K.Sureshkumar vs Bharat Sanchar Nigam Limited
2021 Latest Caselaw 3100 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                       WP(C).No.2131 OF 2021(N)


PETITIONER:

               K.SURESHKUMAR
               AGED 49 YEARS
               SABARI ELECTRICALS AND ENGINEERING, CHAMPAZHANTHY
               P.O.THIRUVANANTHAPURAM

               BY ADVS.
               SRI.N.KRISHNA PRASAD
               SRI.IMAM GRIGORIOS KARAT
               SMT.YOGAMAYA M.G

RESPONDENTS:

      1        BHARAT SANCHAR NIGAM LIMITED
               REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECT,R
               CORPORATE OFFICE, BHARAT SANCHAR BHAVAN, HARISH
               CHANDRA MATHUR LANE, JAN PATH, NEW DELHI-110 001.

      2        THE CHIEF GENERAL MANAGER,
               BSNL, P.M.G.JUNCTION, THIRUVANANTHAPURAM, PATTOM
               POST, THIRUVANANTHAPURAM-695 004.

      3        THE EXECUTIVE ENGINEER (ELECTRICAL), ,
               BSNL ELECTRICAL DIVISION, GOVERNMENT PRESS ROAD,
               STATUE, THIRUVANANTHAPURAM-695 001.



               SRI.MATHEWS K PHILIP,SC,BSNL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2131 OF 2021(N)

                                     2




                               JUDGMENT

Dated this the 28th day of January 2021

The petitioner has undertaken various works

covered by Exts. P1 and P2 documents. The

grievance of the petitioner is as against the

delay in payment of Security Deposit,

Performance Guarantee etc. Pointing out all

these, the petitioner has submitted Ext.P3

representation before the second and third

respondents.

2. Heard the learned Counsel for the

petitioner as well as the learned Standing

Counsel Sri. Mathews K. Philip.

In view of the limited relief sought for in

W.P.(C)No.2131 of 2021, the Writ Petition is

disposed of with a direction to the third

respondent to take appropriate action on Ext.P3 WP(C).No.2131 OF 2021(N)

representation and for admissible payment

within a period of six months from the date of

receipt of a copy of this judgment.

Sd/-

P.V.ASHA JUDGE AJ/28.01.2021 WP(C).No.2131 OF 2021(N)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMMUNICATION DATED 7.12.2020 ALONG WITH THE LIST OF WORKS MENTIONED THEREIN,SUBMITTED BY THE PETITIONER BEFORE THE THIRD RESPONDENT

EXHIBIT P2 TRUE COPY OF THE TENDER DOCUMENT AND AGREEMENT IN RESPECT OF NIT NO 01/EDT/2019-

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 22.1.2021 SUBMITTED BY THE PETITIONER BEFORE RESPONDENTS 2AND 3.