Mon Joseph vs State Of Kerala
2021 Latest Caselaw 2222 Ker

W.P(C).No.28192/2020-Y               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                         WP(C).No.28192 OF 2020(Y)


PETITIONER:

               MON JOSEPH,
               AGED 49 YEARS
               S/O. U.E. UTHUPPAN(LATE), OTTATHYCAL HOUSE,
               NELLICKAMON P.O, RANNI, PATHANAMATHITTA - 689674.

               BY ADVS.
               SRI.J.JULIAN XAVIER
               SRI.FIROZ K.ROBIN
               SRI.ROY JOSEPH
               SMT.ANIES MATHEW
               SRI.E.HARIDAS

RESPONDENTS:

       1       STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, REVENUE (P)
               DEPARTMENT, SECRETARIAT, GOVERNMENT PRESS P.O,
               THIRUVANANTHAPURAM - 695001.

       2       DISTRICT COLLECTOR,
               2ND FLOOR, COLLECTORATE ROAD, CHITOOR P.O,
               PATHANAMTHITTA, PIN - 689645.

       3       EXECUTIVE ENGINEER,
               MINOR IRRIGATION DIVISION, AZHOOR P.O,
               PATHANAMTHITTA - 689645.

       4       ASSISTANT EXECUTIVE ENGINEER
               IRRIGATION SUB DIVISION, PATHANAMTHITTA,
               KOZHENCHERRY P.O, PATHANAMTHITTA - 689641.


               SENIOR GOVERNMENT PLEADER SRI.K.V.MANOJ KUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.28192/2020-Y                     2




                                     P.V.ASHA, J.
                  -----------------------------------------------------
                            W.P(c) No.28192 of 2020-Y
                   ----------------------------------------------------
                     Dated this the 20th day of January, 2021

                                  JUDGMENT

The Writ Petition is filed pointing out the delay in payment towards the bill

recommended in Exts.P2 and P4. The petitioner was awarded the work, RBDP -

construction of side wall of Moozhikkal Kadav near Ranni Bridge in Ranni-

Pazhavangadi Panchayat.

2. Heard the learned Government Pleader Sri Manoj Kumar also.

3. As it is seen that the bills have been raised in 2017 and 2018, there

shall be a direction to respondents 2 to 4 to see that the payment due to the

petitioner is made towards the bills, within a period of two months from the date of

receipt of a copy of this judgment.

The Writ Petition is disposed of accordingly.

Sd/- (P.V.ASHA, JUDGE)

rtr/

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF CC FIRST AND FINAL BILL DATED 1.11.2017 SUBMITTED BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE LETTER DATED 11.1.2018 ISSUED FROM THE OFFICE OF THE 4TH RESPONDENT TO THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 23.11.2019 ISSUED BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 23.01.2020 SUBMITTED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT.