Gopakumar S vs Kerala Water Authority
2022 Latest Caselaw 4583 Ker

WP(C) No.14051/2022                             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. 14051 OF 2022 (F)
   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, PUBLIC
         HEALTH DIVISION - SOUTH KERALA WATER AUTHORITY, OBSERVATORY HILLS,
         VELLAYAMBALAM-TRIVANDRUM-695033.

        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 Ext.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
   SRI.ANIL GEORGE, Advocate for the petitioner and of STANDING COUNSEL for
   Respondents, the court passed the following:
                                      ORDER

Admit. Learned Standing Counsel takes notice for all the respondents.

In view of the judgment of this Court in WP(C) No.2558 of 2022 and WP(C) No.4140 of 2022 there will be an interim order 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 petition.

                                                      Sd/- VIJU ABRAHAM, JUDGE




19-04-2022                       /True Copy/                               Assistant Registrar
 WP(C) No.14051/2022                 2/2

                       APPENDIX OF WP(C) 14051/2022
Exhibit P2            SELECTION NOTICE ISSUED BY THE SUPERINTENDING ENGINEER
                      DATED 04.04.2022.