G.Suresh vs Kerala Water Authority
2022 Latest Caselaw 5101 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
              Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                           WP(C) NO. 15344 OF 2022(P)
PETITIONER:

     G.SURESH, AGED 66 YEARS, S/O. GOPINATHAN, SUNITHA BHAVAN,
     AVANAVANCHERRY P. O., ATTINGAL, TRIVANDRUM - 695103.

RESPONDENTS:

  1. KERALA WATER AUTHORITY, REPRESENTED BY THE MANAGING DIRECTOR,
     JALABHAVAN, THIRUVANANTHAPURAM - 695033.
  2. THE SUPERINTENDING ENGINEER, OFFICE OF THE SUPERINTENDING ENGINEER,
     PUBLIC HEALTH CIRCLE, KERALA WATER AUTHORITY, THIRUVANANTHAPURAM -
     695033.
  3. CHIEF ENGINEER, SOUTHERN REGION, KERALA WATER AUTHORITY, TRIAVANDRUM
     - 695033.
  4. EXECUTIVE ENGINEER, WATER SUPPLY DIVISION, ATTINGAL, KERALA WATER
     AUTHORITY, THIRUVANANTHAPURAM - 695101.


     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 W.P.(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 and ANIL GEORGE, Advocates for the petitioner
and of STANDING COUNSEL for the Respondents, the court passed the
following:




                                                                      p.t.o
      Exhibit P2:- SELECTION NOTICE ISSUED BY THE 2ND RESPONDENT DATED
21.04.2022.
                                    GOPINATH P, J.
                           ------------------------------------
                           W.P.(C) No. 15344 of 2022
                           ------------------------------------
                         Dated this the 6th day of May, 2022


                                      ORDER

Admit.

2. Standing counsel takes notice for respondents.

In view of the judgment of this court in W.P (C)

Nos.2558/2022 and 4140/2022, 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 petition.

Sd/-

GOPINATH P JUDGE

nkr

06-05-2022 /True Copy/ Assistant Registrar