Kerala High Court

Abraham Alex Vellappally vs State Of Kerala on 1 October, 2021

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
     FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                     WP(C) NO. 20717 OF 2021
PETITIONER:

       ABRAHAM ALEX VELLAPPALLY,
       AGED 58 YEARS
       S/O.ALEXANDER VELLAPPALLY, RESIDING AT VELLAPPALLY
       HOUSE, PEROOR P.O., KOTTAYAM DISTRICT-686 637.

       BY ADV PIRAPPANCODE V.S.SUDHIR


RESPONDENTS:

 1     STATE OF KERALA,
       REPRESENTED BY THE SECRETARY, PUBLIC WORKS
       DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695
       001.
 2     THE CHIEF ENGINEER, PUBLIC WORKS DEPARTMENT,
       OFFICE OF THE CHIEF ENGINEER, VELLAYAMBALAM,
       THIRUVANANTHAPURAM-695 033.
 3     THE CHIEF ENGINEER (BUILDINGS),
       PUBLIC WORKS DEPARTMENT, OFFICE OF THE CHIEF
       ENGINEER, VELLAYAMBALAM, THIRUVANANTHAPURAM-695
       033.
 4     THE SUPERINTENDING ENGINEER,
       PWD (BUILDINGS), SOUTH CIRCLE, THIRUVANANTHAPURAM-
       695 033.
       BY ADV.GP. PRINCY XAVIER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   01.10.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 20717 OF 2021

                                   2

                   W.P.(C) No.20717 of 2021
             -----------------------------------------------
                          JUDGMENT

Petitioner is an 'A' class contractor licensed by the

Public Works Department of the State Government. The licence

issued to the petitioner was due to expire on 31.03.2020. In

terms of the norms fixed, the petitioner should have preferred

the application for renewal of the licence on or before

31.12.2019. On 18.02.2020, the Government issued Ext.P2

order directing that applications for renewal of the licences

issued to the contractors shall be entertained without fine till

the end of February 2020 and with fine till 31.03.2020.

According to the petitioner, he could not avail the benefit of

Ext.P2 order and apply for renewal of licence on account of the

restrictions imposed by the Government in connection with the

containment of the spread of Covid-19 pandemic. Later, on

13.07.2021, the Government issued Ext.P5 order directing that

those contractors who could not get their licences renewed WP(C) NO. 20717 OF 2021

before 31.03.2021 are free to prefer applications for renewal

before September 30, 2021. It is stated by the petitioner that

he preferred Ext.P6 application in the light of Ext.P5 order for

renewal of the licence before the fourth respondent. It is

alleged that Ext.P6 application has not been considered by the

fourth respondent. The petitioner, in the circumstances, seeks

directions to the fourth respondent to grant renewal of licence

sought for by him in terms of Ext.P6 application.

2. Heard the learned counsel for the petitioner as

also the learned Government Pleader.

3. The learned Government Pleader opposes the

application pointing out that Ext.P5 does not cover cases like

that of the petitioner, for, according to her, Ext.P5 is intended

only to take care of the licences which have expired on

31.03.2021.

4. Ext.P2 order reads thus:

"പപപൊതുമരപൊമതത്ത് വകുപപ്പിൽ കരപൊറുകപൊരുപടെ ലലൈസൻസത്ത് പുതുക്കുന്നതപ്പിനുള്ള നപ്പിലൈവപ്പിലുള്ള വവ്യവസ്ഥ പ്രകപൊരരം കപൊലൈപൊവധപ്പി തതീരുന്നതത്ത് മപൊർചത്ത് മപൊസരം 31 നപൊപണെങപ്പിലുരം, പുതുക്കുന്നതപ്പിനുള്ള ഫതീസത്ത് പപ്പിഴ കൂടെപൊപത അടെയയ്ക്കേണ്ടതത്ത്. കപൊലൈപൊവധപ്പി WP(C) NO. 20717 OF 2021

അവസപൊനപ്പിക്കുന്നതപ്പിനത്ത് മുൻപത്ത് വരുന്ന ഡപ്പിസരംബർ 31 നുള്ളപ്പിലൈപൊണെത്ത്. അതപ്പിനത്ത് യശേഷരം പതപൊട്ടടുത ജനുവരപ്പി 31 വപര പപ്പിഴപയപൊടു കൂടെപ്പിയരം ഫതീസത്ത് അടെയ്ക്കേപൊവുന്നതപൊണെത്ത്.

2. വപ്പിവപ്പിധ കരപൊറുകപൊരപ്പിൽ നപ്പിനരം കരപൊറുകപൊരുപടെ സരംഘടെനകളപ്പിൽ നപ്പിനരം ഇതത്ത് സരംബനപ്പിച്ചുള്ള മപൊറ്റങ്ങൾകപൊയപ്പി നപ്പിർയദ്ദേശേങ്ങൾ ലൈഭപ്പിചപ്പിരുന. പരപൊമർശേരം (2) പ്രകപൊരരം ഭരണെ വപ്പിഭപൊഗരം ചതീഫത്ത് എഞപ്പിനതീയർ ഇതത്ത് സരംബനപ്പിചത്ത് ശുപപൊർശേ സമർപപ്പിചപ്പിട്ടുണ്ടത്ത്.

3. സർകപൊർ ഇകപൊരവ്യരം വപ്പിശേദമപൊയപ്പി പരപ്പിയശേപൊധപ്പിചതപ്പിപന അടെപ്പിസ്ഥപൊനതപ്പിൽ കരപൊർ ലലൈസൻസത്ത് പുതുക്കുന്നതപ്പിനുള്ള ഫതീസത്ത് പപ്പിഴ കൂടെപൊപത അടെയ്ക്കുന്നതപ്പിനുള്ള സമയരം, കപൊലൈപൊവധപ്പി അവസപൊനപ്പിക്കുന്നതപ്പിനത്ത് പതപൊട്ടു മുൻപുള്ള പഫബ്രുവരപ്പി മപൊസരം അവസപൊനരം വപരയരം, പപ്പിഴയയപൊടെത്ത് കൂടെപ്പി കപൊലൈപൊവധപ്പി അവസപൊനപ്പിക്കുന്ന മപൊർചത്ത് 31 വപരയമപൊകപ്പി ഇതപ്പിനപൊൽ ഉതരവപൊകുന.

4. പപപൊതുമരപൊമതത്ത് വകുപത്ത് മപൊമ്പലൈപ്പിൽ ഇതനുസരപ്പിച്ചുള്ള മപൊറ്റരം വരുയതണ്ടതപൊണെത്ത്."

The extracted order shows that the Government has revised in

terms of the said order, the time limit prescribed for preferring

application for renewal of licence without fine upto the end of

the month of February preceding the date of expiry of the

licence and with fine upto the date of expiry of the licence.

Ext.P5 order reads thus:

"പപപൊതുമരപൊമതത്ത് വകുപപ്പിൽ കരപൊർ ലലൈസൻസത്ത് പുതുക്കുന്നതപ്പിനുള്ള ഫതീസത്ത് പപ്പിഴ കൂടെപൊപത അടെയ്ക്കുന്നതപ്പിനുള്ള സമയരം, കപൊലൈപൊവധപ്പി അവസപൊനപ്പിക്കുന്നതപ്പിനത്ത് പതപൊട്ടത്ത് മുൻപുള്ള പഫബ്രുവരപ്പി മപൊസരം അവസപൊനരം വപരയരം, പപ്പിഴയയപൊടെത്ത് കൂടെപ്പി WP(C) NO. 20717 OF 2021

കപൊലൈപൊവധപ്പി അവസപൊനപ്പിക്കുന്ന മപൊർചത്ത് 31 വമപൊകപ്പി പരപൊമർശേരം (1) പ്രകപൊരരം ഉതരവത്ത് പുറപപടുവപ്പിചപ്പിട്ടുണ്ടത്ത്.

2. യകപൊവപ്പിഡത്ത് വവ്യപൊപനരം കപൊരണെരം, അധപ്പികരം യകപൊൺടപൊക്ടർമപൊർക്കുരം 31, മപൊർചത്ത് 2021 നകരം ലലൈസൻസത്ത് പുതുക്കുന്നതപ്പിനുള്ള അയപക്ഷ സമർപപ്പികപൊൻസപൊധപ്പിചപ്പിട്ടപ്പിലപൊത പശപൊതലൈതപ്പിൽ യകപൊൺടപൊക്ടർ ലലൈസൻസത്ത് പുതുക്കുന്നതപ്പിനുള്ള സമയരം 30, പസപത്ത്റ്റരംബർ 2021 ദതീർഘപ്പിപപ്പിച്ചു നൽകപ്പി ഇതപ്പിനപൊൽ ഉതരവപൊകുന."

As evident from the extracted order, the same is one issued by

the Government having regard to the fact that large number of

contractors in the State could not prefer applications for

renewal of licence within the time stipulated in Ext.P2 order.

The Government have, therefore, decided to enlarge the time

limit for preferring the application for renewal of the licence till

30.09.2021. True, there is a recital in Ext.P5 order to the effect

that on account of the pandemic, the contractors could not

prefer the applications for renewal on or before 31.3.2021. It is

placing reliance on the said recital that the learned

Government Pleader opposed the application pointing out that

Ext.P5 order does not apply to the petitioner whose licence WP(C) NO. 20717 OF 2021

expired on 31.3.2020 itself. A reading of Ext.P5 order does

not indicate that in terms of the said order, the Government

has granted liberty only to contractors whose licence expired

on 31.3.2021 to prefer applications for renewal of the licence,

for the entire State was hit by Covid-19 right from February

2020. Even otherwise, in so far as the Government has chosen

to enlarge the time limit for preferring applications for renewal

of licence which expired on 31.3.2021 on account of Covid-19,

there is no reason why the Government shall not extend the

same privilege to similarly placed contractors whose licence

expired on 31.3.2020.

In the said view of the matter, the writ petition is

disposed of directing the fourth respondent to renew the

licence of the petitioner in terms of the request made by him in

Ext.P6, if the same is received and pending, within one month.

Sd/-

P.B.SURESH KUMAR JUDGE Mn WP(C) NO. 20717 OF 2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CONTRACTOR'S REGISTRATION CARD, ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF THE PETITIONER WITH REG.NO.30/BSC/2005-06.

Exhibit P2 TRUE COPY OF THE GO(MS) NO.22/2020/PWD DATED 18.02.2020.

Exhibit P3 TRUE COPY OF THE GO(MS) NO.48/2020/GAD DATED 21.03.2020.

Exhibit P4 TRUE COPY OF THE GO(MS) NO.49/2020/GAD DATED 23.03.2020.

Exhibit P5            TRUE COPY OF THE GO(RT)
                      NO.634/2021/PWD DATED 13.07.2021.

Exhibit P6            TRUE COPY OF THE APPLICATION DATED
                      26.08.2021 SUBMITTED BY THE PETITIONER
                      BEFORE THE 4TH RESPONDENT.