Kerala High Court
Abraham K vs Kerala Water Authority on 25 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943
WP(C).No.4511 OF 2021(L)
PETITIONER:
ABRAHAM K.,
AGED 58 YEARS
S/O. L.THOMAS, KATTUMUTTAM HOUSE, SATHRAMKAVU P.O.,
KANJIKULAM VILLAGE, PALAKKAD, PIN-678 596.
BY ADVS.
SRI.K.B.PRADEEP
SHRI.HARISANKAR R
SMT.PRIYA MARY P.L.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, VELLAYAMBALAM
P.O., THIRUVANANTHAPURAM, PIN-695 010.
2 THE CHIEF ENGINEER (NR)
KERALA WATER AUTHORITY, MALAPARAMBU, KOZHIKKODE, PIN-
673 009.
3 SUPERINTENDENT ENGINEER
KERALA WATER AUTHORITY, OFFICE OF THE SUPERINTENDENT
ENGINEER, P.H. CIRCLE, KALMANDAPAM, PALAKKAD, PIN-678
013.
4 ADDL.R4.EXECUTIVE ENGINEER P H DIVISION
KERALA WATER AUTHORITY, SHORNUR, PALAKKAD, PIN.679121
(IS IMPLEADED AS PER ORDER DATED 25.03.2021 IN
I.A.NO.1/2021.)
R1-3 BY ADV. SRI.P.BENJAMIN PAUL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, ALONG WITH WP(C).4470/2021(G), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).No.4511 OF 2021(L)
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943
WP(C).No.4470 OF 2021(G)
PETITIONER:
SHARAFUDEEN,
AGED 48 YEARS
S/O. HAMSA, MULLAKKAL HOUSE, PERIMBADARI P.O.
MANNARKAD, PALAKKAD,PIN: 678 763.
BY ADVS.
SRI.K.B.PRADEEP
SHRI.HARISANKAR R
SMT.PRIYA MARY P.L.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, VELLAYAMBALAM
P.O. THIRUVANANTHAPURAM 695 010.
2 THE CHIEF ENGINEER (NR),
KERALA WATER AUTHORITY, MALAPARAMBU, KOZHIKKODE,
673 009.
3 SUPERINTENDENT ENGINEER,
KERALA WATER AUTHORITY OFFICE OF THE SUPERINTENDENT
ENGINEER, P.H. CIRCLE, KALMANDAPAM, PALAKKAD 678
013.
4 EXECUTIVE ENGINEER P.H.DIVISION
KERALA WATER AUTHORITY, SHORNUR, PALAKKAD,
PIN.679121.
(IS IMPLEADED AS PER ORDER DATED 25.03.2021 IN
I.A.NO.2/2021.)
R1-3 BY ADV. SRI.P.BENJAMIN PAUL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, ALONG WITH WP(C).4511/2021(L), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C).No.4511 OF 2021(L)
3
JUDGMENT
[ WP(C)Nos.4511 & 4470 of 2021 ]
Dated this the 25th day of March 2021
The petitioners claim that they had
undertaken the work of maintenance of pipelines
under the Rural Water Supply Scheme (RWSS).
2. In writ petition No.4511/2021, the
petitioner claims that he carried out the
maintenance of pipelines under the Rural Water
Supply Scheme within Karimpa Panchayaths under
Mannarkkadu Section.
3. In writ petition No.4470/2021, the
petitioner claims that he carried out the
maintenance of pipelines under the Rural Water
Supply Scheme within Mannarkkad and
Thachanattukara Panchayath.
4. Though the work was completed in the
year 2013, the payment is not done so far. Both
the petitioners have produced a letter dated
04.07.2015 of the Superintending Engineer
WP(C).No.4511 OF 2021(L)
addressed to the Chief Engineer relating to the
work executed.
5. Heard the learned Standing counsel
appearing for the water authority.
6. As the matter relates to the year 2013-
15, there shall be a direction to the additional
4th respondent to take expeditious action to see
that the admitted amount due to the petitioners
are paid within a period of two months.
The writ petitions are accordingly disposed
of.
Sd/-
P.V.ASHA
JUDGE
DM
WP(C).No.4511 OF 2021(L)
APPENDIX OF WP(C) 4511/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER BY THE
SUPERINTENDING ENGINEER TO THE CHIEF
ENGINEER, DATED 4.7.2015.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
23.2.2021 SUBMITTED BEFORE THE
ADDL.4TH RESPONDENT
WP(C).No.4511 OF 2021(L)
APPENDIX OF WP(C) 4470/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER BY THE
SUPERINTENDING ENGINEER TO THE CHIEF
ENGINEER, DATED 04.07.2015.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DT.
23/2/2021 SUBMITTED BEFORE THE ADDL.4TH
RESPONDENT.
RESPONDENTS EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
