Citation : 2022 Latest Caselaw 10171 Ker
Judgement Date : 15 September, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
WP(C) NO. 28841 OF 2022
PETITIONER/S:
MARYSADAN PROJECTS PVT. LTD
MARYSADAN BUILDING, NEELEESWARAM P.O.,KALADY, ERNAKULAM
-683574 REPRESENTED BY ITS MANAGING DIRECTOR BIBY BABY,
W/O.SUBIN GEORGE, AGED 30 YEARS, NEELEESWARAM P.O.,
KALADY, ERNAKULAM -683574
BY ADVS.
K.J.MANU RAJ
K.VINAYA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM -695 001
2 THE ADDITIONAL CHIEF SECRETARY,
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695 001
3 THE SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM -
695 001
4 PRINCIPAL SECRETARY,
PUBLIC WORKS DEPARTMENT, THIRUVANANTHAPURAM -695 001
5 THE CHIEF ENGINEER,
PWD ROADS, THIRUVANANTHAPURAM -695 001
6 SUPERINTENDING ENGINEER
PWD ROADS, CENTRAL CIRCLE,ALUVA- 683101
7 EXECUTIVE ENGINEER,
PWD ROADS DIVISION, THRISSUR-680 020
8 ASSISTANT EXECUTIVE ENGINEER,
PWD ROADS SUBDIVISION, IRINJALAKUDA, THRISSUR DISTRICT
-680 020
9 ASSISTANT ENGINEER
PWD ROADS, SECTION,CHALAKUDY, THRISSUR DISTRICT-680 025
OTHER PRESENT:
GP RAJEEV JYOTHISH GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 28841 OF 2022
2
JUDGMENT
Dated this the 15th day of September, 2022
The petitioner completed the road work of Chalakudy
- BM & BC to Chalakudy - Vellikulangara road Ch10/300 to
12/600 and submitted his part bill in August, 2022. The
petitioner has also submitted part bills for flood
rectification works - providing BM and BC to Kulluthi -
Kalavarakadavu road - 0/000 to 3/000 on July 2022. The
petitioner's grievance is that despite taking measurements
and drawing up the bills, they are not being forwarded by
the officers of the PWD, due to malfunction of the Price
Software.
2. Learned Counsel for the petitioner submits that
the delay in uploading the bills visits the petitioner with
adverse civil consequence and will also entail in the
petitioner losing seniority in the matter of submission of
bills for clerance. It is contended that the officials of the
respondents themselves are admitting that the Price WP(C) NO. 28841 OF 2022
Software is not functional at present.
3. Learned Senior Government Pleader submitted
that the Price Software is being updated consequent to
revision in GST and the process will be completed without
delay. It is submitted that the measurement of the works
carried out by the petitioner having been taken and bill
prepared, delay in uploading the bills will not result in the
petitioner losing seniority.
In view of the above submission, the Writ Petition is
disposed of, directing the competent among the
respondents to upload the petitioner's part bills through
Price Software, immediately on the software becoming
functional and to ensure that the delay in uploading the
bills does not result in the petitioner losing seniority in
submitting the bills for clearance. The above direction is
subject to the condition that the petitioner being otherwise
eligible for the amounts due under the bills.
Sd/- V.G.ARUN JUDGE RK WP(C) NO. 28841 OF 2022
APPENDIX OF WP(C) 28841/2022
PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COMMUNICATION DATED 20/7/2021 ISSUED BY THE SUPERINTENDING ENGINEER, PWD ROADS CENTRAL CIRCLE, ALUVA Exhibit P2 TRUE COPY OF THE COMMUNICATION BY DATED 26/2/2021 ISSUED THE SUPERINTENDING ENGINEER, PWD ROADS CENTRAL CIRCLE, ALUVA.
Exhibit P3 A TRUE COPY OF THE LETTER OF ACCEPTANCE FOR RESTORATION WORK OF RESTORATION WORKS DUE TO THE LAYING OF D1 & PVC PIPE; LINE BY KWA FROM PUMP JUNCTION TO PARK JUNCTION IN ALUVA PERUMBAVOOR ROAD AND -NON PLAN ROAD WORKS 2020 -21 - RESURFACING OF PERUMBAVUR ALUVA ROAD ( THOTTUMUGHAM BRIDGE TO BANK JUNCTION) ISSUED BY THE 6TH RESPONDENT.
Exhibit P4 TRUE COPY OF THE COMMUNICATION DATED 26.2.2021 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER.
Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED
26. 7. 2022 SUBMITTED BY THE PETITIONER POINTING OUT THAT PART BILL BE SANCTIONED AT THE EARLIEST.
Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 27/8/2022 TO THE RESPONDENTS.
Exhibit P7 A TRUE COPY OF THE FURTHER REPRESENTATION DATED 30/7/2022 SUBMITTED BY THE PETITIONER TO THE ADDRESSEES MENTIONED THEREIN Exhibit P8 TRUE COPY OF THE COMMUNICATION DATED 23.7.2022 ISSUED BY 5TH RESPONDENT TO THE 2ND AND 4TH RESPONDENT Exhibit P9 TRUE COPY OF THE COMMUNICATION DATED 11.8.2022 ISSUED BY THE 6TH RESPONDENT. Exhibit P10 A TRUE COPY OF THE COMMUNICATION DATED 13.9.2022 TO THE PETITIONER FROM THE 8TH RESPONDENT.
WP(C) NO. 28841 OF 2022
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!