Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Gopakumar.S vs Kerala Water Authority
2022 Latest Caselaw 4581 Ker

Citation : 2022 Latest Caselaw 4581 Ker
Judgement Date : 19 April, 2022

Kerala High Court
Gopakumar.S vs Kerala Water Authority on 19 April, 2022
WP(C) No.14076/2022                         1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
             Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
                            WP(C) NO. 14076 OF 2022(H)
   PETITIONER:

          GOPAKUMAR.S AGED 50 YEARS S/O. P. SHANKARANARAYANA PILLAI, SAI
          KRISHNA, PLAVODU, KODUNGANOOR P.O, VATTIYURKAVU, THIRUVANANTHAPURAM
          - 695021.

   RESPONDENTS:

      1. KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING DIRECTOR,
         JALABHAVAN, THIRUVANANTHAPURAM - 695033.
      2. OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH DIVISION,
         KERALA WATER AUTHORITY, THIRUVANANTHAPURAM - 695033.
      3. THE EXECUTIVE ENGINEER, OFFICE OF THE EXECUTIVE ENGINEER, WATER
         SUPPLY DIVISION, KERALA WATER AUTHORITY, NEYYATTINKARA - 695121.


          Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an order permitting the petitioner to execute the
   agreement without insisting for conditions in Exhibit P2, pending disposal
   of this WP(C) in the interest of justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.JOBY JACOB PULICKEKUDY, ANIL GEORGE, Advocates for the petitioner and
   of STANDING COUNSEL for respondents(B/o), the court passed the following:

                                        ORDER

Admit.

Learned Standing Counsel takes notice for the respondents.

In view of the judgment of this Court in WP(C) Nos.2558 and 4140 of 2022, there will be an interim order in this Writ Petition directing the respondents to permit the petitioner to execute agreements without insisting on providing Additional Performance Guarantee provisionally and subject to the outcome of the Writ Pettiiton.


                                                  Sd/- VIJU ABRAHAM, JUDGE




19-04-2022                    /True Copy/                            Assistant Registrar
 WP(C) No.14076/2022                 2/2

                       APPENDIX OF WP(C) 14076/2022
Exhibit P2            SELECTION NOTICE ISSUED BY THE EXECUTIVE ENGINEER DATED
                      06.04.2022.
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter