K.V.Anilkumar vs The General Manager
2021 Latest Caselaw 916 Ker

W.P(C).No.27316/2020-L               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                         WP(C).No.27316 OF 2020(L)


PETITIONER:

               K.V.ANILKUMAR
               AGED 53 YEARS
               S/O.VELAYUDHAN, KODATHU HOUSE,
               THOTTAKKATTUKARA P.O., OLD DESOM ROAD, ALUVA,
               ERNAKULAM DISTRICT - 683 108.

               BY ADVS.
               SRI.S.SHANAVAS KHAN
               SMT.S.INDU

RESPONDENTS:

       1       THE GENERAL MANAGER
               SOUTHERN RAILWAY HEAD QUARTERS OFFICE,
               PARK TOWN, CHENNAI - 600 003.

       2       THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS
               OFFICER(CONSTRUCTION)
               SOUTHERN RAILWAY, EGMORE, CHENNAI - 600 003.

       3       THE DEPUTY CHIEF ENGINEER-III(CONSTRUCTION)
               SOUTHERN RAILWAY, ERNAKULAM - 682 016.

       4       THE DEPUTY CHIEF ENGINEER-II (CONSTRUCTION)
               SOUTHERN RAILWAY, THIRUVANANTHAPURAM - 695 584.

               R1-4 BY SRI.S.ANANTHAKRISHNAN, SC, RAILWAYS

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.27316/2020-L                   2




                                   P.V.ASHA, J.
                -----------------------------------------------------
                          W.P(c) No.27316 of 2020-L
                 ----------------------------------------------------
                   Dated this the 11th day of January, 2021

                               JUDGMENT

The petitioner, who completed all aspects covered by

Exts.P1, P4, P5 and P7 work orders, has filed this Writ

Petition aggrieved by the delay in payment of the final

bill, security deposit as well as Earnest Money Deposit.

2. The learned Standing Counsel Sri Ananthakrishnan

on instructions from the 4th respondent submits that amount

due to the petitioner as per the railway records would be

paid within a period of three months. This is recorded.

The Writ Petition is accordingly disposed of with a

direction to the respondents to make the payment

accordingly.

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

rtr/

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE WORK ORDER DATED 19/03/2016 ISSUED BY THE THIRD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE DATED 15/10/2019 OF ENGINEER, SENIOR SECTION (CONSTRUCTION), KAYAMKULAM.

EXHIBIT P4 TRUE COPY OF THE WORK ORDER DATED 26/08/2015 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE WORK ORDER DATED 24/01/2015 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY 4TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE WORK ORDER DATED 08/11/2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE COMMUNICATION ISSUED BY SENIOR SECTION ENGINEER, P WAY (CONSTRUCTION), KOTTAYAM.

EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 26/12/2019 ISSUED BY PETITIONER TO THE 4TH RESPONDENT.