B Sundaran vs State Of Kerala
2024 Latest Caselaw 13619 Ker

Kerala High Court

B Sundaran vs State Of Kerala on 27 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
        MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                       WP(C) NO. 15252 OF 2024
PETITIONER:

           B SUNDARAN
           AGED 58 YEARS
           S/O BALAKRISHNAN, CHAITHANYA,
           VALLOM, KOTTARAKKARA P.O, KOLLAM, PIN - 691 506

           BY ADVS.
           SHAKTHI PRAKASH
           HARIKRISHNAN M.S.
RESPONDENTS:

    1      STATE OF KERALA
           HARBOUR ENGINEERING DEPARTMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
           REPRESENTED BY THE SECRETARY., PIN - 695 001

    2      CHIEF ENGINEER
           HARBOUR ENGINEERING DEPARTMENT,
           THIRUVANANTHAPURAM, PIN - 695 033

    3      THE SUPERINTENDING ENGINEER
           HARBOUR ENGINEERING CENTRAL CIRCLE, 2D FLOOR,
           KOCHI CORPORATION, SHOPPING COMPLEX CUM OFFICE
           BUILDING, MATHER ROAD, ERNAKULAM, PIN - 682 018


           SRI. SUNIL KUMAR KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15252 OF 2024
                                       2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.15252 of 2024
           --------------------------------------------------------
                Dated this the 27th day of May, 2024


                               JUDGMENT

The writ petition has been filed seeking a direction

to the 2nd respondent to consider and pass orders on

Ext.P4 representation. The petitioner is a PWD

Contractor who had been awarded the work of Chettuva

Fishing Harbor Replenishment of Northern Break Water.

The petitioner did not complete the work and the

contract was terminated and fresh tenders were issued.

According to the petitioner, work was not completed due

to non availability of granite rocks. The counsel for the

petitioner submits that the petitioner has made

arrangements with a private quarry for the required

rocks. In Ext.P4 representation, the petitioner prays that WP(C) NO. 15252 OF 2024

he may be permitted to complete the work since nobody

else has taken up the work.

In view of the limited prayer, this writ petition is

disposed of directing the 2nd respondent to consider and

pass orders on Ext.P4 representation, after hearing the

petitioner, at the earliest, at any rate within six weeks

from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 15252 OF 2024

APPENDIX OF WP(C) 15252/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SELECTION NOTICE DATED 05.11.2021

Exhibit P2 TRUE COPY OF THE TERMINATION NOTICE DATED 30.03.2023

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 08.09.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 05.04.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE