M. Surendran Nair vs Kerala Water Authority
2022 Latest Caselaw 5586 Ker

WP(C) No.17077/2022                        1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE N.NAGARESH
                 Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
                               WP(C) NO. 17077 OF 2022(H)

   PETITIONER:


          M. SURENDRAN NAIR AGED 63 YEARS S/O MADHAVAN PILLAI, MANASA BHAVAN,
          KAVUVILAKAM, VELLANAD (P.O.), THIRUVANANTHAPURAM - 695543.

   RESPONDENTS:

      1. KERALA WATER AUTHORITY REPRESENTED BY THE MANAGING DIRECTOR,
         JALABHAVAN, THIRUVANANTHAPURAM - 695033.
      2. THE EXECUTIVE ENGINEER OFFICE OF THE EXECUTIVE ENGINEER, HEAD WORKS
         DIVISION, KERALA WATER AUTHORITY, ARUVIKKARA, THIRUVANANTHAPURAM -
         695564.


          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 issue an interim order, permitting the petitioner to execute

   the agreement without insisting for conditions in Exhibit P3, pending

   dispsoal of the above Writ Petition (Civil).



          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.M.DINESH, Advocate for the petitioner, the court passed the following:
 WP(C) No.17077/2022                               2/3




                                        N. NAGARESH, J.

                            .....................................................
                               W.P.(C) No. 17077 of 2022
                            .....................................................
                           Dated this the 26th day of May, 2022

                                              ORDER

In view of the judgment of this Court in W.P.

(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 petition.

Sd/-

                                                        N. NAGARESH, JUDGE

          DSV/26.05.2022




26-05-2022                         /True Copy/                                      Assistant Registrar
 WP(C) No.17077/2022                 3/3

                       APPENDIX OF WP(C) 17077/2022
Exhibit P3            TRUE COPY OF THE SELECTION NOTICE ISSUED BY THE 2ND

RESPONDENT IN FAVOUR OF THE PETITIONER DATED 12.5.2022.