Kerala Government Contractors ... vs The Secretary To Government, Lsgd Dept
2024 Latest Caselaw 16024 Ker

Kerala High Court

Kerala Government Contractors ... vs The Secretary To Government, Lsgd Dept on 7 June, 2024

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                  THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

             FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946

                             WP(C) NO. 27099 OF 2021

PETITIONER/S:

              KERALA GOVERNMENT CONTRACTORS FEDERATION
              KANNUR DISTRICT COMMITTEE, KANNUR P.O., REPRESENTED BY ITS
              SECRETARY, LAKSHMANAN, AGED 62 YEARS, S/O. RAMAN, PAPPINISSERY
              P.O., KANNUR DISTRICT.

              BY ADV M.PROMODH KUMAR



RESPONDENT/S:

     1        THE SECRETARY TO GOVERNMENT, LSGD DEPT
              LOCAL SELF-GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
              TRIVANDRUM-695 001.

     2        THE SECRETARY TO GOVERNMENT
              FINANCE (INDUSTRIES AND PUBLIC WORKS) DEPARTMENT, GOVERNMENT
              SECRETARIAT, TRIVANDRUM-695 001.

     3        THE CHIEF ENGINEER
              LSGD, REVENUE COMPLEX, 3RD FLOOR, PUBLIC OFFICE BUILDING,
              TRIVANDRUM-695 033.

     4        THE SUPERINTENDING ENGINEER
              LSGD, NORTH ZONE, KOZHIKODE-673 122.

     5        THE EXECUTIVE ENGINEER
              LSGD, DISTRICT PANCHAYAT, CIVIL STATION P.O., KANNUR-670 002.

              BY ADV ADVOCATE GENERAL OFFICE KERALA



OTHER PRESENT:

              SRI.BIMAL K NATH-SR.GP




      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

07.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.27099 of 2021

                                       2




                                 JUDGMENT

This writ petition was filed on account of non-

implementation of Ext.P4 Government order and Exts.P5 &

P6 Circulars regarding public works contract.

2. Today, when the matter came up for hearing, the

learned counsel for the petitioner submitted that, as of now,

no relief is required in this writ petition. He submitted that

liberty may be given to the petitioner to file fresh writ

petition if necessary on the very same cause of action.

Reserving the above liberty to the petitioner, this writ

petition is closed.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.27099 of 2021

APPENDIX OF WP(C) 27099/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE BYLAW SHOWING THE REGISTRATION OF THE PETITIONER FEDERATION.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF 2021 CPWD RATE.

EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER DIRECTING THE DEPARTMENT OF PWD, LSGD INSTITUTIONS ETC.

EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER DATED 13.8.2021.

EXHIBIT P5 TRUE COPY OF THE CIRCULAR ISSUED BY THE 3RD RESPONDENT DATED 24.9.2021.

EXHIBIT P6 TRUE COPY OF THE CIRCULAR ISSUED BY THE 3RD RESPONDENT DATED 16.10.2021.

EXHIBIT P7 TRUE COPY OF THE CIRCULAR ISSUED BY THE 3RD RESPONDENT DATED 29.10.2021.

EXHIBIT P8 TRUE COPY OF THE DECISION MADE BY CHERUTHAZHAM GRAMA PANCHAYAT IN PAYYANUR TALUK OF KANNUR DISTRICT DATED 12.10.2021.