Prasannakumar V vs Kerala Water Authority
2022 Latest Caselaw 5150 Ker

WP(C) No.15310/2022                               1/2




                            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. 15310 OF 2022(K)
   PETITIONER:

          PRASANNAKUMAR V., AGED 55 YEARS, S/O. VIKRAMAN NAIR, PRASOONAM,
          VARUVILAKATHU VEEDU, POTHENCODE P.O., THIRUVANANTHAPURAM - 695584.

   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, TRIVANDRUM
         - 695033.
      4. EXECUTIVE ENGINEER PROJECT DIVISION, KERALA WATER AUTHORITY,
         THIRUVANANTHAPURAM - 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
   M/S.JOBY JACOB PULICKEKUDY & ANIL GEORGE, Advocates for the petitioner and
   of STANDING COUNSEL for the respondents, the court passed the following:-
                                      ORDER

Admit.

Standing Counsel takes notice for respondents.

In view of the judgment of this Court in WP(C) No. 2588/2022 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


06-05-2022                          /True Copy/                             Assistant Registrar
 WP(C) No.15310/2022                 2/2

                       APPENDIX OF WP(C) 15310/2022
Exhibit P2            SELECTION NOTICE ISSUED BY THE 2ND RESPONDENT DATED
                      25.04.2022.