INCIDENT REPORTS DTD 30.04.2019 OF AE

EXHIBIT P8 TRUE COPY LETTER NO.D2-2482/ELE.VOL.II DTD 13.06.2019 FROM 6TH RESPONDENT TO 4TH RESPONDENT

RESPONDENT'S/S EXHIBITS: NIL

//TRUE COPY// PA TO JUDGE