Kerala High Court
The Kerala Water Authority vs Edwin Prasad S on 3 January, 2025
Author: Amit Rawal
Bench: Amit Rawal
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
1
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 1 OF 2025
AGAINST THE ORDER DATED 02.12.2024 IN WP(C) NO.42912 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 AND 5:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAWAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695003
2 THE FINANCE MANAGER
KERALA WATER AUTHORITY, JALA BHAWAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695003
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONERS 1 TO 3 & RESPONDENTS 1 TO 3:
1 TAN-B CONSTRUCTIONS
34/426-H, 1ST FLOOR, LP BUILDING, NEAR ST.JOSEPH
CHURCH, THURAKKAL BAPPUTTY ROAD, MANJERI, MALAPPURAM-
REPRESENTED BY ITS PARTNER BABU.K.NAYEM, AGED 54
YEARS, S/O.MOOSAKUTTY, RESIDING AT MONGAM, MANJERI,
MALAPPURAM, PIN - 676121
2 SAJEEV RAMAKRISHNAN
AGED 58 YEARS
S/O. RAMAKRISHNAN, CHETTIAM VALAPPIL HOUSE,
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2
2025:KER:657
OTHUKUNGAL, KOTTAKKAL, MALAPPURAM DISTRICT, PIN -
676528
3 SALIM.P
AGED 55 YEARS
S/O. KUNHIMOHAMMED HAJI, PATTATHIL HOUSE, CHAMRAVATTOM
P.O., TIRUR, MALAPPURAM, PIN - 676102
4 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, MINISTRY
OF FINANCE, DEPARTMENT OF EXPENDITURE, PUBLIC FINANCE
STATES DIVISION, NEW DELHI, PIN - 110001
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
KERALA SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
6 THE SECRETARY TO THE GOVERNMENT
DEPARTMENT OF WATER RESOURCES, GOVERNMENT OF KERALA
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
SANTHOSHKUMAR K.C
K.K.CHANDRALEKHA(K/26/1988)
K.S.SUDHA(K/000050/2014)
UMADEVI P.S.(K/003644/2023)
OTHER PRESENT:
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.2/2025, 3/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
3
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 2 OF 2025
AGAINST THE ORDER DATED 03.12.2024 IN WP(C) NO.42976 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 TO 6:
1 KERALA WATER AUTHORITY
JALABHAVAN, VELLAYAMBALAM. THIRUVANANTHAPURAM .
REPRESENTED BY ITS MANAGING DIRECTOR., PIN - 695033
2 MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM.
THIRUVANANTHAPURAM, PIN - 695033
3 FINANCE MANAGER
KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM.
THIRUVANANTHAPURAM, PIN - 695033
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONERS 1 TO 3 & RESPONDENTS 1 TO 3:
1 ALL KERALA GOVERNMENT CONTRACTORS' ASSOCIATION
REG. NO.88/85, OFFICE AT. TC 28/282, POUND ROAD,
THYCAUD, THIRUVANANTHAPURAM, REPRESENTED BY ITS
GENERAL SECRETARY, SUNNY CHENNIKKARA, S/O ACHANKUNJU.,
PIN - 695014
2 M/S. MALABAR TECH
HL TOWER, IGBT BYE-PASS, MANIERI, MALAPPURAM DISTRICT.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
4
2025:KER:657
REPRESENTED BY ITS MANAGING PARTNER., PIN - 676121
3 T. ABDUL SAMAD
GOVERNMENT CONTRACTOR, P.O. MELMURI, MALAPPURAM
DISTRICT, PIN - 676517
4 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
5 THE SECRETARY
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 THE SECRETARY
WATER RESOURCES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
5
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 3 OF 2025
AGAINST THE ORDER DATED 02.12.2024 IN WP(C) NO.42876 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 AND 5:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAWAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695003
2 THE FINANCE MANAGER
KERALA WATER AUTHORITY, JALA BHAWAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695003
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 3:
1 M/S. U.K.S. CONSTRUCTIONS LLP
15/740-G ERNAD MINI TOWER, PERINTHALMANNA ROAD, UP
HILL, MALAPPURAM DISTRICT - 676 505 REPRESENTED BY ITS
MANAGING PARTNER K.M.MOHANAKUMARAN @ UNNIKRISHNAN,
AGED 68 YEARS, S/O. KAMALADEVI AMMA, RESIDING AT
‘SREE SYLAM', P.O.MUNDUPARAMBA, MALAPPURAM
DISTRICT, PIN - 676509
2 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, MINISTRY
OF FINANCE, DEPARTMENT OF EXPENDITURE, PUBLIC FINANCE
STATES DIVISION, NEW DELHI, PIN - 110001
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
6
2025:KER:657
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
KERALA SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
4 THE SECRETARY TO THE GOVERNMENT
DEPARTMENT OF WATER RESOURCES, GOVERNMENT OF KERALA
SECRETARIAT, THIRUVANANTHAPURAM - 695 001, PIN -
695001
BY ADVS.
SANTHOSHKUMAR K.C
K.K.CHANDRALEKHA(K/26/1988)
K.S.SUDHA(K/000050/2014)
UMADEVI P.S.(K/003644/2023)
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
7
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 5 OF 2025
AGAINST THE ORDER DATED 10.12.2024 IN WP(C) NO.43947 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 TO 6:
1 THE KERALA WATER AUTHORITY,
JALA BHAVAN, REPRESENTED BY ITS MANAGING DIRECTOR,
THIRUVANANTHAPURAM,, PIN - 695033
2 THE MANAGING DIRECTOR,
THE KERALA WATER AUTHORITY, JALA BHAVAN,
THIRUVANANTHAPURAM,, PIN - 695033
3 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER,
THE KERALA WATER AUTHORITY, JALABHAVAN,
THIRUVANANTHAPURAM,, PIN - 695033
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONERS 1 TO 4 AND RESPONDENTS 1 TO 3 & 7:
1 EDWIN PRASAD S,
AGED 53 YEARS
S/O.STANLEY JOHNS, KATTARA VADAKKUMKARA HOUSE,
MARUKIL, OORUTTAMBALAM P.O, THIRUVANANTHAPURAM, PIN -
695507
2 S. GOPAKUMAR,
AGED 53 YEARS
S/O.P.SANKARA NARAYAN PILLAI, PLRA-185, PLAVODU,
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
8
2025:KER:657
KODUNGANOOR P.O, VATTIYOORKAVU, THIRUVANANTHAPURAM,,
PIN - 695013
3 G. SURESH,
AGED 51 YEARS
S/O.P.GOPINATHAN, AVANAVANCHERY P.O, ATTINGAL,
THIRUVANANTHAPURAM,, PIN - 695013
4 DILEEP KUMAR B,
AGED 53 YEARS
S/O.BHANU,AMEENA VEEDU, MELVETTOOR P.O, VARKALA,
THIRUVANANTHAPURAM,, PIN - 695312
5 UNION OF INDIA,
REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE,
DEPARTMENT OF EXPENDITURE, PUBLIC FINANCE STATES
DIVISION, NORTH BLOCK, NEW DELHI,, PIN - 110001
6 THE ASSISTANT DIRECTOR,
MINISTRY OF FINANCE, DEPARTMENT OF EXPENDITURE, PUBLIC
FINANCE STATES DIVISION, NORTH BLOCK, NEW DELHI,, PIN
- 110001
7 THE ADDITIONAL CHIEF SECRETARY,
FINANCE DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM,, PIN - 695001
8 M/S MID LAND ENGINEERING & CONTRACTING COMPANY,
VARIKKODAN OFFICE BUILDING, VALIYAVARAMBA ROAD, DOWN
HILL, MALAPPURAM,, PIN - 676519
BY ADV KRISHNA T C
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
9
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 6 OF 2025
AGAINST THE ORDER DATED 07.12.2024 IN WP(C) NO.43605 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 & 5:
1 KERALA WATER AUTHORITY
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
THIRUVANANTHAPURAM-, PIN - 695033
2 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER
KERALA WATER AUTHORITY, JALABHAVAN,
THIRUVANANTHAPURAM-, PIN - 695033
BY ADVS.
GEORGIE JOHNY
P.M.JOHNY
RESPONDENTS/PETITIONERS 1 & 2 & RESPONDENTS 1 TO 3:
1 SANTHOSH KUMAR R
AGED 44 YEARS
S/O. T.K. RAGHAVAN NAIR KUZHIKKALAYIL, KARIKODE P.O,
PERUVA, KOTTAYAM-, PIN - 686610
2 BENNY JOSEPH
AGED 58 YEARS
S/O. JOSEPH, NIRAPPEL HOUSE, VAYALA P.O, PALA KOTTAYAM
-, PIN - 686587
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
10
2025:KER:657
3 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, MINISTRY
OF FINANCE DEPARTMENT OF EXPENDITURE, PUBLIC FINANCE
STATES DIVISION, NEW DELHI -, PIN - 110001
4 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
KERALA SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
5 THE SECRETARY TO THE GOVERNMENT
DEPARTMENT OF WATER RESOURCES, GOVERNMENT OF KERALA
SECRETARIAT. THIRUVANANTHAPURAM -, PIN - 695001
BY ADV KRISHNA T C
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
11
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 7 OF 2025
AGAINST THE ORDER 07.12.2024 DATED IN WP(C) NO.43574 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 & 5:
1 KERALA WATER AUTHORITY
REPRESENTED BY THE MANAGING DIRECTOR, JALABHAVAN,
THIRUVANANTHAPURAM-, PIN - 695033
2 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER
KERALA WATER AUTHORITY, JALABHAVAN,
THIRUVANANTHAPURAM-, PIN - 695033
BY ADVS.
GEORGIE JOHNY
P.M.JOHNY
RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3:
1 S. SIVAPRASAD
AGED 58 YEARS
S/O. SOMAN, KRISHNAMOORTHIVILLA, THATTAMALA POST,
KOLLAM, KERALA, PIN - 691020
2 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, MINISTRY
OF FINANCE DEPARTMENT OF EXPENDITURE, PUBLIC FINANCE
STATES DIVISION, NEW DELHI -, PIN - 110001
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
12
2025:KER:657
3 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
KERALA SECRETARIAT, THIRUVANANTHAPURAM-, PIN - 695001
4 THE SECRETARY TO THE GOVERNMENT
DEPARTMENT OF WATER RESOURCES, GOVERNMENT OF KERALA
SECRETARIAT. THIRUVANANTHAPURAM -, PIN - 695001
BY ADV KRISHNA T C
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
13
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 8 OF 2025
AGAINST THE ORDER 19.12.2024 DATED IN WP(C) NO.45494 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 5 TO 7:
1 KERALA WATER AUTHORITY
REPRESENTED BY THE MANAGING DIRECTOR, JALA BHAVAN,
THIRUVANANTHAPURAM, PIN - 695003
2 MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALA BHAVAN,
THIRUVANANTHAPURAM, PIN - 695003
3 FINANCE MANAGER
KERALA WATER AUTHORITY, JALA BHAVAN,
THIRUVANANTHAPURAM, PIN - 695003
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONERS 1 & 2 AND RESPONDENTS 1 TO 4:
1 ALL KERALA WATER AUTHORITY CONTRACTORS ASSOCIATION,
REPRESENTED BY THE GENERAL SECRETARY
SIDHARDHAN M, AGED 63 YEARS, S/O.MADHAVAN, ALL KERALA
WATER AUTHORITY CONTRACTORS ASSOCIATION,
THIRUVANANTHAPURAM - 695 010 RESIDING AT ASTAMI,
PANAVILA, NALANCHIRA, THIRUVANANTHAPURAM, PIN - 695015
2 N. RAJAN
AGED 74 YEARS
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
14
2025:KER:657
S/O.NARAYANA PILLAI, PRESIDENT, ALL KERALA WATER
AUTHORITY CONTRACTORS ASSOCIATION, THIRUVANANTHAPURAM
- 695 010. RESIDING AT NJARAKAL HOUSE, NEDUMON,
KALLAYAM P.O. THIRUVANANTHAPURAM, PIN - 695043
3 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE,
CABINET SECRETARIAT, NEW DELHI, PIN - 110004
4 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 SECRETARY
FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
6 SECRETARY
WATER RESOURCES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
KALEESWARAM RAJ
KRISHNA T C
CHINNU MARIA ANTONY(K/3363/2022)
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
15
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 10 OF 2025
AGAINST THE ORDER 02.12.2024 DATED IN WP(C) NO.42984 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 8 TO 10:
1 KERALA WATER AUTHORITY
JALABHAVAN, VELLAYAMBALAM THIRUVANANTHAPURAM, KERALA,
INDIA REPRESENTED BY ITS MANAGING DIRECTOR, PIN -
695033
2 MANAGING DIRECTOR, KERALA WATER AUTHORITY
JALABHAVAN, VELLAYAMBALAM THIRUVANANTHAPURAM, KERALA,
INDIA, PIN - 695033
3 FINANCE MANAGER, KERALA WATER AUTHORITY
JALABHAVAN, VELLAYAMBALAM THIRUVANANTHAPURAM, KERALA,
INDIA, PIN - 695033
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONERS 1 TO 3 & RESPONDENTS 1 TO 7 & 11:
1 SURYA CONSTRUCTIONS
4TH FLOOR, MALAYIL MAJESTY, NEAR RAILWAY OVER BRIDGE,
REFINERY ROAD, THRIPUNITHURA, ERNAKULAM REPRESENTED BY
ITS MANAGING PARTNER, PIN - 682301
2 K. KHALID
AGED 57 YEARS
S/O. MOIDEEN HAJI, RESIDING AT ARALAYIL
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
16
2025:KER:657
KARUVANTHODUKA, KOOLIMADU, PAZHUR, KOZHIKODE, KERALA,
PIN - 673661
3 ABDUL MAJEED O.
AGED 49 YEARS
S/O. UNNIMOYIN OLIKKATHODI, RESIDING AT CHERUPARAMBU
VEEDU, CHARAMKUTHU, NEDIYIRIPPU, MALAPPURAM, KERALA,
PIN - 673638
4 UNION OF INDIA
REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE
CABINET SECRETARIAT, NEW DELHI, PIN - 110004
5 ADDITIONAL DIRECTOR (PF-S)
PUBLIC FINANCE-STATES DIVISION, DEPARTMENT OF
EXPENDITURE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA
NORTH BLOCK, DELHI, PIN - 110001
6 ADDITIONAL SECRETARY (PF-S)
DEPARTMENT OF EXPENDITURE MINISTRY OF FINANCE ROOM NO.
169 C, NORTH BLOCK NEW DELHI, PIN - 110001
7 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT,
GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
8 ADDITIONAL CHIEF SECRETARY, DEPARTMENTS OF TAXES AND
EXCISE, PERSONNEL & ADMINISTRATIVE REFORMS, SCHEDULED
CASTES, SCHEDULED TRIBES, BACKWARD CLASSES
DEVELOPMENT, GOVERNMENT OF KERALA
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
9 ADDITIONAL CHIEF SECRETARY, FINANCE DEPARTMENT,
GOVERNMENT OF KERALA
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
10 SECRETARY, WATER RESOURCE DEPARTMENT, GOVERNMENT OF
KERALA
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
17
2025:KER:657
11 MIDLAND ENGINEERING AND CONTRACTING COMPANY
VARIKODAN BUILDING, VALIYAPARAMBA, DOWN HILL.P.O,
MALAPPURAM/REPRESENTED BY ITS MANAGING PARTNER, PIN -
676519
OTHER PRESENT:
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
18
2025:KER:657
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
FRIDAY, THE 3RD DAY OF JANUARY 2025 / 13TH POUSHA, 1946
WA NO. 11 OF 2025
AGAINST THE ORDER 03.12.2024 DATED IN WP(C) NO.42909 OF
2024 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 4 TO 6:
1 THE KERALA WATER AUTHORITY,
JALA BHAVAN, REPRESENTED BY ITS MANAGING DIRECTOR,
THIRUVANANTHAPURAM,, PIN - 695033
2 THE MANAGING DIRECTOR,
THE KERALA WATER AUTHORITY, JALA BHAVAN,
THIRUVANANTHAPURAM,, PIN - 695033
3 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER,
THE KERALA WATER AUTHORITY, JALABHAVAN,
THIRUVANANTHAPURAM,, PIN - 695033
BY ADV GEORGIE JOHNY
RESPONDENTS/PETITIONERS & RESPONDENTS 1 TO 3 & 7:
1 P. DILEEP,
AGED 53 YEARS
DILEEP BHAVAN, KADAKAVOOR, THIRUVANATHAPURAM
DISTRICT,, PIN - 695306
2 A. AJI,
AGED 52 YEARS
PUTHUVEL PUTHEN VEEDU, PAYALLUVILA, THIRUVANATHAPURAM
DISTRICT,, PIN - 695501
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
19
2025:KER:657
3 SREEKUMAR,
AGED 49 YEARS
ASWATHY, PALOORKONAM, KURUMKUTTY, PARASALLA PO,
THIRUVANATHAPURAM DISTRICT,, PIN - 695502
4 B. UNNIKRISHNAN NAIR,
AGED 53 YEARS
SOROVILLA, KADAVILA, VANCHIYOOR
PO,ATTINGAL,THIRUVANATHAPURAM DISTRICT, PIN - 695902
5 T.J SAIMON,
AGED 51 YEARS
SAJ BHAVAN, LOURDPURM, KANJIRAMKULAM PO,
THIRUVANATHAPURAM DISTRICT,, PIN - 695524
6 R. SURAJ,
AGED 52 YEARS
RAJ VRINDHAVAN, UCHAKKADA, VENGANOOR
PO,THIRUVANATHAPURAM DISTRICT,, PIN - 695523
7 T. THANKAPPAN,
AGED 54 YEARS
K.S BHAVAN, KANNARAVILA, NELLIMOODU
PO,THIRUVANATHAPURAM DISTRICT, PIN - 695524
8 S. ANIL KUMAR,
AGED 49 YEARS
SHALOM HOUSE, AYANI MOODU, VEDIVACHAN KOVIL PO,
THIRUVANANTHAPURAM DISTRICT,, PIN - 695501
9 UNION OF INDIA,
REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE,
DEPARTMENT OF EXPENDITURE, PUBLIC FINANCE STATES
DIVISION, NORTH BLOCK, NEW DELHI,, PIN - 110001
10 THE ASSISTANT DIRECTOR,
MINISTRY OF FINANCE, DEPARTMENT OF EXPENDITURE, PUBLIC
FINANCE STATES DIVISION, NORTH BLOCK, NEW DELHI,, PIN
- 110001
11 THE ADDITIONAL CHIEF SECRETARY,
FINANCE DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM,, PIN - 695001
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
20
2025:KER:657
12 M/S MID LAND ENGINEERING & CONTRACTING COMPANY,
VARIKKODAN OFFICE BUILDING, VALIYAVARAMBA ROAD, DOWN
HILL, MALAPPURAM,, PIN - 676519
SMT MINI GOPINATH CGC ,
SRI.GOPALAKRISHNA KURUP, ADVOCATE GENERAL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.01.2025, ALONG WITH WA.1/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
21
2025:KER:657
AMIT RAWAL,
&
P.V.BALAKRISHNAN, JJ.
-------------------------------
W.A.Nos. 5 of 2025, 1/2025, 2/2025, 3/2025,
6/2025, 7/2025, 8/2025, 10/2025 & 11/2025
-------------------------------
Dated this the 03rd day of January, 2025
JUDGMENT
Amit Rawal, J.
1. Nine (9) writ appeals, at the instance of the Kerala Water
Authority and its officials, have come up against the interim orders arising
out of various writ petitions filed by the respondents, represented by the
counsel present in the court.
2. The grievance of the Kerala Water Authority in the present
appeal is that the interim order, extracted herein below, passed by the
learned Single Judge, has not taken into consideration, various
documents ie., Annexures A1, A2, A3, A4 and A5 annexed in
W.A.No.5/2025:-
"Admitted.
The learned Deputy Solicitor General of India takes notice
for the respondents 1 and 2. The learned Government Pleader
takes notice for the third respondent. The learned Standing
Counsel takes notice for the respondents 4 to 6. Issue notice by
Speed Post to the 7th respondent.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
On a consideration of the facts and the materials on
record, particularly going through the direction of the Division
Bench of this court in W.A.No.298/2024, I am sastisfied that the
petitoners have made out a prima facie case for an ad-interim
order. Hence, I direct the respondents not to release the payment
pursuant to Ext.P2 scheme in violation of the directions in the
judgment in the writ appeal."
3. Annexure A1 dated 26.02.2024 in Writ Appeal No. 5 of 2025
has not been taken into consideration for the purpose of granting interim
reliefs sought for by the petitioners. All the respondents/petitioners had
assailed the order dated 25.11.2024 issued by the Ministry of Finance,
Department of Expenditure according approval for six (6) capital projects
under the Jal Jeevan Mission out of sixty seven (67) capital projects in
order of priority posed by the State Government of Kerala by restricting
the capital expenditure within the allocated amount for the State
Government of Kerala under Part IX of the Scheme for Special Assistance
to States for Capital Investment 2024-25. Against 67 capital projects, the
allocated amount is of Rs.288.75 Crores for 6 capital projects, on the
premise that there had already been a litigation with regard to the
disbursement of amount to the contractors, who have been undertaking
the work under Jal Jeevan Mission (JJM) constituted under the ageis of
the Central Government with actual participation of the different States in
the Country, whereby the fifty (50) percentage of the payment is being
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
met out by the Central Government and the remaining 50% by the State
government and in this regard, the Central Government had been granting
assistance.
4. As a result of the litigation at the instance of few of the
contractors, this Court vide judgment dated 15.09.2023, in various writ
petitions, had directed the Kerala Water Authority to disburse the payment
to the existing contractors and contractors whose works had already been
completed, within a period of one month. The aforementioned order was
assailed by the Kerala Water Authority in various writ appeals bearing
numbers 324, 296, 297, 298, 317, 300, 325 & 388 of 2024. The intra
appellate court, vide judgment dated 14.03.2024, had set aside the
findings recorded in paragraph 13 of the judgment of the Single bench
and ordered that all the contractors shall be paid the dues in accordance
with the seniority list (Ext.P2 in Writ Petition No.42984/2024), maintained
by the Kerala Water Authority.
5. The intra appellate court, vide judgment dated 27.11.2024, in
another set of similar controversy, also reiterated the findings rendered in
the previous judgment. Ext.P5 dated 14.03.2024, observing that the claim
of the contractors will be strictly as per the waiting list. In other words,
the Kerala Water Authority was directed to make the payment by abiding
the seniority list.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
6. Before we could hear Sri.Gopalakrishna Kurup, AG, Senior
Advocate assisted by George Johny, objections have been taken by
Mr.Santhosh Mathew, learned Senior counsel, regarding the
maintainability of the writ appeal (intra court appeal) against the interim
order passed in the pending writ petitions and in support of the contention
relied upon falling judgments in Thomas P.T and another vs. Bijo
Thomas and others (2021 (6) KHC 279) and Bharat Petroleum
Corporation Ltd and Another vs. Saju A.R and others (2021 (5)
KHC 398 (DB)). There has been an act of favouritism and biasness in
sending list of selected projects.
7. Another argument, which has been raised that already there
is a finding regarding the disbursement of the amount by a way of the
seniority list. The Kerala Water Authority was remiss in not apprising the
Central Government regarding the orders of the court and therefore,
action of the State as well as the Central Government picking six (6)
contractors for the works identified (already allotted) out of the seniority
list for disbursement of the payment leaving the State to make the
payment out of the allocation of the funds by the Central is an exercise
which would be hit by doctrine akin to res judicata.
8. On the other hand, Sri. Gopalakrishna Kurup, AG, assisted by
Mr.George Johny, countered the argument by submitting that the ratio
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
decidendi culled in the judgment was based upon the facts and would not
be treated as a judgment in rem but per-curium ,for, the order if allowed
to sustain would tantamount to allowing the writ petitions in terms of the
relief claimed by the writ petitioners. In fact, the entire works or grant by
the Central Government would come to stand still much less the residents
of the area identified as per the project aforementioned would be deprived
of the drinking water.
9. We have heard Sri. Gopalakrishna Kurup, AG on merits and
has also raised the following submissions:-
10. In both the aforementioned judgments of the intra appellate
court, none of the communication/scheme promulgated by the Central
Government vide communication dated 26.02.2024 for Special Assistance
to States for Capital Investment 2024-25 whereby under Part IX, it was
clarified that the State will also use not more than 30 percentage of the
funds allocated under Part I of the Scheme for contributing State's shares
for JJM and Pradhan Mantri Gram Sadak Yojana (PMGSY) for JJM 2024-25
as per the allocation of Central share by the Department of Drinking Water
& Sanitation and State's share for PMGSY. It is further clarified that the
Government of India shall reserve the right to prioritize such projects for
upto 30 percentage of the funds in Part I of the Scheme 2024-25 and the
individual projects, which was picked up was required to have a capital
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
outlay of less than Rs.5 Crores. The aforementioned scheme also
empowered the State for utilisation of the funds provided to the state by
the Central Government for new and ongoing capital projects for long
term benefit to the State which can be also used for setting up pending
bills in ongoing capital projects with a caveat that all amount allocated
under all parts of the scheme shall be spent on eligible expenditure before
31st March, 2025.
11. For allocation of the funds, State of Kerala was identified with
a allocation under Part I of Rs.1059 Crores. In view of the aforementioned
allocation, the Central Government came out with a modification of the
Scheme vide communication dated 09th August, 2024 as per Annexure A2
in W.A.No.5 of 2025 and as per Part IX, it was specified that wherein an
amount of Rs.15000 Crores was earmarked of the Scheme consisting of
various projects ie., Railway, Metro Rail, Highway Projects, Power Projects
etc. including the Centrally sponsored scheme like Jal Jeevan Mission,
AMRUT, PMGSY whereby the State Government was directed to submit a
list of projects/schemes for which funds under this Part of the scheme are
proposed to be applied to the Ministry of Finance latest by 15.10.2024. In
response to the aforementioned scheme, the Kerala Water Authority vide
communication dated 10.09.2024 as per Annexure A4 informed the
Additional Chief Secretary with regard to the pending proposals and the
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
payments and the outstanding dues of Rs.1549.88 Crores for onward
submission to the Government of India. The entire information was
submitted including the list of 67 projects vide Annexure A5 purely,
strictly as per the terms and conditions of the scheme out of which vide
communication dated 25.11.2024, the Central Government has picked up
of 6 projects. There cannot be any element of mala fides and biasness as
attempted to be projected on behalf of the contractors in case the State is
allowed to continue, or if permitted to move an application under Sub
Article 3 of Article 226 of the Constitution of India, there is a likelihood
that by the time when the application is adjudicated, the time line fixed
under the Scheme that is 31st of March 2025 time would be over and there
would be no development in the areas and residents would be deprived of
drinking water.
12. On the other hand, the learned Senior counsel and counsel
appearing on behalf of the contractors,besides the objection of
maintainability, submitted that even otherwise the action of the Kerala
Water Authority was totally reprehensive in not informing the Central
Government regarding the decisions of the Division Bench in two intra
court appeals regarding the outstanding payment to the contractors much
less there is no rationale or logic as to in what manner the State had sent
the list of 67 ongoing projects out of which 6 have been identified by the
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
Central Government. All these factors are required to be examined as
fresh in detail in pending writ, therefore, the writ appeals are may be
dismissed with exemplary cost.
13. We have heard the learned counsel for the parties and
appraised the paper book.
14. Before dealing with the merits of the matter, we have been
called upon to decide the question of maintainability of intra court appeal,
thus we have to deal with the ratio decidendi culled out in the judgments
cited in support of the aforementioned arguments.
15. In Thomas P.T and another (supra), it was a case where
certain shop keepers who were provided a police protection to carry on
the business in the premises with a condition that the business was
carried out under necessary licenses and permissions. It was the said
order which was assailed before the intra court appeal and was held to be
not maintainable as issuance of the interim order was inevitable ,for, the
writ petition would have rendered infrutuous.
16. In Bharat Petroleum (supra), was a dispute with regard to
the settlement scheme vis-a-vis the workman and the employers and
there was an interim order granted by the single bench, which was
assailed before the intra court appeal and it was held that had the single
bench not passed the order, the whole purpose of the matter pending
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
before the single bench would have rendered infrutuous.
17. Noticing the facts in the case in hand as well as the facts
while rendering the findings regarding maintainability of intra court appeal,
we are of view that it was based upon the different set of circumstances
and facts wherein the absence of the stay, the pendency of the writ
petitions, in cited judgments, not only would have been for academics but
the whole purpose would have rendered infructuous, whereas, in the
present case, the interim order granted by the learned single bench
tantamount in allowing the writ petition as per the reliefs claimed in the
writ petition for the sake of brevity. The relief sought in one of the writ
petition No.43947/2024 is extracted hereunder:-
"I) Call for records leading to Exhibit P 2 and the NIT and other
records of the contractors whose names figure in Exhibit P 2 and
quash the same by a writ or any other appropriate writ direction
or order.
II) Issue a writ of Mandamus or any other appropriate writ
direction or order directing respondents 3 to 6 to strictly maintain
the seniority fixed as per Exhibit P 1 for JJM MIssion projects and
not to violate the same under any circumstances.
III) Issue a writ of Mandamus or any other appropriate writ
direction or order directing respondents 3 to 6 not to disburse
the amounts to the contractors mentioned in Annexure to Exhibit
P 2 without following the seniority in Exhibit P 1.
IV) The petitioner also prays that this Hon'ble Court may be
pleased to dispense with the translation of the documents
produced in the vernacular language.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
V) Any other reliefs this Hon'ble court deems fit"
18. Moreover, it is a Central Government sponsored scheme and
the funds have been allocated by the Central Government whereby only 6
projects which are of immediate need to be carried out for the purpose of
providing drinking water to the residents of the remote areas who have
been deprived of the same even in the year 2024 and in case, stay is
permitted to continue, the purpose of the welfare State would not be
achieved. We, thus overrule the objections taken on behalf of the
respondents regarding the maintainability of the appeal and hold that the
writ appeals in such circumstances are maintainable.
19. Few of the clauses of the scheme though would be subject
matter of adjudication in the pending writ petitions are worth extraction
but we refrain from delving on the same as it may not prejudice the right
of the parties to the lis. But, in narrow compass, it is found out that the
Kerala Water Authority had never been remiss in not informing the State
Ministry as well as the Central Government about the pending dues to the
outstanding contractors amounting to Rs.1549.88 Crores. The State
Government vide letter dated 15.10.2024 informed the Central
Government while sending a list of 67 projects which were in dire need to
be implemented and out of that, 6 projects have been selected by the
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
Central Government. The genesis of the grievance as noticed above is
that, in case of the selection of 6 projects, their payment which is to be
disbursed would not be as per the seniority and would further stall
payments to the contractors, i.e.,the writ petitioners. We are of view that
such apprehension is totally figment of imagination and nothing else, for,
the projects have been identified by the Central Government and not by
the State Government. Therefore, we cannot, at this stage subject to the
outcome of the writ petition, say that there was an element of favouritism,
biasness or opaqueness much less any partiality. We clarify that this
question will be left open for adjudication in the pending writ petitions.
20. Not only this, all the additional documents had never been
part of the consideration or ponderance in the previous round of litigation
before the single bench as well as the intra court appeals much less
Ext.P8, nor discussed while passing the interim order under challenge.
Therefore, the objection with regard to the plea of resjudicata would not
be applicable and the objection is overruled.
21. But, for the time being, the interim order is permitted to
continue, it will tantamounts, for the sake of repetition, allowing the writ
petition. Thus, we hereby vacate the interim order for a period of two
months with a liberty to parties to raise all the pleas in the pending writ
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
petitions and further issue directions subject to the outcome of the writ
petition, that the Kerala Water Authority as well as the State Government
would strictly adhere by paragraph 11 of the scheme and in case, after
utilization of the funds, if further funds are left, would be utilised in
disbursement of pending bills for old and ongoing projects as well as to
the other conditions of the guidelines. Paragraph 11 of the scheme reads
as follows:-
"Funds provided to the States under the Scheme by the
Government of India may be used by the State Government for new
and ongoing capital projects for long term benefit to the State. The
funds may also be used for settling pending bills in ongoing capital
projects."
22. It is made clear that the funds of the Central Government
provided to the State Government, further to the Kerala Water Authority
for those ongoing projects, will not stall the payment process of writ
petitioners in the writ petitions.
Writ appeals with the aforementioned observations stands disposed
off. Sd/-
AMIT RAWAL
JUDGE
Sd/-
P.V.BALAKRISHNAN
JUDGE
bng
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
OF KERALA WATER AUTHORITY TO THE GOVERNMENT
OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
WA Nos.1/2025, 2/2025, 3/2025, 5/2025,
6/2025, 7/2025, 10/2025, 8/2025, 11/2025
2025:KER:657
PETITIONER ANNEXURES
ANNEXURE A1 TRUE COPY OF THE SCHEME GUIDELINES DATED
26.02.2024.
ANNEXURE A2 TRUE COPY OF THE GUIDELINES ON SPECIAL
ASSISTANCE SCHEME DATED 09.08.2024 ISSUED BY
THE CENTRAL GOVERNMENT.
ANNEXURE A3 TRUE COPY OF THE COVERING LETTER SENT BY THE
MANAGING DIRECTOR, KERALA WATER AUTHORITY
DATED 19.08.2024.
ANNEXURE A4 TRUE COPY OF THE COVERING LETTER DATED
10.09.2024 ISSUED BY THE MANAGING DIRECTOR
TO THE GOVERNMENT OF KERALA.
ANNEXURE A5 TRUE COPY OF THE REVISED PROPOSAL FOR
SPECIAL ASSISTANCE TO STATE FOR CAPITAL
INVESTMENT 2024-2025 FORWARDED BY THE KERALA
WATER AUTHORITY DATED 30.09.2024.
