Kunchithanny Labour Contract ... vs State Of Kerala
2024 Latest Caselaw 13147 Ker

Kerala High Court

Kunchithanny Labour Contract ... vs State Of Kerala on 23 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                       WP(C) NO. 18586 OF 2024
PETITIONER:

            KUNCHITHANNY LABOUR CONTRACT CO-OPERATIVE SOCIETY LTD.
            NO. I-197
            KUNCHITHANNY.P.O., KUNCHITHANNY, IDUKKI DISTRICT,
            REPRESENTED BY ITS SECRETARY, PIN - 685565.

            BY ADVS.
            M.SASINDRAN
            S.SHYAM KUMAR


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, PUBLIC WORKS
            DEPARTMENT SECRETARIATE, THIRUVANANTHAPURAM,
            PIN - 695001.
    2       THE CHIEF ENGINEER
            PUBLIC WORKS DEPARTMENT ROADS, THIRUVANANTHAPURAM,
            PIN - 695001.
    3       THE SUPERINTENDING ENGINEER
            PUBLIC WORKS DEPARTMENT ROADS, CENTRAL CIRCLE,
            ALUVA, PIN - 683101.


            SRI. SUNIL KUMAR KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18586 OF 2024

                                      2

                                T.R.RAVI.J
            -------------------------------------------------------
                      WP(C) No.18586 of 2024
           --------------------------------------------------------
               Dated this the 23rd day of May, 2024

                              JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The writ petition has been filed being aggrieved by

an order whereby the contract period was extended on

condition of payment. The petitioner is aggrieved by the

imposition of the penalty. The petitioner has preferred Ext.P7

representation before the 2nd respondent and seeks early

disposal of the same.

In view of the limited prayer made, this writ petition is

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P7 representation after hearing the petitioner,

at the earliest, at any rate within one month from the date of

receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 18586 OF 2024

APPENDIX OF WP(C) 18586/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE DATED 06.04.2022 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. Exhibit P2 A TRUE COPY OF THE AGREEMENT DATED 19.04.2022 ENTERED BETWEEN THE PETITIONER AND THE 3RD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE ACKNOWLEDGEMENT OF HANDING OVER OF SITE DATED 28.04.2022. Exhibit P4 A TRUE COPY OF THE AGREEMENT DATED 21.06.2023 BETWEEN THE 3RD RESPONDENT AND THE PETITIONER.

Exhibit P5 A TRUE COPY OF THE COMMUNICATION DATED 02.03.2024 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P6 A TRUE COPY OF THE REPRESENTATION BEFORE THE 3RD RESPONDENT DATED 03.04.2024. Exhibit P7 A TRUE COPY OF THE REPRESENTATION BEFORE THE 2ND RESPONDENT DATED 04.05.2024.