Visakh.M.R vs Kerala Water Authority
2021 Latest Caselaw 1655 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.1200 OF 2021(Y)


PETITIONER:

               VISAKH.M.R,
               AGED 36 YEARS,
               CONTRACTOR, ATTUKALBHAVANAM, SASTRI NAGAR,
               KARAMANA, THIRUVANANTHAPURAM, PIN CODE-695002.

               BY ADVS.
               SRI.N.KRISHNA PRASAD
               SMT.GAYATHRI POTI

RESPONDENTS:

      1        KERALA WATER AUTHORITY,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               JALA BHAVAN, OBSERVATORY HILLS,
               VELLAYAMBALAM POST, THIRUVANANTHAPURAM-695033.

      2        THE MANAGING DIRECTOR,
               KERALA WATER AUTHORITY, JALABHAVAN,
               OBSERVATORY HILLS, VELLAYAMBALAM POST,
               THIRUVANANTHAPURAM-695033.

      3        THE SUPERINTENDING ENGINEER,
               PUBLIC HEALTH CIRCLE,KERALA WATER AUTHORITY,
               JALABHAVAN, OBSERVATORY HILLS, VELLAYAMBALAM POST,
               THIRUVANANTHAPURAM-695033.

               BY ADV. SRI.P.BENJAMIN PAUL, SC, KWA

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION             ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1200 OF 2021(Y)

                                   2




                               JUDGMENT

Petitioner claims that he was awarded

the work of 'AMRUT 2017-19 - replacing of

existing 110mm AC pipe from Chekkalamukku to

Society Junction' by the Kerala Water

Authority as per Ext.P1 selection notice dated

24.10.2018 and Ext.P2 agreement was executed

on 08.11.2018.

2. It is stated that the work was

completed on 02.02.2020. Requesting for

processing the final bill and to release the

amounts due to the petitioner, it is stated

that Ext.P5 representation has been submitted

before the respondents 2 and 3.

3. The learned counsel for the petitioner

submits that petitioner would be satisfied

with a direction to dispose of the

representation.

WP(C).No.1200 OF 2021(Y)

4. I heard Sri.Bejamin Paul, learned

Standing Counsel for the Water Authority also.

In view of the limited relief sought,

the writ petition is disposed of with a

direction to the 2nd respondent to consider

and pass orders on Ext.P5 representation, in

accordance with law, within a period of one

month from the date of receipt of a copy of

the judgment. Sd/-

P.V.ASHA JUDGE

ww WP(C).No.1200 OF 2021(Y)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF SELECTION NOTICE DATED 24.10.2018.

EXHIBIT P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE AGREEMENT DATED 08.11.2018 ALONG WITH THE ACCEPTED PRICE SCHEDULE.

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 1.6.2019 OF THE PETITIONER TO THE EXECUTIVE ENGINEER, KWA.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED 27.10.2020 OF THE PETITIONER TO THE ASSISTANT ENGINEER, KWA.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 28.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE SECOND AND THIRD RESPONDENTS.