[Cites 25, Cited by 0]
Kerala High Court
M/S Midland Engineering And ... vs Union Of India on 17 February, 2026
WP(C) NO.32248 OF 2024 : 1: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32248 OF 2024
PETITIONER:
M.V,.VISWANATHAN,
AGED 63 YEARS,
S/O.VELAYUDHAN PILLAI,
RESIDING AT MECHERIL HOUSE, BINANIPURAMM P.O.,
EDAYAR, ALUVA, ERNAKULAM, PIN - 683 502
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY,
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM.,PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA,
PUBLIC HEALTH CIRCLE, HIGH ROAD,
SAKTHAN KULANGARA NAGAR, THRISSUR., PIN - 680001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION,
KERALA WATER AUTHORITY, IRINJALAKKUDA, PIN - 680121
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD, REP. BY ITS CHAIRMAN, NIRMAN BHAVAN,
METTUKKADA, THYCAUD.P.O., THIRUVANANTHAPURAM., PIN -
695014
WP(C) NO.32248 OF 2024 : 2: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.3797 OF 2026 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 3: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 3797 OF 2026
PETITIONER:
SREEKUMAR S,
AGED 54 YEARS, S/O SUKUMARAN THAMPI, ASWATHY,
PALLOORKONAM, KURUMKUTTY, PARASSALA P.O,
THIRUVANANTHAPURAM,, PIN - 695502
BY ADVS.
SHRI.V.PREMCHAND
SMT.C.P.MANISHA
SMT.PINKY A.R.
RESPONDENTS:
1 UNION OF INDIA,
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI,, PIN - 110001
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,, PIN - 695001
3 THE KERALA WATER AUTHORITY,
JALA BHAVAN, REPRESENTED BY ITS MANAGING DIRECTOR,
VELLAYAMBALAM, THIRUVANANTHAPURAM,, PIN - 695033
4 THE MANAGING DIRECTOR,
THE KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM,, PIN - 695033
5 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, OBSERVATORY HILLS,
THIRUVANANTHAPURAM,, PIN - 695033
WP(C) NO.32248 OF 2024 : 4: 2026:KER:14329
AND CONNECTED CASES
6 THE EXECUTIVE ENGINEER,
PROJECT DIVISION, KERALA WATER AUTHORITY, OBSERVATORY
HILLS, THIRUVANANTHAPURAM,, PIN - 695033
7 THE KERALA BUILDING AND OTHER CONSTRUCTION WORKERS
WELFARE BOARD,
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD P.O, THIRUVANANTHAPURAM,, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M. CHERIAN, ADDL.AG
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.B.SREEKUMAR THATTARATH,SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 5: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 4530 OF 2026
PETITIONER:
ROBIN MATHEW,AGED 54 YEARS,S/O E.I. MATHEW,EMERALD
CONSTRUCTIONS, EDINJUKUZHIYIL HOUSE, PATTIPARAMABU
P.O.,THIRUVILLAMALA, THRISSUR, PIN - 680588
BY ADVS.
SHRI.ELDHO PAUL
SMT.TESSY JOSE
RESPONDENTS:
1 UNION OF INDIA,
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG,NEW
DELHI, PIN - 110001
2 STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-, PIN - 695001
3 THE KERALA WATER AUTHORITY,
JALA BHAVAN, REPRESENTED BY ITS MANAGING DIRECTOR,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE MANAGING DIRECTOR,
THE KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM,, PIN - 695033
5 THE SUPERINTENDING ENGINEER,KERALA WATER AUTHORITY,
P.H. CIRCLE, THRISSUR, PIN - 680001
6 THE EXECUTIVE ENGINEER,
KERALA WATER AUTHORITY, PROJECT DIVISION, NATTIKA, PIN
- 680566
WP(C) NO.32248 OF 2024 : 6: 2026:KER:14329
AND CONNECTED CASES
7 THE KERALA BUILDING AND OTHER CONSTRUCTION WORKERS
WELFARE BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD P.O, THIRUVANANTHAPURAM,, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.PARSHATHY S.R., CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 7: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 1536 OF 2025
PETITIONER:
M/S.PRG BUILDCON INDIA PVT.LTD., PRATHIMA BUILDING, 1ST
FLOOR, PLOT NO-213, ROAD NO-01 FILM NAGAR, JUBILEE
HILLS, HYDERABAD, TELANGANA, REP. BY ITS DIRECTOR
SHRI,B.SUNIL KUMAR, PIN - 500096
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
EP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD, PIN -
678001
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, WSP DIVISION, PALAKKAD, PIN - 678001
WP(C) NO.32248 OF 2024 : 8: 2026:KER:14329
AND CONNECTED CASES
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M. CHERIAN, ADDL.AG
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 9: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 1537 OF 2025
PETITIONER:
M/S.PRG BUILDCON INDIA PVT. LTD.,PRATHIMA BUILDING, 1ST
FLOOR, PLOT NO-213, ROAD NO-01 FILM NAGAR,JUBILEE
HILLS, HYDERABAD, TELANGANA, REP. BY ITS DIRECTOR
SHRI.B.SUNIL KUMAR, PIN - 500096
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA, ERNAKULAM, PIN -
686661
WP(C) NO.32248 OF 2024 : 10: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, WSP DIVISION, KATTAPANA, PIN - 685508
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M. CHERIAN, ADDL.AG
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.2248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 11: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 1538 OF 2025
PETITIONER:
M/S.PRG BUILDCON INDIA PVT. LTD.,PRATHIMA BUILDING, 1ST
FLOOR, PLOT NO-213, ROAD NO-01 FILM NAGAR,JUBILEE
HILLS, HYDERABAD, TELANGANA, REP. BY ITS DIRECTOR
SHRI.B.SUNIL KUMAR, PIN - 500096
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 12: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KOTTAYAM, PIN - 686002
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.M.JAYAKRISHNAN, CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 13: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 1539 OF 2025
PETITIONER:
M/S.PRG BUILDCON INDIA PVT. LTD.,PRATHIMA BUILDING, 1ST
FLOOR, PLOT NO-213, ROAD NO-01 FILM NAGAR,JUBILEE
HILLS, HYDERABAD, TELANGANA, REP. BY ITS DIRECTOR
SHRI.B.SUNIL KUMAR, PIN - 500096
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
5 THE EXECUTIVE ENGINEER
FFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 14: 2026:KER:14329
AND CONNECTED CASES
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.M.JAYAKRISHNAN, CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 15: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 1540 OF 2025
PETITIONER:
M/S.PRG BUILDCON INDIA PVT. LTD.,PRATHIMA BUILDING, 1ST
FLOOR, PLOT NO-213, ROAD NO-01 FILM NAGAR, JUBILEE
HILLS, HYDERABAD, TELANGANA, REP. BY ITS DIRECTOR
SHRI.B.SUNIL KUMAR, PIN - 500096
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA, ERNAKULAM, PIN -
686661
WP(C) NO.32248 OF 2024 : 16: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KATTAPANA, PIN - 685508
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 17: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 10467 OF 2025
PETITIONERS:
SALIL VARGHESE
AGED 55 YEARS, MANJOORAN HOUSE, KOODAPUZHA,
CHALAKUDY.P.O., THRISSUR, PIN - 680307
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD, PIN -
678001
WP(C) NO.32248 OF 2024 : 18: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, WS PROJECT DIVISION, PALAKKAD, PIN - 678001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 19: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 10468 OF 2025
PETITIONER:
SALIL VARGHESE
AGED 55 YEARS,MANJOORAN HOUSE, KOODAPUZHA,
CHALAKUDY.P.O., THRISSUR, PIN - 680307
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOCHI, ERNAKULAM, PIN
- 682011
WP(C) NO.32248 OF 2024 : 20: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, P.H DIVISION, PALLIMUKKU, ERNAKULAM, PIN -
682016
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 21: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 11104 OF 2025
PETITIONER:
K.K.MOHAMMED
AGED 72 YEARS, KARUKAPPADATHU HOUSE, 1ST CONVENT ROAD,
THOTTAKKATTUKARA.P.O, ALUVA, PIN - 683108
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOLLAM, PIN - 691001
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KOLLAM, PIN - 691001
WP(C) NO.32248 OF 2024 : 22: 2026:KER:14329
AND CONNECTED CASES
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD.P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 23: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 14217 OF 2025
PETITIONER:
BINO GEORGE
AGED 49 YEARS
S/O.GEORGE VARKEY, RESIDING AT , VATTAKARA HOUSE,
10/936, 'PREETHAM', BEHIND PRESENTATION SCHOOL,
CHEVAYOOR.P.O., KOZHIKODE, PIN - 673017
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
3 THE KERALA RURAL WATER SUPPLY AND SANITATION AGENCY
JALA BHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS EXECUTIVE ENGINEER, PIN - 695033
4 THE REGIONAL PROJECT DIRECTOR
OFFICE OF THE REGIONAL PROJECT DIRECTOR, KERALA RURAL
WATER SUPPLY AND SANITATION AGENCY, REGIONAL PROJECT
MANAGEMENT UNIT, NEAR AKG HOSPITAL, TALAP, KANNUR, PIN
- 670002
WP(C) NO.32248 OF 2024 : 24: 2026:KER:14329
AND CONNECTED CASES
5 MEMBER TECHNICAL / EXECUTIVE ENGINEER
OFFICE OF THE MEMBER TECHNICAL, KERALA RURAL WATER
SUPPLY AND SANITATION AGENCY, REGIONAL PROJECT
MANAGEMENT UNIT, NEAR AKG HOSPITAL, TALAP, KANNUR, PIN
- 670002
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD.P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 25: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17041 OF 2025
PETITIONER:
JOSEPH JOHN
AGED 56 YEARS,
S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM, PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOTTAYAM, PIN - 686002
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 26: 2026:KER:14329
AND CONNECTED CASES
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.VISHNU J., CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 27: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 21655 OF 2025
PETITIONER:
KOYA & COMPANY CONSTRUCTION LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.SALEEM,
HAVING ITS REGISTERED OFFICE AT 12-2-831/38,
72 MIGH, MEHDIPATANAM, HYDERABAD, TELANGANA,
PIN - 500028
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, P H CIRCLE, KANNUR, PIN - 670012
WP(C) NO.32248 OF 2024 : 28: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION,KANNUR, PIN - 670012
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.N.JAGATH
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 29: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 22849 OF 2025
PETITIONER:
EDWIN PRASAD.S
AGED 54 YEARS,S/O STANLEY JOHN, KATTARA VADAKKUMKARA
(H), MARUKIL, OORUTTAMBALAM P.O, THIRUVANANTHAPURAM,
PIN - 695507
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.DEEPAK VARUGHESE MATHEW
SHRI.ARJUN P.V.
SMT.GEETHU SUSAN VARGHESE
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, OBSERVATORY HILLS,
THIRUVANANTHAPURAM, PIN - 695033
WP(C) NO.32248 OF 2024 : 30: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, THIRUVANANTHAPURAM, PIN -
695033
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.P.M.UNNI NAMBOODIRI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 31: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 23521 OF 2025
PETITIONER:
R. SURAJ,
AGED 65 YEARS S/O RAMAKRISHNAN, RAJ VRINDAVAN,
UCHAKKADA VENGANOOR, PO, THIRUVANANTHAPURAM DISTRICT,
PIN - 695523
BY ADVS.
SHRI.V.PREMCHAND
SMT.HALIYA T.P.
RESPONDENTS:
1 UNION OF INDIA,
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI,, PIN - 110001
2 THE STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,,
PIN - 695001
3 THE KERALA WATER AUTHORITY,
JALA BHAVAN, REPRESENTED BY ITS MANAGING DIRECTOR,
VELLAYAMBALAM, THIRUVANANTHAPURAM,, PIN - 695033
THE MANAGING DIRECTOR,
4 THE KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM,, PIN - 695033
5 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, ALAPPUZHA,, PIN -
688001
WP(C) NO.32248 OF 2024 : 32: 2026:KER:14329
AND CONNECTED CASES
6 THE EXECUTIVE ENGINEER,
PUBLIC HEALTH CIRCLE, KERALA WATER AUTHORITY,
ALAPPUZHA,, PIN - 688001
7 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, THIRUVANANTHAPURAM,,
PIN - 695033
8 THE EXECUTIVE ENGINEER,
PUBLIC HEALTH CIRCLE, KERALA WATER AUTHORITY,
THIRUVANANTHAPURAM,, PIN - 695033
9 THE KERALA BUILDING AND OTHER CONSTRUCTION WORKERS
WELFARE BOARD,
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD P.O, THIRUVANANTHAPURAM,, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.BONNY BABY
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 33: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 24671 OF 2025
PETITIONERS:
1 D.MANOHARAN
AGED 62 YEARS, S/O LATE DAMODARAN, RESIDING AT ATTUKAL
BHAVAN, TC NO.20/1735-1, KARAMANA PO,
THIRUVANANTHAPURAM, PIN - 695002
2 ASWATHY AGENCIES
REPRESENTED BY ITS PROPRIETOR S.MANI,
AGED 64 YEARS, S/O. SISUPALAN, VAKKOM.P.O,
THRIRUVANANTHAPURAM, PIN - 695308
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.DEEPAK VARUGHESE MATHEW
SHRI.ARJUN P.V.
SMT.GEETHU SUSAN VARGHESE
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
WP(C) NO.32248 OF 2024 : 34: 2026:KER:14329
AND CONNECTED CASES
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM,, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, MUVATTUPUZHA, PIN -
686661
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KATTAPANA, PIN - 685515
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
KUM.S.KRISHNA
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 35: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29982 OF 2025
PETITIONER:
E.M.PAULOSE
AGED 61 YEARS, S/O.MATHAI, RESIDING AT EDAPPARA HOUSE,
KADAYIRUPPU.P.O., KOLENCHERRY, PIN - 682311
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.DEEPAK VARUGHESE MATHEW
SHRI.HARKISH SREETHU V.S.
SMT.GEETHU SUSAN VARGHESE
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD, PIN -
678001
WP(C) NO.32248 OF 2024 : 36: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJET DIVISION,
KERALA WATER AUTHORITY, CHITTUR., PIN - 678101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM., PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.GIRIJA L., CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH,SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 37: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 30751 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA, PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM., PIN - 686002
WP(C) NO.32248 OF 2024 : 38: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, MEENACHIL-MALANKARA
PROJECT DIVISION, KERALA WATER AUTHORITY, PALA., PIN -
686575
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM,, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.GAYATHRI KRISHNAN
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 39: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31810 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA., PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI,, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA., PIN - 686661
WP(C) NO.32248 OF 2024 : 40: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJ ECT DIVISION,
KERALA WATER AUTHORITY, KATTAPPANA., PIN - 685508
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM., PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.JUSTUS S., CGC
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 41: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31862 OF 2025
PETITIONERS:
R. SURAJ,
AGED 65 YEARS
S/O RAMAKRISHNAN, RAJ VRINDAVAN, UCHAKKADA VENGANOOR,
PO, THIRUVANANTHAPURAM DISTRICT,PIN - 695523
BY ADVS.
SHRI.V.PREMCHAND
SMT.HALIYA T.P.
RESPONDENTS:
1 UNION OF INDIA,
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,, PIN - 695001
3 THE KERALA WATER AUTHORITY,
JALA BHAVAN, REPRESENTED BY ITS MANAGING DIRECTOR,
VELLAYAMBALAM, THIRUVANANTHAPURAM,, PIN - 695033
4 THE MANAGING DIRECTOR,
THE KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
5 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PH CIRCLE,
KERALA WATER AUTHORITY THIRUVANANTHAPURAM, PIN - 695033
WP(C) NO.32248 OF 2024 : 42: 2026:KER:14329
AND CONNECTED CASES
6 THE EXECUTIVE ENGINEER,
PROJECT DIVISION, KERALA WATER AUTHORITY,
THIRUVANANTHAPURAM,, PIN - 695033
7 THE KERALA BUILDING AND OTHER CONSTRUCTION WORKERS
WELFARE BOARD,
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD P.O, THIRUVANANTHAPURAM,, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.CHANDINI G NAIR, CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 43: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31898 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA, PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 44: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KADUTHURUTHY, PIN - 686604
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD,
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.KARTHIK S. ACHARYA
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 45: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31906 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA, PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER.
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 46: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, MEENACHIL-MALANKARA
PROJECT DIVISION, KERALA WATER AUTHORITY, PALA, PIN -
686575
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD,
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.RAMKUMAR J., CGC
SHRI.ASOK M.CHERIAN, ADDL. ADVOCATE GENERAL
SHRI.T.S.SHYAM PRASANTH, SENIOR G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 47: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31915 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA, PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 48: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, MEENACHIL-MALANKARA
PROJECT DIVISION, KERALA WATER AUTHORITY, PALA, PIN -
686575
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD,
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM,
PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.N.J.ASHWIN, CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 49: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31924 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA, PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 50: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, MEENACHIL-MALANKARA
PROJECT DIVISION, KERALA WATER AUTHORITY, PALA, PIN -
686575
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD,
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.RAMKUMAR J., CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 51: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31961 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA, PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
3 KERALA WATER AUTHORITY,
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA, ERNAKULAM
DISTRICT, PIN - 686661
WP(C) NO.32248 OF 2024 : 52: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KATTAPPANA, IDUKKI DISTRICT,
PIN - 685508
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD,
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.P.M.UNNI NAMBOODIRI, CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 53: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32048 OF 2025
PETITIONER:
EVEREST INFRA VENTURES INDIA PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.K.ANINDITH
REDDY, BABUKHAN MILLENIUM CENTER, 6-3-1099/1100, NORTH
BLOCK NO.701, 7TH FLOOR, SOMAJIGUDA, HYDERABAD,
TELANGANA., PIN - 500082
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI., PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER,
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA,
PIN - 686661
WP(C) NO.32248 OF 2024 : 54: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KATTAPPANA, PIN - 685508
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD,
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM,
PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.N.J.ASHWIN, CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 55: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 36894 OF 2025
PETITIONER:
JOSE MERLIN
AGED 55 YEARS
S/0. K.S.MERLIN, KONNOTH HOUSE, 18/2368-B, LOVESHORE
AVENUE, THOPPUMPADY, ERNAKULAM DISTRICT, PIN - 682005
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, SAKTHAN THAMPURAN
NAGAR, THRISSUR, PIN - 680001
WP(C) NO.32248 OF 2024 : 56: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERALA
WATER AUTHORITY, IRINJALAKUDA, THRISSUR DISTRICT, PIN -
680121
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD,P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.SAGITH KUMAR V.,CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 57: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 41264 OF 2025
PETITIONER:
BG TECH ENGINEERING
BUILDING NO.39/386-4, KATTUKKARA MURI, THIRUVALLA.P.O.,
PATHANAMTHITTA DISTRICT, REPRESENTED BY ITS MANAGING
PARTNER BOBY.T.KURIAKOSE, PIN - 689101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, P H CIRCLE, MALAPPURAM, PIN - 676505
WP(C) NO.32248 OF 2024 : 58: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, MALAPPURAM, PIN - 676505
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.RAHUL VENUGOPAL, CGC
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 59: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 41842 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
KERALA WATER AUTHORITY REPRESENTED BY ITS MANAGING
DIRECTOR, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE,KOCHI, ERNAKULAM, PIN -
682011
WP(C) NO.32248 OF 2024 : 60: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, PERUMBAVOOR, PIN - 683542
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SMT.S.RUPA BABU
SHRI. ASOK M. CHERIAN, ADDL. A.G.
SHRI. T.S. SHYAM PRASANTH, SR. G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 61: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 41845 OF 2025
PETITIONER/S:
COCHIN MARINE INDUSTRIES,2ND FLOOR, KAP COMMERCIAL
COMPLEX, R S ROAD, ALUVA. ERNAKULAM, REPRESENTED BY ITS
PARTNER SUDHAKARAN V.P, PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOCHI, ERNAKULAM, PIN
- 682011
WP(C) NO.32248 OF 2024 : 62: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH DIVISION, ALUVA, PIN - 683101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADV.
SMT.O.M.SHALINA, DSGI
SMT.S.RUPA BABU, CGC
SHRI. ASOK M.CHERIAN,ADDL.AG
SHRI.T.S.SHYAM PRASANTH,SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY,SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 63: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 41875 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, HIGH ROAD, SAKTHAN
THAMPURAN NAGAR, THRISSUR, PIN - 680001
WP(C) NO.32248 OF 2024 : 64: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PH DIVISION, THRISSUR, PIN - 680001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.S.RUPA BABU, CGC
SHRI.ASOM M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE, SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 65: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 41898 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOCHI, ERNAKULAM, PIN
- 682011
WP(C) NO.32248 OF 2024 : 66: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH DIVISION, KOCHI, PIN - 682016
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.S.RUPA BABU,CGC
SHRI.ASOK M.CHERIAN, ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC
SHRI.S.KRISHNAMOORTY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 67: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 42060 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 68: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERALA
WATER AUTHORITY, KOTTAYAM, PIN - 686002
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
EPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 69: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 42085 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, PATHANAMTHITTA,
THIRUVALLA, PIN - 689101
WP(C) NO.32248 OF 2024 : 70: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERALA
WATER AUTHORITY, PATHANAMTHITTA, THIRUVALLA, PIN -
689101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 71: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 42086 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOTTAYAM, PIN - 686002
WP(C) NO.32248 OF 2024 : 72: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERALA
WATER AUTHORITY, KOTTAYAM, PIN - 686002
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 73: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 42099 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, PATHANAMTHITTA,
THIRUVALLA, PIN - 689101
WP(C) NO.32248 OF 2024 : 74: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERALA
WATER AUTHORITY, PATHANAMTHITTA, THIRUVALLA, PIN -
689101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 75: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 42109 OF 2025
PETITIONER:
COCHIN MARINE INDUSTRIES
2ND FLOOR, KAP COMMERCIAL COMPLEX, R S ROAD, ALUVA.
ERNAKULAM, REPRESENTED BY ITS PARTNER SUDHAKARAN.V.P,
PIN - 683101
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, PATHANAMTHITTA,
THIRUVALLA, PIN - 689101
WP(C) NO.32248 OF 2024 : 76: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERALA
WATER AUTHORITY, PATHANAMTHITTA, THIRUVALLA, PIN -
689101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 77: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 45076 OF 2025
PETITIONER:
ASWATHY AGENCIES
REPRESENTED BY ITS PROPRIETOR S.MANI,
AGED 64 YEARS, S/O. SISUPALAN, VAKKOM P.O.,
THRIRUVANANTHAPURAM, PIN - 695308
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY, MINISTRY OF LABOUR &
EMPLOYMENT, GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI
MARG, NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER,
PUBLIC HEALTH CIRCLE, KERALA WATER AUTHORITY,
MUVATTUPUZHA, PIN - 686661
WP(C) NO.32248 OF 2024 : 78: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KATTAPANA, PIN - 685515
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SMT.ANJU DIVAKAR, CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 79: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 15163 OF 2024
PETITIONER:
KOYA & COMPANY CONSTRUCTION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.SALEEM HAVING
ITS REGISTERED OFFICE AT 12-2-831/38, 72 MIGH,
MEHDIPATANAM ALSO HAVING ITS OFFICE AT 4D, 34/29,
MALABAR GATE FLAT, EDAPPALLY, ERNAKULAM, PIN -
682024
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, KERALA WATER
AUTHORITY, "JALA BHAVAN", THIRUVANANTHAPURAM, PIN -
695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH-CIRCLE-MALAPPURAM, KOTTAKUNNU.P.O.,
MALAPPURAM, PIN - 676505
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-MALAPPURAM, UPHILL
HILL.P.O., MALAPPURAM, PIN - 676505
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 80: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 81: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 16025 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER, VARIKODAN
BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM., PIN - 676519
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE, MALAPARAMBA.P.O, KOZHIKODE., PIN
- 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, MALAPARAMBA.P.O.,
KOZHIKODE., PIN - 673009
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 82: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 16038 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER, VARIKODAN
BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, P.H CIRCLE, KOZHIKODE, MA.LAPARAMBA.P.O.,
PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KOZHIKODE., PIN - 673009
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 83: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 16511 OF 2024
PETITIONER:
KOYA & COMPANY CONSTRUCTION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.SALEEM HAVING
ITS REGISTERED OFFICE AT 12-2-831/38,
72 MIGH, MEHDIPATANAM, HYDERABAD, TELANGANA.,
PIN - 500028
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE, THRISSUR, SAKTHANTHAMPURAN NAGAR,
THRISSUR, PIN - 680001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, NATTIKA, THRISSUR., PIN -
680566
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 84: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 16542 OF 2024
PETITIONER:
KOYA & COMPANY CONSTRUCTION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.SALEEM HAVING
ITS REGISTERED OFFICE AT 12-2-831/38,72 MIGH,
MEHDIPATANAM, HYDERABAD, TELANGANA,
PIN - 500028
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, P.H CIRCLE-KANNUR, THANA, KANNUR, PIN -
670012
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, KANNUR, THANA KANNUR., PIN - 670012
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 85: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 16566 OF 2024
PETITIONER:
KOYA & COMPANY CONSTRUCTION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.SALEEM HAVING
ITS REGISTERED OFFICE AT 12-2-831/38,
72 MIGH, MEHDIPATANAM, HYDERABAD, TELANGANA,
PIN - 500028
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, P.H CIRCLE-KANNUR, THANA.P.O, KANNUR., PIN -
670012
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, MATTANUR, KANNUR., PIN - 670702
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 86: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 46672 OF 2025
PETITIONER:
KUDROLI BUILDERS AND INFRASTRUCTURES PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR AHAMMED
SHAFI.C.M., KELAMBIKA TOWER, PONDA, GOA, PIN - 403401
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
WATER RESOURCES, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, HIGH ROAD, SAKTHAN
THAMPURAN NAGAR, THRISSUR, PIN - 680001
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, NATTIKA, THRISSUR, PIN - 680566
WP(C) NO.32248 OF 2024 : 87: 2026:KER:14329
AND CONNECTED CASES
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REPRESENTED BY ITS SECRETARY, NIRMAN BHAVAN,
METTUKKADA, THYCAUD.P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.SUJITH MATHEW JOSE,SC
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB,SC
SHRI.S.KRISHNAMOORTHY,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 88: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 16905 OF 2024
PETITIONER:
KOYA & COMPANY CONSTRUCTION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR SHRI.SALEEM,
HAVING ITS REGISTERED OFFICE AT 12-2-831/38,
72 MIGH, MEHDIPATANAM, HYDERABAD, TELANGANA.,
PIN - 500028
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE-KOZHIKODE, MALAPARAMBA.P.O.,
KOZHIKODE., PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, KOZHIKODE,
MALAPARAMBA.P.O., KOZHIKODE., PIN - 673009
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 89: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17075 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, RESIDING AT MONIPPILLIL HOUSE, AVOLI
(PO), MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH-CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA, ERNAKULAM,, PIN -
686661
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KATTAPANA, IDUKKI,, PIN -
685508
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 90: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17119 OF 2024
PETITIONER:
JOSEPH J0HN
AGED 55 YEARS, RESIDING AT MONIPPILLIL HOUSE, AVOLI
(PO), MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD., PIN -
678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, PALAKKAD, PIN - 678001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 91: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17121 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS,RESIDING AT MONIPPILLIL HOUSE, AVOLI
(PO), MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH-CIRCLE,
KERALA WATER AUTHORITY, COLLECTORATE.P.O., KOTTAYAM,
PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KOTTAYAM,, PIN - 686002
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 92: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17196 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, RESIDING AT MONIPPILLIL HOUSE, AVOLI
(PO), MUVATTUPUZHA, ERNAKULAM, PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H CIRCLE,
KERALA WATER AUTHORITY KALMANDAPAM, PALAKKAD, PIN -
678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, PALAKKAD, PIN - 678001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 93: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17216 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS,S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE,
AVOLI (PO), MUVATTUPUZHA, ERNAKULAM.,
PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 94: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17217 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, RESIDING AT MONIPPILLIL HOUSE, AVOLI
(PO), MUVATTUPUZHA, ERNAKULAM, PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H CIRCLE,
KERALA WATER AUTHORITY KALMANDAPAM, PALAKKAD, PIN -
678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, WATER SUPPLY PROJECT
DIVISION, KERALA WATER AUTHORITY, PALAKKAD, PIN -
678001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 95: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17249 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, RESIDING AT MONIPPILLIL HOUSE, AVOLI
(PO), MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 96: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17296 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
KOZHIKODE, KERALA WATER AUTHORITY, OMALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-KOZHIKODE,
MALAPARAMBA.P.O., KOZHIKODE, PIN - 673009
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 97: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17321 OF 2024
PETITIONER:
M/S CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE
LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA
KUMAR, HAVING ITS REGISTERED OFFICE AT TC 22/2703,
CHITIRA LANE, KOCHAR ROAD, SASTHAMANGALAM,
THIRUVANANTHAPURAM, PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANTHAPURAM, PIN - 695010
3 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, JALA BHAVAN,
OBSERVATORY HILLS, VELLAYAMBALAM, THIRUVANANTHAPURAM,
PIN - 695033
4 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER KERALA WATER
AUTHORITY, PROJECT DIVISION, JALA BHAVAN,
VELLAYAMABLAM, THIRUVANANTHAPURAM, PIN - 695033
5 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA,
THAYCAUD POST, THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 98: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 99: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17332 OF 2024
PETITIONER:
M/S CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE
LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA
KUMAR, AGED 60 YEARS, SON OF SADASIVAN, HAVING ITS
REGISTERED OFFICE AT TC 22/2703, CHITIRA LANE, KOCHAR
ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANTHAPURAM., PIN - 695010
3 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, THIRUVANANTHAPURAM.,
PIN - 695033
4 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, THIRUVANANTHAPURAM,, PIN -
695033
5 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA,
THAYCAUD POST, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 100: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 101: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17336 OF 2024
PETITIONER:
M/S CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE
LIMITED,REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA
KUMAR, AGED 60 YEARS, SON OF SADASIVAN, HAVING ITS
REGISTERED OFFICE AT TC 22/2703, CHITIRA LANE, KOCHAR
ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANTHAPURAM, PIN - 695010
3 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, THIRUVANANTHAPURAM,
PIN - 695033
4 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER PROJECT DIVISION,
KERALA WATER AUTHORITY, THIRUVANANTHAPURAM, PIN -
695033
5 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA,
THAYCAUD POST, THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 102: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 103: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17342 OF 2024
PETITIONER:
M/S CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE
LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA
KUMAR, HAVING ITS REGISTERED OFFICE AT TC 22/2703,
CHITIRA LANE, KOCHAR ROAD, SASTHAMANGALAM,
THIRUVANANTHAPURAM., PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANTHAPURAM., PIN - 695010
3 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, OBSERVATORY HILLS,
THIRUVANANTHAPURAM., PIN - 695033
4 THE EXECUTIVE OFFICER
OFFICE OF THE EXECUTIVE OFFICER, PROJECT DIVISION,
KERALA WATER AUTHORITY, THIRUVANANTHAPURAM., PIN -
695033
5 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD REP.
BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA, THAYCAUD
POST, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 104: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 105: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17349 OF 2024
PETITIONER:
M/S CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE
LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA
KUMAR, AGED 60 YEARS, SON OF SADASIVAN, HAVING ITS
REGISTERED OFFICE AT TC 22/2703, CHITIRA LANE, KOCHAR
ROAD, SASTHAMANGALAM, THIRUVANANTHAPURAM,, PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE MANAGING DIRECTOR
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANTHAPURAM., PIN - 695010
3 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, THIRUVANANTHAPURAM.,
PIN - 695033
4 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER PROJECT DIVISION,
KERALA WATER AUTHORITY, THIRUVANANTHAPURAM, PIN -
695033
5 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA,
THAYCAUD POST, THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 106: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 107: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17359 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
KOZHIKODE, KERALA WATER AUTHORITY, MALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-KOZHIKODE MALAPARAMBA.P.O.,
KOZHIKODE, PIN - 673009
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 108: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17381 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
KOZHIKODE,KERALA WATER AUTHORITY,
MALAPARAMBA.P.O,KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-VATAKARA, VATAKARA.P.O.,
KOZHIKODE, PIN - 673101
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 109: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17402 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
KOZHIKODE, KERALA WATER AUTHORITY, MALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-KOZHIKODE,
MALAPARAMBA.P.O., KOZHIKODE, PIN - 673009
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O. THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 110: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17404 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH
CIRCLEKOZHIKODE, KERALA WATER AUTHORITY,
MALAPARAMBA.P.O,KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-KOZHIKODE,
MALAPARAMBA.P.O., KOZHIKODE:, PIN - 673009
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMANBHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 111: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17408 OF 2024
PETITIONERS:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES, 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
THRISSUR, KERALA WATER AUTHORITY, HIGH ROAD, SAKTHAN
THAMPURAN NAGAR,THRISSUR, PIN - 680001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-NATTIKA, THRISSUR, PIN -
680566
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 112: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17426 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES, 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
KOZHIKODE, KERALA WATER AUTHORITY, MALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-VATAKARA, VATAKARA.P.O.,
KOZHIKODE, PIN - 673101
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 113: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17467 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE -
KOZHIKODE, KERALA WATER AUTHORITY,MALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PPROJECT DIVISION,
KERALA WATER AUTHORITY, KOZHIKODE., PIN - 673009
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 114: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17484 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA, PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER,
OFFICE OF THE SUPERINTENDING ENGINEER, PH-CIRCLE -
KOZHIKODE, KERALA WATER AUTHORITY, MALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION KOZHIKODE MALAPARAMBA.P.O.,
KOZHIKODE, PIN - 673009
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMANBHAVAN,
METTUKKADA,THYCAUD.P.O., THIRUVANANTHAPURAM, PIN -
695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 115: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17531 OF 2024
PETITIONER:
JAMES PAUL
AGED 48 YEARS,
S/O. PAUL, KIZHAKKEBHAGOM HOUSE, KADAVOOR P.O.,
KOTHAMANGALAM, ERNAKULAM, PIN - 686671
BY ADVS.
SHRI.GEORGE MATHEW
SHRI.SUNIL KUMAR A.G
SHRI.MATHEW K.T.
SHRI.GEORGE K.V.
SHRI.STEPHY K REGI
SMT.MEDHA B.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, WATER RESOURCES
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
3 THE MANAGING DIRECTOR
KERALA WATER AUTHORITY, MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KOTTAYAM DISTRICT, PIN - 686002
5 THE EXECUTIVE ENGINEER
KERALA WATER AUTHORITY, PROJECT DIVISION, KOTTAYAM,
KOTTAYAM DISTRICT, PIN - 686002
WP(C) NO.32248 OF 2024 : 116: 2026:KER:14329
AND CONNECTED CASES
6 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER
KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
7 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA,
THAYCAUD POST, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.ASOK M.CHERIAN, ADDL.AG.
SHRI. T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 117: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 17550 OF 2024
PETITIONER:
ANICADU GRAMA PANCHAYAT
REP. BY ITS SECRETARY, NOOROMMAVU P.O,
MALLAPALLY TALUK, PATHANAMTHITTA, PIN - 689589
BY ADV SHRI.ESM.KABEER
RESPONDENTS:
1 ANTO ALPHONSE
AGED 39 YEARS, ALPHONSE PANDANKARY P.O, EDATHUA,
ALAPUZHA, PIN - 689573
2 THE ASSISTANT ENGINEER
KERALA WATER AUTHORITY, P.H STATION , MALLAPALLY, PIN -
689585
3 THE GEOLOGIST
DISTRICT OFFICER, DEPARTMENT OF MINING AND GEOLOGY,
NEAR KENDRA VIDYALAYA, ADOOR P.O, PATHANAMTHITTA, PIN -
691523
BY ADVS.
SHRI.LAVARAJ M.G.
SHRI.T.S.SYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 118: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 22174 OF 2024
PETITIONER:
M/S. CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE
LIMITED,REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA KUMAR,
AGED 60 YEARS, SON OF SADASIVAN, HAVING ITS REGISTERED OFFICE
AT TC 22/2703, CHITIRA LANE, KOCHAR ROAD, SASTHAMANGALAM,
THIRUVANANTHAPURAM., PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
OBSERVATORY HILLS, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN -
695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PUBLIC HEALTH CIRCLE, KOLLAM., PIN - 691001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY,
PROJECT DIVISION, KOLLAM., PIN - 691001
4 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA, THYCAUD,
THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 119: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 26117 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED SIGNATORY
K.C.JAMES, 602, SHIV TOWER, PATTO PLAZA, PANAJI, GOA.,
PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN, VELLAYAMBALAM,
THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER KERALA WATER AUTHORITY,
P.H CIRCLE (KANNUR) THANA, KANNUR, PIN - 670012
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY,
PROJECT DIVISION, MATTANNUR, KANNUR., PIN - 670702
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA, THYCAUD,
THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 120: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 26128 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES, 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA., PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER KERALA WATER
AUTHORITY P.H CIRCLE (KANNUR) THANA, KANNUR, PIN -
670012
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, MATTANNUR, KANNUR, PIN -
670702
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 121: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 122: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29218 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS,S/O. JOHN,
RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.PUSHPARAJ.K.P
SHRI.ARJUN P.V.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, MUVATTUPUZHA., PIN -
686671
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KATTAPANA, IDUKKI., PIN -
685508
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 123: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 124: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29239 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, S/O. JOHN,
RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.PUSHPARAJ.K.P
SHRI.ARJUN P.V.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAG ING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695010
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, ALAPPUZHA., PIN -
688001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, ALAPPUZHA., PIN - 688001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 125: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 126: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29452 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, S/O.JOHN, RESIDING AT RESIDING AT
MONIPPILLIL HOUSE, AVOLI (PO), MUVATTUPUZHA,
ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H CIRCLE,
KERALA WATER AUTHORITY KALMANDAPAM, PALAKKAD, PIN -
678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, PALAKKAD., PIN - 678001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 127: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 128: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29459 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS, S/O.JOHN, RESIDING AT MONIPPILLIL HOUSE,
AVOLI (PO), MUVATTUPUZHA, ERNAKULAM.,
PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.PUSHPARAJ.K.P
SHRI.ARJUN P.V.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, PALAKKAD., PIN - 678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, PALAKKAD., PIN - 678001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 129: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 130: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29501 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS
S/O.JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.PUSHPARAJ.K.P
SHRI.ARJUN P.V.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H CIRCLE,
KERALA WATER AUTHORITY, MUVATTUPUZHA., PIN - 686661
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KATTAPPANA., PIN - 685508
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 131: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 132: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29507 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS
S/O.JOHN, RESIDING AT MONIPPILLIL HOUSE , AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, ALAPPUZHA., PIN -
688001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY , ALAPPUZHA., PIN - 688001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 133: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 134: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29665 OF 2024
PETITIONERS:
JOSEPH JOHN
AGED 55 YEARS
S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, P.
H.CIRCLE, COLLECTORATE.P.O., KOTTAYAM., PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER. KWA, PROJECT
DIVISION. , MEENACHL-MALANKARA, COLLECTORATE.P.O.,
KOTTAYAM., PIN - 686002
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SHRI.GEORGIE JOHNY, SC
WP(C) NO.32248 OF 2024 : 135: 2026:KER:14329
AND CONNECTED CASES
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 136: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 29735 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS
S/O JOHN, RESIDING AT MONIPPILLIL HOUSE , AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEE, P.H CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD, PIN -
678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, PALAKKAD., PIN - 678001
4 KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 137: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 138: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 31612 OF 2024
PETITIONER:
M/S. MAJESTIC CONSTRUCTIONS
REP. BY ITS MANAGING PARTNER, DOMINIC ZACHARIAS, S/O.
P.O. ZACHARIAS, PANAMKATTU HOUSE, KARIMKUNNAM P.O.,
THODUPUZHA TALUK, IDUKKI DISTRICT, PIN - 685586
BY ADVS.
SHRI.GEORGE MATHEW
SHRI.SUNIL KUMAR A.G
SMT.ELSA DENNY PINDIS
SHRI.MATHEW K.T.
SHRI.GEORGE K.V.
SHRI.STEPHY K REGI
SMT.MEDHA B.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, WATER RESOURCES
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 KERALA WATER AUTHORITY (KWA)
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
3 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KOTTAYAM, PIN - 686002
4 THE EXECUTIVE ENGINEER
KERALA WATER AUTHORITY, PROJECT DIVISION, KOTTAYAM,
KOTTAYAM DISTRICT, PIN - 686002
WP(C) NO.32248 OF 2024 : 139: 2026:KER:14329
AND CONNECTED CASES
5 THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER
KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN - 695033
6 THE KERALA CONSTRUCTION WORKERS WELFARE FUND BOARD
REP. BY ITS CHAIRMAN, NIRMAL BHAVAN, METTUKKADA,
THAYCAUD POST, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SHRI.ASOK M. CHERIAN, ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 140: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32285 OF 2024
PETITIONER:
M.V.VISWANATHAN
AGED 63 YEARS
S/O.VELAYUDHAN PILLAI, RESIDING AT MECHERIL HOUSE,
BINANIPURAM.P.O., EDAYAR, ALUVA, ERNAKULAM., PIN -
683502
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, PUBLIC
HEALTH CIRCLE, KOTTAYAM., PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, KOTTAYAM., PIN - 686002
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 141: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 142: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32627 OF 2024
PETITIONER:
M.V.VISWANATHAN
AGED 63 YEARS, S/O.VELAYUDHAN PILLAI, RESIDING AT
MECHERIL HOUSE, BINANIPURAM.P.O., EDAYAR, ALUVA,
ERNAKULAM., PIN - 683502
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, PUBLIC
HEALTH CIRCLE, HIGH ROAD, SAKTHAN KULANGARA NAGAR,
THRISSUR., PIN - 680001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, P H DIVISION, KERAFA
WATER AUTHORITY, IRINJALAKKUDA., PIN - 680121
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 143: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 144: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32312 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS
S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, PH CIRCLE,
KALMANDAPAM, PALAKKAD, PIN - 678001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, CHITTUR, PALAKKAD, PIN - 678101
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 145: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 146: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32487 OF 2024
PETITIONER:
M/S. MIDLAND ENGINEERING AND CONTRACTING COMPANY
AGED 9 YEARS
REPRESENTED BY ITS MANAGING PARTNER, V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM., PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH CIRCLE,
KERALA WATER AUTHORITY, KOZHIKODE., PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, VADAKARA, KOZHIKODE.., PIN -
673101
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 147: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 148: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32498 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM., PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, PH CIRCLE-
KOZHIKODE, MALAPARAMBA.P.O., KOZHIKODE., PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, KOZHIKODE 673009
4 KERALA BUILDING AND OTHER C ONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 149: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 150: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32513 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676519
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE, MALAPPURAM., PIN - 676505
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, MALAPPURAM., PIN - 676505
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 151: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 152: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32521 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS
S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, P.
H.CIRCLE, KOTTAYAM, PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER. KWA, PROJECT DIVISION
, MEENACHL-MALANKARA, KOTTAYAM., PIN - 686002
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 153: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 154: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32542 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 55 YEARS
S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM., PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, P.
H.CIRCLE, KOTTAYAM., PIN - 686002
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER. KWA, PROJECT
DIVISION, KOTTAYAM., PIN - 686002
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 155: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 156: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32710 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTNDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, PUBLIC
HEALTH CIRCLE, HIGH ROAD, SAKTHAN KULANGARA NAGAR,
THRISSUR., PIN - 680001
3 THE EXECUTIVE ENGINEER
OFFICE OF THE THE EXECUTIVE ENGINEER, P H DIVISION,
KERAFA WATER AUTHORITY, NATTIKA., PIN - 680566
4 KERALA BUILDING AND OTHER C ONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM,, PIN - 685014
WP(C) NO.32248 OF 2024 : 157: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 158: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32762 OF 2024
PETITIONERS:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM., PIN - 676519
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH CIRCLE,
KERALA WATER AUTHORITY, KOZHIKODE, MALAPARAMBA.P.O, PIN
- 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, SULTHAN BATHERY., PIN - 673592
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 159: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 160: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32798 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY, MALAPPURAM., PIN -
676505
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, MALAPPURAM., PIN - 676505
4 KERALA BUILDING AND OTHER C ONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
WP(C) NO.32248 OF 2024 : 161: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 162: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 32844 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER PH CIRCLE,
KERALA WATER AUTHORITY KOZHIKODE, PIN - 673009
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, KOZHIKODE, PIN - 673009
4 KERALA BUILDING AND OTHER C ONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS CHAIRMAN, NIRMAN BHAVAN, METTUKADA,
THYCAUD, THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 163: 2026:KER:14329
AND CONNECTED CASES
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 164: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 34232 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN RAFI MARG. NEW
DELHI., PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 685033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE MALAPPURAM, UP HILLP.O.,
MALAPPURAM, PIN - 676505
WP(C) NO.32248 OF 2024 : 165: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, MALAPPURAM, PIN - 676505
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN, ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 166: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 34243 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN RAFI MARG. NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH CIRCLE,
KERALA WATER AUTHORITY, KOZHIKODE, MALAPARAMBA.P.O, PIN
- 673009
WP(C) NO.32248 OF 2024 : 167: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, VADAKARA, KOZHIKODE, PIN -
673101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG
SHRI.T.S.SHYAM PRASANTH,SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 168: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 34254 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN RAFI MARG. NEW
DELHI., PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 685033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE MALAPPURAM, UP HILLP.O.,
MALAPPURAM, PIN - 676505
WP(C) NO.32248 OF 2024 : 169: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, MALAPPURAM, PIN - 676505
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 170: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 34330 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN RAFI MARG. NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH CIRCLE,
KERALA WATER AUTHORITY, KOZHIKODE, MALAPARAMBA.P.O, PIN
- 673009
WP(C) NO.32248 OF 2024 : 171: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, VADAKARA, KOZHIKODE, PIN -
673101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O. THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 172: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 34333 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM,, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN RAFI MARG. NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, PH CIRCLE,
KERALA WATER AUTHORITY, KOZHIKODE, MALAPARAMBA.P.O, PIN
- 673009
WP(C) NO.32248 OF 2024 : 173: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, PROJECT DIVISION,
KERALA WATER AUTHORITY, VADAKARA, KOZHIKODE, PIN -
673101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 174: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 34336 OF 2024
PETITIONER:
M/S MIDLAND ENGINEERING AND CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
VARIKODAN BUILDING, VALIYAVARAMBU ROAD, DOWN HILL.P.O.,
MALAPPURAM, PIN - 676505
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
SHRI.PUSHPARAJ.K.P
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN RAFI MARG. NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE MALAPPURAM, UP HILLP.O.,
MALAPPURAM, PIN - 676505
WP(C) NO.32248 OF 2024 : 175: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, MALAPPURAM, PIN - 676505
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 176: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 35477 OF 2024
PETITIONER:
REENA ENGINEERS AND CONTRACTORS PVT. LTD.
REPRESENTED BY ITS MANAGING DIRECTOR/AUTHORISED
SIGNATORY K.C.JAMES, 602, SHIV TOWER, PATTO PLAZA,
PANAJI, GOA., PIN - 403001
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVERNMENT OF INDIA, SHRAM SHAKTI BHAWAN, DELHI., PIN -
110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM., PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KWA, PH CIRCLE-
KANNUR, THANA.P.O., KANNUR., PIN - 670012
WP(C) NO.32248 OF 2024 : 177: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION, KANNUR., PIN - 670012
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM., PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 178: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 35493 OF 2024
PETITIONER:
T. ABDUSSAMMAD
AGED 62 YEARS, GOVERNMENT CONTRACTOR, S/O ALAVI
HAJI,MELEMURI P.O, MALAPPURAM DISTRICT, PIN - 676517
BY ADVS.
SHRI.ANAND KALYANAKRISHNAN
SHRI.C.DHEERAJ RAJAN
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP BY ITS MANAGING DIRECTOR, HEAD OFFICE, JALABHAVAN,
VELLAYAMBALAM, THIRUVANANTHAPURAM DISTRICT, PIN - 695033
2 SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY, PUBLIC HEALTH CIRCLE, MALAPARAMBA,
KOZHIKODE DISTRICT, PIN - 673009
3 ADDL.R3. KERALA BUILDING AND OTHER CONSTRUCTION WORKERS
WELFARE BOARD,
REPRESENTED BY SECRETARY, NIRMAN BHAVAN, METTUKKADA, THYCAUD
P.O., THIRUVANANTHAPURAM - 695014 (IS IMPLEADED AS PER ORDER
DATED 14-10-2024 IN IA 1/2024 IN WPC 35493/2024)
BY ADVS.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 179: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 35634 OF 2024
PETITIONER:
T. ABDUSSAMMAD
AGED 62 YEARS
GOVERNMENT CONTRACTOR, S/O ALAVI HAJI,
MELEMURI P.O, MALAPPURAM DISTRICT, PIN - 676517
BY ADVS.
SHRI.ANAND KALYANAKRISHNAN
SHRI.C.DHEERAJ RAJAN
RESPONDENTS:
1 KERALA WATER AUTHORITY
REPRESENTED BY ITS MANAGING DIRECTOR, HEAD OFFICE,
JALABHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM DISTRICT,
PIN - 695033
2 SUPERINTENDING ENGINEER
KERALA WATER AUTHORITY, PUBLIC HEALTH CIRCLE,
MALAPARAMBA, KOZHIKODE DISTRICT, PIN - 673009
BY ADVS.
SHRI.JUSTINE JACOB
SHRI.GEORGIE JOHNY, SC
SHRI.SUJITH MATHEW JOSE,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 180: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 39114 OF 2024
PETITIONER:
C.T.THAMBI
AGED 50 YEARS
S/O.T.D.SUNNY, RESIDING AT 'ANUGRAHALAYAM',
CHAKKALAKKAL HOUSE, KARIPPAKUNNU, PATTIKKAD-P.O,
THRISSUR, PIN - 680652
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P H CIRCLE,
WP(C) NO.32248 OF 2024 : 181: 2026:KER:14329
AND CONNECTED CASES
KERALA WATER AUTHORITY, PALAKKAD, PIN - 678001
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, CHITTOOR, PALAKKAD, PIN -
678101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKER'S WELFARE
FUND BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O, THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 182: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 39118 OF 2024
PETITIONER:
C.T.THAMBI
AGED 50 YEARS
S/O.T.D.SUNNY, RESIDING AT 'ANUGRAHALAYAM',
CHAKKALAKKAL HOUSE, KARIPPAKUNNU, PATTIKKAD-P.O,
THRISSUR, PIN - 680652
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE-KOZHIKODE, MALAPARAMBA.P.O,
KOZHIKODE, PIN - 673009
WP(C) NO.32248 OF 2024 : 183: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION-KOZHIKODE,
MALAPARAMBA.P.O., KOZHIKODE, PIN - 673009
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 184: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 39123 OF 2024
PETITIONER:
C.T.THAMBI
AGED 50 YEARS
S/O.T.D.SUNNY, RESIDING AT 'ANUGRAHALAYAM',
CHAKKALAKKAL HOUSE, KARIPPAKUNNU, PATTIKKAD-P.O,
THRISSUR, PIN - 680652
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE-KOZHIKODE, MALAPARAMBA.P.O.,
KOZHIKODE, PIN - 673009
WP(C) NO.32248 OF 2024 : 185: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, VADAKARA, KOZHIKODE, PIN -
673101
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 186: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 39126 OF 2024
PETITIONER:
JOSEPH JOHN
AGED 56 YEARS
S/O. JOHN, RESIDING AT MONIPPILLIL HOUSE, AVOLI (PO),
MUVATTUPUZHA, ERNAKULAM, PIN - 686670
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.N.KRISHNA PRASAD
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE-ALAPPUZHA, PIN - 688001
WP(C) NO.32248 OF 2024 : 187: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, ALAPPUZHA (KIIFB),
ALAPPUZHA, PIN - 688001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.T.V.VINU, CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 188: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 40365 OF 2024
PETITIONER:
M/S CHICAGO CONSTRUCTIONS INTERNATIONAL PRIVATE LIMITED
REPRESENTED BY ITS MANAGING DIRECTOR, S.MOHANA KUMAR,
AGED 60 YEARS, SON OF SADASIVAN, HAVING ITS REGISTERED
OFFICE AT TC 22/2703, CHITIRA LANE, KOCHAR ROAD,
SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN - 695010
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.P.SHANES METHAR
SHRI.A.MOHAMMED FAIZAL
SHRI.DEEPAK VARUGHESE MATHEW
SMT.GEETHU SUSAN VARGHESE
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, P.H.CIRCLE,
KERALA WATER AUTHORITY, ALAPPUZHA, PIN - 688001
3 THE EXECUTIV E ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KIIFB PROIECT
DIVISION, KERALA WATER AUTHORITY, ALAPPUZHA, PIN -
688001
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 189: 2026:KER:14329
AND CONNECTED CASES
5 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
6 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
BY ADVS.
SMT.O.M. SHALINA, DSGI
SHRI.JAGATH. N., CGC
SHRI.ASOK M.CHERIAN, ADDL. ADVOCATE GENERAL
SHRI.T.S.SHYAM PRASANTH, SENIOR G.P.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 190: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 40767 OF 2024
PETITIONER:
C.T.THAMBI
AGED 50 YEARS
S/O.T.D.SUNNY, RESIDING AT 'ANUGRAHALAYAM',
CHAKKALAKKAL HOUSE, KARIPPAKUNNU, PATTIKKAD-P.O,
THRISSUR, PIN - 680652
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD, PIN -
678001
WP(C) NO.32248 OF 2024 : 191: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, W S PROJECT DIVISION,, PIN - 678001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.RAMKUMAR J., CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 192: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 40785 OF 2024
PETITIONER:
C.T.THAMBI
AGED 50 YEARS,AGED 50 YEARS, S/O.T.D.SUNNY, RESIDING AT
'ANUGRAHALAYAM', CHAKKALAKKAL HOUSE, KARIPPAKUNNU,
PATTIKKAD-P.O, THRISSUR, PIN - 680652
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURA, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE THE SUPERINTENDING ENGINEER, P.H. CIRCLE,
KERALA WATER AUTHORITY, KALMANDAPAM, PALAKKAD, PIN -
678001
WP(C) NO.32248 OF 2024 : 193: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, WSP DIVISION, PALAKKAD, PIN - 678001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 194: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 40787 OF 2024
PETITIONER:
C.T.THAMBI
AGED 50 YEARS
S/O.T.D.SUNNY, RESIDING AT 'ANUGRAHALAYAM',
CHAKKALAKKAL HOUSE, KARIPPAKUNNU, PATTIKKAD-
P.O,THRISSUR, PIN - 680652
BY ADVS.
SHRI.P.SHANES METHAR
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE, KALMANDAPAM, PALAKKAD, PIN -
678001
WP(C) NO.32248 OF 2024 : 195: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, WS PROJECT DIVISION, PALAKKAD, PIN - 678001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.JOSE ANTONY, CGC
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 196: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 43299 OF 2024
PETITIONER:
SIVANKUTTY NAIR.G
AGED 57 YEARS
S/O.GANGADHARAN PILLAI, MADATHILKULANGARA VEEDU,
POTHENCODE.P.O., THIRUVANANTHAPURAM, PIN - 695584
BY ADVS.
SHRI.N.KRISHNA PRASAD
SHRI.A.MOHAMMED FAIZAL
SHRI.P.SHANES METHAR
SHRI.ARJUN P.V.
SHRI.HARKISH SREETHU V.S.
RESPONDENTS:
1 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
2 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER PUBLIC HEALTH
CIRCLE, KERALA WATER AUTHORITY OBSERVATORY HILLS,
THIRUVANANTHAPURAM, PIN - 695033
3 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, THIRUVANANTHAPURAM, PIN -
695033
4 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP. BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P.O., THIRUVANANTHAPURAM, PIN - 695014
WP(C) NO.32248 OF 2024 : 197: 2026:KER:14329
AND CONNECTED CASES
5 UNION OF INDIA
REP. BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
6 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
BY ADVS.
SMT.O.M.SHALINA, DSGI,
SHRI.V.V.JOSHI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 198: 2026:KER:14329
AND CONNECTED CASES
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 17TH DAY OF FEBRUARY 2026 / 28TH MAGHA, 1947
WP(C) NO. 43509 OF 2024
PETITIONER:
BINU MATHEW
AGED 45 YEARS
S/O. LATE MATHEW VARGHESE, KOTTAVIRUTHIL HOUSE,
ANAPRAMPA NORTH P.O. THALAVADY, ALAPPUZHA DISTRICT, PIN
- 689572
BY ADVS.
SHRI.JOMY GEORGE
SHRI.R.PADMARAJ
SHRI.M.J.BENNY
SHRI.SAJEEVAN V.T.
SHRI.R.AJITH KUMAR [V.K.EDOM]
SHRI.ARJUN S. PRAKASH
SHRI.ANAND SASIDHARAN
RESPONDENTS:
1 UNION OF INDIA
BY ITS SECRETARY, MINISTRY OF LABOUR & EMPLOYMENT,
GOVT. OF INDIA, SHRAM SHAKTI BHAWAN, RAFI MARG, NEW
DELHI, PIN - 110001
2 STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF WATER
RESOURCES, GOVERNMENT SECRETARIATE, THIRUVANANTHAPURAM,
PIN - 695001
3 KERALA WATER AUTHORITY
REP. BY ITS MANAGING DIRECTOR JALA BHAVAN.
VELLAYAMBALAM, THIRUVANTHAPURAM, PIN - 695033
4 THE SUPERINTENDING ENGINEER
OFFICE OF THE SUPERINTENDING ENGINEER, KERALA WATER
AUTHORITY, PH CIRCLE KALMANDAPAM, PALAKKAD, PIN -
678001
WP(C) NO.32248 OF 2024 : 199: 2026:KER:14329
AND CONNECTED CASES
5 THE EXECUTIVE ENGINEER
OFFICE OF THE EXECUTIVE ENGINEER, KERALA WATER
AUTHORITY, PROJECT DIVISION, ALAPPUZHA (KILFB),
ALAPPUZHA, PIN - 688001
6 KERALA BUILDING AND OTHER CONSTRUCTION WORKERS WELFARE
BOARD
REP, BY ITS SECRETARY, NIRMAN BHAVAN, METTUKKADA,
THYCAUD.P,O. THIRUVANANTHAPURAM, PIN - 695014
BY ADVS.
SMT.O.M.SHALINA, DSGI
SHRI.ASOK M.CHERIAN,ADDL.AG.
SHRI.T.S.SHYAM PRASANTH, SR.GP.
SHRI.GEORGIE JOHNY, SC
SHRI.JUSTINE JACOB, SC,
SHRI.SUJITH MATHEW JOSE, SC
SHRI.S.KRISHNAMOORTHY, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2026, ALONG WITH WP(C) No.32248/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.32248 OF 2024 : 200: 2026:KER:14329
AND CONNECTED CASES
"CR"
ZIYAD RAHMAN A.A., J.
===========================
W.P.(C) Nos. 32248/2024, 3797/2026, 4530/2026, 1536/2025,
1537/2025, 1538/2025, 1539/2025, 1540/2025, 10467/2025,
10468/2025, 11104/2025, 14217/2025, 17041/2025, 21655/2025,
22849/2025, 23521/2025, 24671/2025, 29982/2025, 30751/2025,
31810/2025, 31862/2025, 31898/2025, 31906/2025, 31915/2025,
31924/2025, 31961/2025, 32048/2025, 36894/2025, 41264/2025,
41842/2025, 41845/2025, 41875/2025, 41898/2025, 42060/2025,
42085/2025, 42086/2025, 42099/2025, 42109/2025, 45076/2025,
15163/2024, 16025/2024, 16038/2024, 16511/2024, 16542/2024,
16566/2024, 46672/2025, 16905/2024, 17075/2024, 17119/2024,
17121/2024, 17196/2024, 17216/2024, 17217/2024, 17249/2024,
17296/2024, 17321/2024, 17332/2024, 17336/2024, 17342/2024,
17349/2024, 17359/2024, 17381/2024, 17402/2024, 17404/2024,
17408/2024, 17426/2024, 17467/2024, 17484/2024, 17531/2024,
17550/2024, 22174/2024, 26117/2024, 26128/2024, 29218/2024,
29239/2024, 29452/2024, 29459/2024, 29501/2024, 29507/2024,
29665/2024, 29735/2024, 31612/2024, 32285/2024, 32627/2024,
32312/2024, 32487/2024, 32498/2024, 32513/2024, 32521/2024,
WP(C) NO.32248 OF 2024 : 201: 2026:KER:14329
AND CONNECTED CASES
32542/2024, 32710/2024, 32762/2024, 32798/2024, 32844/2024,
34232/2024, 34243/2024, 34254/2024, 34330/2024, 34333/2024,
34336/2024, 35477/2024, 35493/2024, 35634/2024, 39114/2024,
39118/2024, 39123/2024, 39126/2024, 40365/2024, 40767/2024,
40785/2024, 40787/2024, 43299/2024 and 43509/2024
========================================
Dated this the 17th day of February, 2026
JUDGMENT
In all these Writ Petitions, the petitioners are contractors, who
were awarded with the works by the Kerala Water Authority, mainly
in connection with drawing of pipelines and other matters. The
question that arises in these cases is with regard to the deduction
proposed to be made from the contract amounts at the rate of 1%
thereof, towards the payment of the Cess payable under the
provisions of The Building and Other Construction Workers' Welfare
Cess Act, 1996, (hereinafter referred to as the "Cess Act"). In all
these cases, interim orders were granted by this Court directing the
Kerala Water Authority not to deduct the said amount at the said
rate.
WP(C) NO.32248 OF 2024 : 202: 2026:KER:14329
AND CONNECTED CASES
2. The challenge raised against such demands are mainly on
the ground that the activities included in the contract are not
entirely coming within the scope of the definition of "Building or
other construction work" as defined under Section 2(1)(d) of The
Buildings and Other Construction Workers (Regulation of
Employment and Conditions of Service) Act, 1996 (hereinafter
referred to as the "Regulation Act"). Thus, according to the
petitioners, the deduction of 1% on the total contract value as
specified in the contract, is beyond the scope of the statutory
stipulations contained in the Regulation Act as well as the Cess Act.
The petitioners have mainly relied on the observations made by the
Hon'ble Supreme Court in Uttar Pradesh Power Transmission
Corporation Limited and Another v. CG Power and Industrial
Solutions Limited and Another [(2021) 6 SCC 15].
3. The respondents, i.e., State Government, the Kerala
Water Authority as well as the Kerala Building and Other
Construction Workers Welfare Board, filed their counter affidavits
disputing the contentions raised by the petitioners and opposing
their reliefs.
WP(C) NO.32248 OF 2024 : 203: 2026:KER:14329
AND CONNECTED CASES
4. Heard Shri.N.Krishna Prasad, Shri.P.Shanes Methar, learned
counsel for the petitioners and Shri.Asok M. Cherian, learned
Additional Advocate General, assisted by Sri Shyam Prasad, the
learned Government Pleader, for the State Government,
Shri.S.Krishnamoorthy, learned Standing Counsel for the Kerala
Building and Other Construction Workers Welfare Board,
Shri.Georgie Johny, Shri.Sujith Mathew Jose and Shri. Justine Jacob,
the learned Standing Counsel appearing for the Kerala Water
Authority.
5. Before going into the factual and legal contentions raised in
these Writ Petitions, it is necessary to examine the relevant
statutory provisions that are applicable to these cases. As observed
above, the resolution of the dispute in these Writ Petitions, involves
interpretation of various statutory provisions contained in the
Regulation Act as well as the Cess Act. As far as the Regulation
Act is concerned, the same is an enactment, which was introduced
for the purpose of ensuring welfare of the building and other
construction workers. The Section 2(1)(d) of the said Act, defines
the term "building or other construction work' which reads as
follows:
WP(C) NO.32248 OF 2024 : 204: 2026:KER:14329
AND CONNECTED CASES
"(d) "building or other construction work" means the
construction, alteration, repairs, maintenance or demolition,
of or, in relation to, buildings, streets, roads, railways,
tramways, airfields, irrigation, drainage, embankment and
navigation works, flood control works, flood control works
(including storm water drainage works), generation,
transmission and distribution of power, water works
(including channels for distribution of water), oil and gas
installations, electric lines, wireless, radio, television,
telephone, telegraph and overseas communications, dams,
canals, reservoirs, watercourses, tunnels, bridges, viaducts,
aqueducts, *pipelines, towers, cooling towers, transmission
towers and such other work as may be specified in this
behalf by the appropriate Government, by notification but
does not include any building or other construction work to
which the provisions of the Factories Act, 1948, or the Mines
Act, 1952, apply;
(*Highlighted for emphasis)
The term 'building worker' is defined under Section 2(1)(e) of the
Regulation Act, which reads as follows:
"(e) "building worker" means a person who is
employed to do any skilled, semi-skilled or
unskilled, manual, supervisory, technical or clerical
work for hire or reward, whether the terms of
employment be expressed or implied, in connection
with any building or other construction work but
does not includes any such person -
(i) who is employed mainly in a managerial or
administrative capacity; or
(ii) who, being employed in a supervisory capacity,
draws wages exceeding one thousand six
hundred rupees per mensem of exercises;
either by the nature of the duties attached to
the office or by reason of the powers vested in
him, functions mainly of a managerial nature;
WP(C) NO.32248 OF 2024 : 205: 2026:KER:14329
AND CONNECTED CASES
The term 'contractor' is defined under Section 2(1)(g) which reads
as follows:
"(g) "contractor" means a person who undertakes
to produce a given result for any establishment,
other than a mere supply of goods or articles of
manufacture, by. the employment of building
workers or who supplies building workers for any
work of the establishment; and includes a sub-
contractor;"
The term 'employer' is defined under Section 2(1)(i) of the
Regulation Act, which reads as follows:
"(i) "employer", in relation to an establishment,
means the owner thereof, and Includes,-
(i) in relation to a building or other construction work
carried on by or under the authority of any
department of the Government, directly without any
contractor, the authority specified in this behalf, or
where no authority is specified, the head of the
department;
(ii) in relation to a building or other construction work
carried on by or on behalf of a local authority or other
establishment, directly without any contractor, the
chief executive officer of that authority or
establishment;
(iii) in relation to a building or other construction
work carried on by or through a contractor, or by the
employment of building workers supplied by a
contractor, the contractor;
The Section 24 of the Regulation Act provides for constitution of
Building and Other Construction Workers' Welfare Fund, for the
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purpose of creating a fund and the applications thereof. The said
provision reads as follows:
"24. Building and Other Construction Workers' Welfare Fund
and its application.--
(1) There shall be constituted by a Board a fund to be called
the Building and Other Construction Workers' Welfare
Fund and there shall be credited thereto--
(a) any grants and loans made to the Board by the Central
Government under section 23;
(b) all contributions made by the beneficiaries;
(c) all sums received by the Board from such other sources as
may be decided by the Central Government.
(2) The Fund shall be applied for meeting--
(a) expenses of the Board in the discharge of its functions under
section 22; and
(b) salaries, allowances and other remuneration of the members,
officers and other employees of the Board;
(c) expenses on objects and for purposes authorised by this Act."
(3) No Board shall , in any financial year, incur expenses towards
salaries, allowances and other remuneration to its members,
officers and other employees and for meeting the other
administrative expenses exceeding five per cent. Of its total
expense during that financial year.
6. The Cess Act was enacted for the purpose to provide for
the levy and collection of cess on the cost of construction incurred
by the employers with a view to augmenting the resources of the
Building and other Construction Workers' Welfare Fund constituted
under the Regulation Act. Section 3 thereof, provides for levy and
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collection of cess, which reads as follows:-
"3. Levy and collection of cess.--(1) There shall be levied and
collected a cess for the purposes of the Building and Other
Construction Workers (Regulation of Employment and
Conditions of Service) Act, 1996 (27 of 1996), at such rate not
exceeding two per cent. but not less than one per cent. of the
cost of construction incurred by an employer, as the Central
Government may, by notification in the Official Gazette, from
time to time specify.
(2) The cess levied under sub-section (1) shall be collected
from every employer in such manner and at such time,
including deduction at source in relation to a building or other
construction work of a Government or of a public sector
undertaking or advance collection through a local authority
where an approval of such building or other construction work
by such local authority is required, as may be prescribed.
(3) The proceeds of the cess collected under sub-section (2)
shall be paid by the local authority or the State Government
collecting the cess to the Board after deducting the cost of
collection of such cess not exceeding one per cent. of the
amount collected.
(4) Notwithstanding anything contained in sub-section (1) or
sub-section (2), the cess leviable under this Act including
payment of such cess in advance may, subject to final
assessment to be made, be collected at a uniform rate or rates
as may be prescribed on the basis of the quantum of the
building or other construction work involved."
7. Section 4 of the Cess Act deals with the furnishing of the
returns, which mandates that every employer shall furnish return to
such officer or authority in such manner and at such time as may
be prescribed. Section 5 of the Cess Act deals with the assessment
of cess, which authorises the competent officer or authority, to
determine the amount of cess based on the return furnished under
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Section 4 or in the case where no return filed, to determine the said
amount after making an inquiry in this regard. The said Act also
contemplates for appeal as per Section 11, in case any employer is
aggrieved by an order of assessment made under Section 5 or by
imposing any penalty made under Section 9, before the Appellate
Authority as may be prescribed.
8. These are the statutory provisions that lay down the
scheme under which the Building and other Construction workers'
Welfare Cess is to be determined and collected. The persons
responsible to make the said payments are also referred to in the
above said provisions.
9. Apart from the above, the manner in which, the
assessment, recovery and other matters relating thereto, is to be
made, is prescribed in The Buildings and Other construction
Workers' Welfare Cess Rules, 1998 (hereinafter, referred to as
"Cess Rules"). Rule 3 provides for the levy of cess, which gives an
indication as to how, the cost of construction has to be reckoned.
The said provision reads as follows:-
"3. Levy of Cess:-For the purpose of levy of cess under Sub-sec
(1) of Sec. 3 of the Act, cost of construction shall include all
expenditure incurred by an employer in connection with the
building or other construction work but shall not include--
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cost of land;
any compensation paid or payable to a worker or his kin under
the Worker's Compensation Act, 1923."
Rule 4 contemplates the manner in which the cess has to be
collected, which reads as follows:-
"4. Time and manner of collection:-(1) The cess levied under
Sub-sec. (1) of Sec. 3 of the Act shall be paid by an employer,
within thirty days of completion of the construction project or
within thirty days of the date on which assessment of cess
payable is finalized, whichever is earlier, to the cess collector.
(2) Notwithstanding the provisions of Sub-rule (1), where the
duration of the project or construction work exceeds one year,
cess shall be paid within thirty days of completion of one year
from the date of commencement of work and every year
thereafter at the notified rates on the cost of construction
incurred during the relevant period.
(3) Notwithstanding the provisions of Sub-rule (1) and Sub-rule
(2), where the levy of cess pertains to building and other
construction work of a Government or of a Public Sector
Undertaking, such Government or the Public Sector Undertaking
shall deduct or cause to be deducted the cess payable at the
notified rates from the bills paid for such works.
(4) Notwithstanding the provisions of Sub-rule (1) and Sub-rule
(2), where the approval of a construction work by a local
authority is required, every application for such approval shall
be accompanied by a crossed demand draft in favour of the
Board and payable at the station at which the Board is located
for an amount of cess payable at the notified rates from the
estimated cost of construction:
Provided that if the duration of the project is likely to exceed
one year, the demand draft may be for the amount of cess
payable on cost of construction estimated to be incurred during
one year from the date of commencement and further payment
of cess due shall be made as per the provisions of Sub-rule (2).
(5) An employer may pay in advance an amount of cess
calculated on the basis of the estimated cost of construction
along with the notice of commencement of work under Sec. 46
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of the Main Act by a crossed demand draft in favour of the
Board and payable at the station at which the Board is located:
Provided that if the duration of the project is likely to exceed
one year, the demand draft may be for the amount of cess
payable on cost of construction estimated to be incurred during
one year from the date of such commencement and further
payment of cess due shall be made as per the provisions of Sub-
rule (2).
(6) Advance cess paid under Sub-rules (3), (4) and (5), shall be
adjusted in the final assessment made by the Assessing
Officer."
10. The sub-rule (3) of Rule 4 contemplates that, where the
levy of cess pertains to building and other construction work of a
Government or of a Public Sector Undertaking, such Government or
the Public Sector Undertaking shall deduct or cause to be deducted,
the cess payable at the notified rates, from the bills paid for such
works. Thus, going by sub-rule (3) of Rule 4, the Kerala Water
Authority is supposed to deduct the cess, from the amount payable
to the Contractors. Apparently, in fulfillment of the aforesaid
obligation, a clause was incorporated in the agreements entered
into between the petitioners and the Kerala Water Authority. Ext.P1
in W.P.(C) No.40365 of 2024 is one of such agreements and clause
8.16.12 provides that;
"From the "On account" payments, deductions shall, be made
by the Authority at the rate of 1% of the amount of bill,
excluding cost of departmental material if any supplied,
towards contribution to the Kerala Construction Workers
Welfare Fund Board".
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11. Thus, in the light of the statutory stipulations and the
contractual term referred to above, the Kerala Water Authority
proposed to deduct 1% of the amount from the bills submitted by
the petitioners towards the value of the work carried out by them.
It was at this juncture, these Writ Petitions were submitted,
challenging such course of action. The specific contention raised by
the learned counsel for the petitioners is that, as far as the
contracts entered into between the petitioners and the Kerala
Water Authority are concerned, in the Bill of Quantities (BoQ)
thereof, the rates for the articles to be supplied as part of the
contract and the execution of the work to be carried out, which
includes laying of pipes, installation/erection of various types of
machineries, etc, are separately provided. According to the
learned counsel for the petitioners, as far as the supply element is
concerned, the same by itself would not come under the definition
of Section 2(1)(d) by which, the term 'building or other
construction work'. has been defined and therefore, the deduction
of any amount for those values are beyond the scope of the
statutory stipulations contained in the Regulation Act as well as the
Cess Act.
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12. As observed above, reliance was also placed on the
observations made by the Honourable Supreme Court in CG Power
and Industrial Solutions Limited's case (supra), which was
followed by some other High Courts. Apart from the observations
made in CG Power and Industrial Solutions Limited's case
(supra), the learned counsel for the petitioners also placed reliance
upon the definition of the term 'Contractor' as defined under
Section 2(1)(g) of the Regulation Act. As per the said definition, a
'Contractor' is, a person who undertakes to produce a given result
for any establishment, other than a mere supply of goods or
articles of manufacture, by the employment of building workers
or who supplies building workers for any work of the establishment;
and includes a sub-contractor. The said definition specifically
excludes the contract for the mere supply of goods or articles of
manufacture, and what is included therein, is the contract that
employs the building workers or carrying out the building and
construction work or supplying the building workers for any work of
the establishment.
13. In CG Power and Industrial Solutions Limited's case
(supra), the Honourable Supreme Court considered a similar
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question, and after examining the various provisions contained in
the Regulation Act as well as the Cess Act, came to a finding that,
in respect of the contracts where, the purpose is to supply the
materials, no cess can be deducted. The factual circumstances
considered by the Honourable Supreme Court in the said judgment
related to the deduction made by the public undertakings from the
bill amounts of the petitioners therein, for realising the cess
amount. However, the crucial aspect to be noticed in the said
decision is that, that was a case in which, the contract for
implementing a project, was split into four; the first contract dealt
with the supply and delivery of equipment, second contract was for
handling, erection testing and commissioning works, the third
contract was for civil works and the fourth contract was for the
operation and maintenance for a period of three years.
14. After elaborately discussing the various provisions under
the enactments referred to above, the Hon'ble Supreme Court
came to a definite finding that, as far as the first, second and fourth
contracts are concerned, no cess can be deducted, since the same
do not involve the activities referred to in Section 2(1)(d) of the
Regulation Act. Of course, it is true that in paragraph no.53 of the
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said judgment, an observation was made to the effect that "Mere
installation and/or erection of pipelines, equipments for generation
or transmission or distribution of power, electric wires, transmission
towers, etc. which do not involve construction work are not
amenable under the Cess Act." Thus, it was contended that, in the
light of the aforesaid observations, no cess could be collected from
the petitioners in respect of the value of the contracts, to that
extent it relates to the supply of the materials. The learned counsel
also placed reliance upon the observations made in Dewan Chand
Builders and Contractors v. Union of India and others [(2012)
1 SCC 101] where, it was observed that, the cess under the Cess
Act, is not having the characteristics of a tax, but it is simply a fee.
Therefore, a different yardstick needs to applied when it comes to
the interpretation of the provisions relating thereto.
15. However, the crucial aspect to be noticed, while trying to
understand the observations made by the Honourable Supreme
Court in CG Power and Industrial Solutions Limited's case
(supra), is that, those observations were made in a case where,
separate contracts were entered into, between the parties, by
segregating the supply element and other aspects of the matter,
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from the execution part that relates to the "building and other
construction works" as defined in section 2(1) (d) of the Regulation
Act, even though the entire work formed part of a single project,
which was to be completed by a single contractor. Thus, the rights
and liabilities that arose from the said contracts were in respect of
the different nature of transactions, based on different terms and
conditions by way of separate contracts. It was in that context, the
Honourable Supreme Court interpreted the provisions of the
statutes referred to above, and arrived at the finding that, in
respect of the value covered by contract nos.1,2 and 4, no liability
to pay the cess arises. The observations referred to in paragraph
no.53 of the said decision, which is extracted above, was also made
in connection with the aforesaid issue. Moreover, a careful reading
of the decision rendered by the Hon'ble Supreme Court as a whole,
would clearly indicate that, the discussion and finding therein were,
from the point of view of the liability of the contractor who entered
into certain contracts, which exclusively dealt with the supply of
certain goods. In other words, the interpretations were contract
centric, where, the transactions only related to the supply and
evidently did not involve any "building or other construction work".
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The obligation of execution or carrying out any "building or other
construction work" as defined under Section 2(1)(d), was not at all
the subject matter of the said decision. This is an important aspect
that distinguishes the decision rendered by the Honourable
Supreme Court, on facts, from the cases that are being dealt with in
these writ petitions.
16. When coming to the terms and conditions in the contracts
in these cases, it is an admitted position that, those are composite
contracts, containing the obligation of supplying the materials and
also to carry out the said works, which are inseperable. It is
reported that, in most of the cases, the work was, laying of
pipelines and other incidental works, and going by the definition of
'building or other construction work' in Section 2(1)(d), the said
work includes the pipelines as well, as it is expressly included
therein. Therefore, as the "pipeline" is specifically included in the
said work, that distinction has to be considered, when we are
applying the principles laid down by the Honourable Supreme Court
in CG Power and Industrial Solutions Limited's case (supra) in
the facts and circumstances in these cases. As observed above,
even though the BoQs which form part of the contracts entered
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into between the parties in these cases, contain separate rates for
the supply and the execution of works, it is a fact that the liability of
the contractor contains both supply and execution, and are
inseparable from each other.
17. To be precise, merely because the contractors have made
supplies as required in the contract, the obligations of the
contractors would not come to an end, and it would continue until
the execution of the work is completed to the satisfaction of the
Kerala Water Authority. Thus, it is a composite contract where, the
main activity is laying of pipelines, which comes under the
"building or other construction work" as defined in Section 2(1)(d)
of the Regulation Act. Of course, Section 2(1)(g) of the Regulation
Act, defines the term 'contractor', in which, a contract which is
merely for the supply the goods and articles of manufacture, is
specifically excluded therein. The aforesaid exclusion is apparently
made in the term of 'contractor', in view of the fact that, as far as
the supply of goods or articles is concerned, it does not necessitate
the availing of services of building and other construction workers.
The purpose for which the cess is created, is to provide funds to
establish a welfare fund for such workers, as required under the
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provisions of the Regulations Act and hence, the liability to pay
such cess, can be imposed upon the contractors/employers, who
avail the services of such employees. As far as the mere supply of
goods and articles is concerned, the same does not involve availing
of the services of any building and other construction workers and
therefore, the question of imposing any liability upon such
contractors/employers does not arise.
18. However, since in these cases, the liability of the
contractor is not confined to the supply alone and it extends to the
execution of the work, the obligations of the contractors cannot be
fulfilled, without availing the services of the building and other
construction workers. Further, the supply of goods are made for
the purpose of execution of the works, and thus execution is the
main purpose of the contract and the supply is an incidental activity
that is necessary for facilitating the execution of the work. Thus,
the predominant object of the contract is, to carry out the work. As
part of such obligation to execute the work, the moment when the
contractors avail the services of the building and other construction
workers, the incidence of cess, as contemplated in the Cess Act
would occur with all its vigour, and such contractors would become
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liable to make the payment of cess. Therefore, once the contractor
is availing the services of such workers, the operation of the Cess
Act gets triggered, and the amount towards cess, would become
payable on the cost of construction incurred by such contractor. As
far as the value of the articles supplied are concerned, since the
said goods are subsumed in the construction, and the cess is to be
calculated on the cost of construction, the value of such goods
cannot be segregated, while determining the amount of cess. Cost
of such supply is the integral part of the cost of construction and
hence an assessment of cess, without including the cost of supply,
would not be proper, in a case where, the activity is found to be
coming within section 2(1)(d) of the Regulation Act and the
contractor had availed the services of the building and other
construction workers, for fulfilment of the obligations under the
contract in question. Any other interpretation would defeat the
purpose of the Cess Act, as excluding the value of the supply part,
from determining the cess, would substantially reduce the amount
that could be collected as cess. In this regard, it is to be noted that,
the whole purpose of the enactment of the Cess Act, is to augment
the resources of the Building and Other Construction Worker's
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Welfare Boards constituted under the provisions of the Building and
Other Construction Workers (Regulation of Employment and
Conditions of Service) Act, 1996, and thus, it is a welfare legislation.
Therefore, an interpretation that promotes the objects and reasons
of the same, is required to be adopted.
19. The learned counsel for the petitioners placed reliance
upon the decisions rendered by the other High Courts such as, the
decisions of the Jharkhand High Court in Genus Power
Infrastructures Ltd v. State of Jharkhand and others [ 2023
SCC OnLine Jhar 2373] and in State of Jharkhand v.
Flowmore Limited and others [ 2023 SCC OnLine Jhar 1197],
and the decision of the High Court of Madhya Pradesh in M/s
Orange Mamatkheda Wind Pvt Ltd v. The State of Madhya
Pradesh and others [ WP No 10439 of 2021]. However, the
said decisions were rendered either in different factual
circumstances or by following the decision of the Honourable
Supreme Court in CG Power and Industrial Solutions Ltd 's
case (supra), without any reference to the distinguishing factors as
referred to above. It is a settled principle that the judgments have
to be interpreted in the context of the specific facts and issues they
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address, and the observations cannot be applied rigidly without
considering the factual backdrop of the case.In Secretary to
Government, Health and Family Welfare/Education
Department v. L. R. Arunadevi, [2025 KHC 317], this Court
has rightly observed that ;
"16. It is a well-settled principle of law that a judgment
must be understood in the context of the facts of the
case and cannot be treated as a general formula.
Judicial observations are often case-specific and must
be interpreted in light of the pleadings, issues, and
evidence presented. The Hon'ble Supreme Court has
consistently emphasized that judgments should be
read and applied in the context of the specific facts
and circumstances in which they were delivered. In the
case of State of Orissa v. Sudhansu Sekhar Misra, AIR
1968 SC 647, it was observed as follows:
"12. Now let us consider the ratio of the decisions in
Nripendra Nath Bagchi's case, 1966 (1) SCR 771, and
Ranga Mahammad case, 1967 (1) SCR 454. In Bagchi
case, 1966 (1) SCR 771, this Court laid down that the
word "control" found in Article 235 includes disciplinary
jurisdiction as well. .... ............. The question of law
considered in that decision was as regards the scope of
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the expression "control over District Court" in Article
235. The reference to the cadre was merely incidental.
A decision is only an authority for what it actually
decides. What is of the essence in a decision is its ratio
and not every observation found therein nor what
logically follows from the various observations made in
it. On this topic this is what Earl of Halsbury L.C. said in
Quinn v. Leathern ((1901) AC 495). "Now, before
discussing the case of Allen v. Flood, ((1898) AC 1) and
what was decided therein, there are two observations
of a general character which I wish to make, and one is
to repeat what I have very often said before, that every
judgment must be read as applicable to the particular
facts proved, or assumed to be proved, since the
generality of the expressions which may be found there
are not intended to be expositions of the whole law, but
governed and qualified by the particular facts of the
case in which such expressions are to be found. The
other is that a case is only an authority for what it
actually decides. I entirely deny that it can be quoted
for a proposition that may seem to follow logically from
it. Such a mode of reasoning assumes that the law is
necessarily a logical code, whereas every lawyer must
acknowledge that the law is not always logical at all." It
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is not a profitable task to extract a sentence here and
there from a judgment and to build upon it. ...."
20. Similar view was taken by the Hon'ble Apex Court in a
catena of decisions including Sarva Shramik Sanghatana (KV) v.
State of Maharashtra [(2008) 1 SCC 494 : (2008) 1 SCC
(L&S) 215 : AIR 2008 SC 946] (SCC pp. 499-501, paras 14-
17) and in Govt. of Karnataka v. Gowramma [(2007) 13 SCC
482 : AIR 2008 SC 863] . In Deepak Bajaj v. State of
Maharashtra, (2008) 16 SCC 14, it was held that;
"7. It is well settled that the judgment of a court is not to be
read mechanically as a Euclid's theorem nor as if it were a
statute.
"14. On the subject of precedents Lord Halsbury, L.C., said in
Quinn v. Leathem [1901 AC 495 : (1900-03) All ER Rep 1
(HL)] : (All ER p. 7 G-I)
'[Now before] discussing Allen v. Flood [1898 AC 1 : (1895-
99) All ER Rep 52 (HL)] and what was decided therein, there
are two observations of a general character which I wish to
make; and one is to repeat what I have very often said
before--that every judgment must be read as applicable to
the particular facts proved or assumed to be proved, since
the generality of the expressions which may be found there
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are not intended to be expositions of the whole law, but are
governed and qualified by the particular facts of the case in
which such expressions are to be found. The other is that a
case is only an authority for what it actually decides. I
entirely deny that it can be quoted for a proposition that
may seem to follow logically from it. Such a mode of
reasoning assumes that the law is necessarily a logical code,
whereas every lawyer must acknowledge that the law is not
always logical at all.' (emphasis in original)
We entirely agree with the above observations.
15. In Ambica Quarry Works v. State of Gujarat [(1987) 1 SCC
213] (vide SCC p. 221, para 18) this Court observed:
'18. ... The ratio of any decision must be understood in the
background of the facts of that case. It has been said long
time ago that a case is only an authority for what it actually
decides, and not what logically follows from it.'
16. In Bhavnagar University v. Palitana Sugar Mill (P)
Ltd. [(2003) 2 SCC 111] (vide SCC p. 130, para 59) this
Court observed:
'59. ... It is also well settled that a little difference in
facts or additional facts may make a lot of difference in
the precedential value of a decision.'
17. As held in Bharat Petroleum Corpn. Ltd. v. N.R.
Vairamani [(2004) 8 SCC 579 : AIR 2004 SC 4778] a
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decision cannot be relied on without disclosing the
factual situation. In the same judgment this Court also
observed: (SCC pp. 584-85, paras 9-12)
'9. Courts should not place reliance on decisions
without discussing as to how the factual situation fits in
with the fact situation of the decision on which reliance
is placed. Observations of courts are neither to be read
as Euclid's theorems nor as provisions of a statute and
that too taken out of their context. (emphasis in
original) These observations must be read in the
context in which they appear to have been stated.
Judgments of courts are not to be construed as
statutes. To interpret words, phrases and provisions of
a statute, it may become necessary for Judges to
embark into lengthy discussions but the discussion is
meant to explain and not to define. Judges interpret
statutes, they do not interpret judgments. They
interpret words of statutes; their words are not to be
interpreted as statutes. (emphasis supplied) In London
Graving Dock Co. Ltd. v. Horton [1951 AC 737 : (1951)
2 All ER 1 (HL)] (AC at p. 761), Lord MacDermott
observed: (All ER p. 14 C-D)
"... The matter cannot, of course, be settled merely by
treating the ipsissima verba of Willes, J. as though they
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were part of an Act of Parliament and applying the rules
of interpretation appropriate thereto. This is not to
detract from the great weight to be given to the
language actually used by that most distinguished
Judge, ..."
10. In Home Office v. Dorset Yacht Co. Ltd. [1970 AC
1004 : (1970) 2 WLR 1140 : (1970) 2 All ER 294 (HL)]
Lord Reid said:
"... Lord Atkin's speech ... is not to be treated as if it
were a statutory definition. It will require qualification
in new circumstances."
Megarry, J. in Shepherd Homes Ltd. v. Sandham (No. 2)
[(1971) 1 WLR 1062 : (1971) 2 All ER 1267] observed:
(All ER p. 1274 d)
"... One must not, of course, construe even a reserved
judgment of even Russell, L.J. as if it were an Act of
Parliament;"
And, in British Railways Board v. Herrington [1972 AC
877 : (1972) 2 WLR 537 : (1972) 1 All ER 749 (HL)] Lord
Morris said: (All ER p. 761 c)
"... There is always peril in treating the words of a
speech or a judgment as though they were words in a
legislative enactment, and it is to be remembered that
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judicial utterances are made in the setting of the facts
of a particular case."
11. Circumstantial flexibility, one additional or different
fact may make a world of difference between
conclusions in two cases. Disposal of cases by blindly
placing reliance on a decision is not proper.
12. The following words of Lord Denning in the matter
of applying precedents have become locus classicus:
"Each case depends on its own facts and a close
similarity between one case and another is not enough
because even a single significant detail may alter the
entire aspect, in deciding such cases, one should avoid
the temptation to decide cases (as said by Cardozo [,
J.]) by matching the colour of one case against the
colour of another. To decide therefore, on which side of
the line a case falls, the broad resemblance to another
case is not at all decisive.
Precedent should be followed only so far as it marks the
path of justice, but you must cut the dead wood and
trim off the side branches else you will find yourself lost
in thickets and branches. (emphasis in original) My plea
is to keep the path of justice clear of obstructions which
could impede it."
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Thus, in the light of the above, the decision rendered by the
Hon'ble Supreme Court in CG Power and Industrial Solutions
Ltd 's case (supra), cannot applied in this case.
21. The next question to be considered is with regard to the
meaning of the "cost of construction" as referred to in Section 3 of
the Cess Act. While trying to understand the meaning of the "cost
of construction as" referred to Section 3, it is to be noted that, from
the object and reasons of the Cess Act itself, it can be seen that,
the purpose of levy and collection of cess, was for augmenting the
resources of the Building and Other Construction Workers Welfare
Fund constituted under the Regulation Act and the same was
intended to be imposed on "the cost of construction". In Section 3
of the Cess Act, the expression used is - "the cost of construction
incurred by an employer". Rule 3 of the Cess Rules, further
explains the "cost of construction" where, it is stipulated that, "the
cost of construction" shall include all expenditure incurred by an
employer in connection with the building or other construction work
but, shall not include - "cost of land and any compensation paid or
payable to a worker or his kin under the Workmen's Compensation
Act, 1923". Thus, a conjoint reading of Section 3 of the Cess Act
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with Rule 3 of the Cess Rules, would indicate that, the cost of
construction is explained to mean, all the expenditure incurred by
an employer in connection with the building or other construction
work, excluding the matters specifically referred to as exclusion in
Rule 3, which are the cost of land and the compensation paid under
Workmen's Compensation Act. Thus, a very wide meaning has
been assigned to the "cost of construction" which is intended to
take within it, all elements involved in the construction, except the
specific exclusions made therein. Therefore, the only conclusion
possible from the above is that, once it is found that, the main
activity in the contact comes within the definition of 'building or
other constructions work' as per Section 2(1)(d) of the Regulation
Act, the entire amounts incurred by the employer as the cost of the
construction would be the subject matter for determining the cess
payable under the Cess Act. Evidently, the the supplies made for
execution of the works is forming the integral part of the
construction and hence, the cost of supplies, would become part
of the cost of construction as well. Therefore, the same has to be
taken into account, while calculating the cess payable by the
contractors concerned.
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22. Another aspect to be examined is with regard to certain
exclusions to be made when computing the cost of construction,
depending upon the person responsible to pay the amount. This
aspect becomes relevant in view of the contention raised by the
learned counsel for the petitioner that, as far as the contractor is
concerned, by virtue of of definition of 'employer' as per Section 2
(1)(i) of the Regulation Act, if the building or other construction
work was carried on by the contractor or by the employment of a
building workers supplied by the contractor, such contractor would
be the employer. Therefore, it was contended that, what could be
relevant, is the actual expenditure incurred by the contractor, and it
cannot be the amount specified in the contract as such. This
submission is mainly on the reason that, as far as the value of the
contract is concerned, the same includes the profit element of the
contractor and the same will have to be excluded, as the said profit
cannot be treated as the cost incurred by such contractor.
23. The learned Additional Advocate General, in response to
the aforesaid contention, specifically brought to the attention of
this court,the definition of 'employer',as per section 2(1)(i) of the
Regulation Act, which is an inclusive definition. Going by section
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2(1)(i), it can be seen that, the employer in relation to an
establishment is defined as the owner thereof, and the contractors
were included in the subsequent provisions therein. Thus, it is the
contention of the learned Additional Advocate General that, a wider
definition has been given to the employer, which takes in, the
owner of the establishment for whom, the work is done and it also
takes in, the contractor through whom, the work is executed. As far
as the owner of the establishment is concerned, the cost of the
construction would include the total expenses which he had to
meet, and it would contain the profit element of the contractor.
According to the learned Addl Advocate General, merely because of
the reason that, the work was carried out through a contractor, the
liability of the owner of the establishment would not be
extinguished, but, it would continue and the ultimate amount of
cess to be determined, is based on the total value of the contract,
irrespective of the profit element, because that is the final amount
of cost of construction. The learned Additional Advocate General
also placed a decision rendered by a learned Single Judge of this
Court in Vrindavan Apartments Pvt.Ltd. v. Appellate
Authority under the Building and Other Construction
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Workers Welfare Cess Act, 1996, Thrissur and Others [2010
(1) KHC 945] wherein, while determining the obligations of the
owner of the establishment, this question was incidentally
considered by this Court. It was observed in paragraph 8 of the said
decision as follows:-
"8. However, coming to the factual position and the
sequence of events, it is noted that an interim stay was
granted by this Court on 16.05.2005, taking note of the
contention of the petitioner that the liability was
exclusively on the shoulders of the 4th respondent, by
virtue of the stipulation in the construction agreement.
The contention of the petitioner that the petitioner is not
the actual employer in respect of the construction of the
building and that it was none other than the 4th
respondent does not appear to be palatable to this Court,
for the obvious reason that the crucial question to be
considered is, who met the cost of the construction or for
whose benefit/requirement the construction was effected.
The construction effected either by oneself or by
engaging a contractor by itself will not tilt the balance, so
as to shift the liability from the shoulders of the person at
whose instance the construction is carried out, unless the
liability is already satisfied by the latter. If the proposition
made by the petitioner is to be accepted, it could even be
contended that the person who actually constructs the
building being the 'mason', the liability has to be shifted
to such person. This sort of interpretation or construction
is rather beyond the scheme of the statute and does not
deserve any consideration at all."
24. Thus, it was laid down that, ultimate person
responsible to pay the said amount, is the person for whom the
work is carried out. After carefully going through the relevant
statutory provisions and the observations made by this Court in
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Vrindavan Apartments Pvt.Ltd (supra), I find merit in the
contention put forward by the learned Additional Advocate General.
This is because, the definition of employer is an inclusive definition,
that takes in, the owner of the establishment as well as the
contractor who undertakes the work. If different amounts are to be
determined as cess, for the actual owner for whom the construction
is made and the contractor through whom the construction is made,
the purpose of the enactment will be defeated and it would bring in,
uncertainties in quantifying the amount of cess, depending upon
the person responsible to pay the same, even though the
transaction that formed the basis of collection of cess remains the
same. Therefore, I do not think that, an interpretation in such
fashion could be given to the statute and it cannot be the intention
of the legislature. What is crucial, is the nature of transaction
involved in the contract and once it is found that that activity
comes within the scope of the definition of 'building or other
construction work', all the provisions in the Act will have to be
made applicable and the cost of construction has to be reckoned,
based on the cost of construction, as clearly provided in Section 3
of the Cess Act, and as explained in Rule 3 of the Cess Rules. If
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different rates are determined based on the person responsible for
such payment, it would create an unreasonable classification, which
is not permissible under Article 14 of the Constitution of India.
25. This is particularly because, whoever pays the
cess, whether it is the owner of the establishment or the contractor,
the incidence of such collection is the availing of services of
workers for carrying out an activity that comes within the definition
of "building and other construction work". Prescribing different
methods of calculation for the same activity to different persons
cannot be the intention of the legislature and if such an
interpretation is adopted, it would be against the Constitutional
principles referred to above. Therefore, I am of the view that the
said contention also cannot be accepted.
26. Apart from the above, another crucial aspect to be
noted is that, as per the clause 8.16.12, a contractual obligation is
imposed upon the petitioners herein, to subject their bills to
deduction, at the rate of 1% of the total bill amount. This,
contractual obligation, being the one incorporated in fulfilment of
the obligations of the Kerala Water Authority that flow from Rule
4(3) of the Cess Rules, under no circumstances, the same can be
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interfered with. Moreover, the petitioners have entered into the
contracts with their open eyes, and since, the relevant clause was
introduced in fulfillment of a statutory obligation, the same has to
be complied with, in all circumstances.
27. However, even while arriving at the said conclusion, one
aspect is to be noticed. Merely because, an amount at the rate of
1% of the contract amount has been deducted from the bills, that
by itself would not attain the finality, with regard to the obligation
of the contractors to pay the said amount. The said deduction is
made only to facilitate the collection of the cess effectively and
such collection can only be treated as provisional. On going
through the provisions of the Cess Act, it can be seen that, Section
4 provides that every employer shall furnish a return to such officer
or authority in such manner and such time as may be prescribed.
The rules provides the manner in which such returns are to be filed.
Once the returns are filed, the officers or the authority prescribed in
this regard, have to make an assessment based on the factors
conceded in the returns, after conducting an inquiry to determine
the actual amount payable. In case no returns are filed, by virtue of
sub-section (2) of Section 5 of the Cess Act, the officer or authority
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concerned, after making or causing to be made an inquiry, pass
an order determining the amount of cess payable by the
employer. Thus, even if, the amount at the rate of 1% is deducted
from the contract value, that would not deprive the said contractor
from invoking the remedies available to such contractors as
contemplated under Sec.4. To be precise, even if such deductions
are made, it shall be open to the petitioners herein, to submit a
return as per Section 4, and in such an event, it shall be obligatory
for the Officer or the Authority to conduct necessary inquiry and to
determine the actual amount, if any, payable by the contractor. In
case the contractor is able to establish that the activity covered by
the contract is something which is not covered under Sec.2 (1) (d)
of the Regulation Act, necessarily such contractor will have the
right to get the amount back from the authorities, since, in such an
event, the collection by itself would become illegal.
28. Moreover, even if no returns are submitted, the officer
or authority shall still be under an obligation to make an assessment
by issuing an order Sec.5(2) of the Act. There also, while completing
the inquiry, the question as to whether the activity falls within the
ambit of Sec.2(1)(d) is to be examined by the officer concerned. In
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AND CONNECTED CASES
that case also, if it is found that it is not an activity that comes
within Sec.2(1)(d), necessarily the refund will have to be ordered.
As against the assessment so made, the contractor will have the
statutory remedy of appeal as contemplated under Sec.11 as well.
In short, the fact that, the payments were affected by way
deductions from the contract amounts, would not absolve the
authorities under the Cess Act, to assess the correct amount
payable as per the Act.
In such circumstances, these writ petitions are disposed of,
holding that, the deduction of 1% from the contract value made in
furtherance of the Clause 8.16.12 of the contracts between the
petitioners and the Kerala Water Authroity, cannot be treated as
illegal, particularly since, the same is in tune with the statutory
stipulations contained in Rule 4(3) of Cess Rules. Therefore, the
right of the Kerala Water Authority to make such deductions is
upheld. It is clarified that, even if such deductions are made, it shall
be open to the petitioners/contractors to establish, on facts, by
supplying necessary materials, along with the return to be
submitted under Sec.4, that they are not coming under Sec.2(1)(d)
of the Act. In the event of such contentions being accepted, they
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AND CONNECTED CASES
shall be entitled to get the amount refunded. In all these cases, it
shall be open to the Kerala Water Authority to make necessary
deductions towards the building and other construction workers
welfare cess, from the amounts payable to the petitioners or by
recovering it through the other legally recognized methods.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
nk/SM
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APPENDIX OF WP(C) NO. 32248 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE (LOA)
DATED 11.1.2023 OF THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED TO
EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF AGREEMENT
NO. 60/SE/PHC/TSR/2022-23 DATED 23.01.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024 IN
WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024 OF THE
MANAGING DIRECTOR OF THE FIRST RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER NO.
MVV/SE/PHC/T88/T42/21/24 DATED 24.08.2024, BEFORE
THE THIRD RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED 11.04.2024
IN WRIT PETITION (C) NO.15163 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED 10.05.2024
IN WRIT PETITION (C) NO.17484 OF 2024
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED 10.05.2024
IN WRIT PETITION (C) NO.17217 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 3797 OF 2026
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE WITH
THE RELEVANT PORTION OF THE ACCEPTED SCHEDULE
DATED 09.08.2023
Exhibit P 2 A TRUE COPY OF THE INTERIM ORDER DATED
25.08.2025 ISSUED IN WRIT PETITION (CIVIL)
NO.31862 OF 2025 BEFORE THE HON'BLE HIGH
COURT OF KERALA, AT ERNAKULAM
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 4530 OF 2026
PETITIONER EXHIBITS
Exhibit P 1 A TRUE COPY OF RELEVANT EXTRACT OF NOTICE
INVITING TENDER (NIT) DATED NIL IN RESPECT
OF 'JAL JEEVAN MISSION (JJM) WSS TO
CHELAKKARA, MULLURKARA AND PANJAL
PANCHAYATHS -PRODUCTION, COMPONENTS ,
SUPPLYING, LAYING TESTING AND COMMISSIONING
RWPM FROM INTAKE WELL TO WTP AND ROAD
RESTORATION WORKS-PIPELINE WORK'
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
ALONG WITH RELEVANT PAGES OF ACCEPTED
SCHEDULE DATED 10.10.2023 ISSUED BY THE 5TH
RESPONDENT
Exhibit P 3 A TRUE COPY OF THE INTERIM ORDER DATED
24.03.2025 ISSUED IN WRIT PETITION (CIVIL)
NO.10365 OF 2025
Exhibit P 4 A TRUE COPY OF THE INTERIM ORDER DATED
30.06.2025 ISSUED IN WRIT PETITION (CIVIL)
NO. 23521 OF 2025
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 1536 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
03.07.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.27/2023- 24/SE/PHC/PKD DATED
08.08.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) 40785 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 1537 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
21.07.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.41/2023- 24/SE/PHC/MVPA DATED
06.10.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) 40785 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 1538 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
31.05.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.04/SE/PHCK/2023- 24 DATED
07.06.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDEN
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) 40785 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 1539 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
06.06.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.05/SE/PHCK/2023- 24 DATED
19.06.2023
Exhibit P4 TRUE COPY OF THE E JUDGMENT DATED 4.12.2023
IN WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) 40785 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 1540 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
09.06.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.16/2023- 24/SE/PHC/MVPA DATED
20.06.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) 40785 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 10467 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
NIL
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 02/2023-24/SE/PHC/PKD DATED
9.5.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WRIT PETITION (CIVIL). NO. 43298/2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 20.12.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
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AND CONNECTED CASES
APPENDIX OF WP(C) NO. 10468 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
05.12.2024 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.18/2024- 25/SE/PHC/CHN DATED
21.01.2025
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WRIT PETITION (C) NO.43298 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 25.01.2025
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
15.01.2025 IN W.P.(C) 1537 OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
WP(C) NO.32248 OF 2024 : 249: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 11104 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE WORK ORDER
NO.KWA/PHC/KLM/D2/4443/2022 (LETTER OF
ACCEPTANCE) DATED 31.08.2022
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 33/2022-23/SE/Q DATED
22.9.2022
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WRIT PETITION (CIVIL). NO. 43298/2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 25.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
WP(C) NO.32248 OF 2024 : 250: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 14217 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
NO.KRWSA/KNR-23/2021/MT1 (WORK ORDER) DATED
08.12.2022 OF THE FOURTH RESPONDENT
Exhibit P2 A TRUE COPY OF THE RELEVANT EXTRACT OF THE
ACCEPTED SCHEDULE
Exhibit P3 A TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.003/JJM/KRWSA/KNR/EELR/2022/RT
DATED 30.12.2022
Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P5 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE KWA
Exhibit P6 A TRUE COPY OF THE LETTER DATED 10.02.2025
BEFORE THE FOURTH RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(A) A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) NO. 32710 OF 2024
WP(C) NO.32248 OF 2024 : 251: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17041 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
20.09.2024 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.05/SE/PHCK/2024-2025 DATED
17.10 .2024
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WRIT PETITION (CIVIL). NO. 43298/2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 25.03.2025
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
17.03.2025 IN W.P.(C) 10468 OF 2025
WP(C) NO.32248 OF 2024 : 252: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 21655 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
16.09.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1) DATED NIL
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.133/2023-24/SE/PHC/KNR DATED
7.10.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WRIT PETITION (CIVIL) NO. 43298/2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/ 43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 18.04.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
17.03.2025 IN W.P.(C) 10468 OF 2025
WP(C) NO.32248 OF 2024 : 253: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 22849 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
03.11.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1) DATED NIL
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.131/2023-24 DATED 28.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WRIT PETITION (CIVIL) NO. 43298/2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 TRUE COPY OF THE REPRESENTATION OF THE
PETITIONER SUBMITTED BEFORE THE 4TH AND 5TH
RESPONDENTS DATED 11.06.2025
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
17.03.2025 IN W.P.(C) 10468 OF 2025
WP(C) NO.32248 OF 2024 : 254: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 23521 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF RELEVANT EXTRACT OF NOTICE
INVITING TENDER (NIT) DATED NIL ISSUED BY
THE 5TH RESPONDENT IN RESPECT OF THE
KARTHIKAPALLY PANCHAYATH
Exhibit P2 A TRUE COPY OF THE RELEVANT PORTION OF THE
LETTER OF ACCEPTANCE ALONG WITH THE SCHEDULE
ITEMS DATED 15.06.2023 IN RESPECT OF
MARARIKKULAM PANCHAYATH
Exhibit P 3 A TRUE COPY OF RELEVANT EXTRACT OF NOTICE
INVITING TENDER (NIT) DATED NIL ISSUED BY
THE 5TH RESPONDENT IN RESPECT OF THE
KARTHIKAPALLY PANCHAYATH
Exhibit P4 A TRUE COPY OF THE RELEVANT PORTION OF THE
LETTER OF ACCEPTANCE ALONG WITH THE SCHEDULE
ITEMS DATED 15.06.2023 IN RESPECT OF
MARARIKKULAM PANCHAYATH
Exhibit P 5 A TRUE COPY OF THE INTERIM ORDER DATED
05.12.2024 ISSUED IN WRIT PETITION (CIVIL)
NO.43299 OF 2024 BEFORE THE HON'BLE HIGH
COURT OF KERALA, AT ERNAKULAM
Exhibit P 6 A TRUE COPY OF THE INTERIM ORDER DATED
24.03.2025 ISSUED IN WRIT PETITION (CIVIL)
NO.10365 OF 2025 BEFORE THE HON'BLE HIGH
COURT OF KERALA, AT ERNAKULAM
Exhibit P7 A TRUE COPY OF THE PETITION 20.09.2025
BEFORE THE SUPERINTENDING
ENGINEER,ALAPPUZHA, THE 5TH RESPONDENT
Exhibit P8 A TRUE COPY OF THE PETITION DATED 07.01.2026
BEFORE THE 3RD RESPONDENT
RESPONDENT EXHIBITS
Exhibit R4(A) A TRUE COPY OF THE RELEVANT NIT CLAUSE
Exhibit R4(B) A TRUE COPY OF THE ORDER OF THE 4TH
RESPONDENT DATED 06.03.2024
WP(C) NO.32248 OF 2024 : 255: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 24671 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY THE RELEVANT EXTRACT OF NOTICE
INVITING TENDER (VOLUME NO.1)
Exhibit P2 TRUE COPY THE RELEVANT EXTRACT OF NOTICE
INVITING TENDER (VOLUME NO.2)
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.78/2023-24/SE/PHC/MVPA DATED
14.02.2024 WITH THE FOURTH RESPONDENT
Exhibit P4 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
22.12.2023 WITH ACCEPTED SCHEDULE
Exhibit P5 TRUE COPY OF THE PROCEEDINGS OF THE FOURTH
RESPONDENT DATED 07.03.2024
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P7 TRUE COPY OF THE PROCEEDINGS
NO.KWA/JB/LS4/WPC/ 43331/2023 DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
THIRD RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
17.03.2025 IN W.P.(C) NO. 10467 OF 2025
Exhibit P8(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 256: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29982 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE INVITING TENDER
(VOLUME NO.1)
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
25.11.2024
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.14/2024-25/SE/PHC/PKD DATED
10.12.2024 WITH THE FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
17.03.2025 IN W.P.(C) NO. 10467 OF 2025
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7(B) TRUE COPY OF THE INTERIM ORDER DATED
4.8.2025 IN WRIT PETITION (CIVIL) NO.24671
OF 2025
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
23.8.2025 IN W.P (C) NO.31810 OF 2025
WP(C) NO.32248 OF 2024 : 257: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 30751 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1)
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (WORK
ORDER) NO.800/D2/2022/PHC-KTM/P2 -
NEDUMKUNNAM DATED 1.08.2023
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.16/SE/PHCK/2023-2024 DATED
11.09.2023 WITH THE FOURTH RESPONDENT.
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 258: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31810 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RE-E-TENDER
NO:07/2023-24/SE/PHC/MVPA - NOTICE INVITING
TENDER (VOLUME NO.1)
Exhibit P2 TRUE COPY OF THE (WORK ORDER) DATED
01.08.2023 (INCLUDING COVERING LETTER NO.
SE/PHC/MVPA/D4/T121/2022 DATED: 01.08.2023)
ISSUED BY THE FOURTH RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P 2
Exhibit P4 TRUE COPY OF THE AGREEMENT
NO.23/2023-24/SE/PHC/ MVPA DATED 01.09.2023
WITH THE FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 259: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31862 OF 2025
PETITIONER EXHIBITS
Exhibit-P1 A TRUE COPY OF RELEVANT EXTRACT OF NOTICE
INVITING TENDER (NIT) DATED NIL IN RESPECT
OF POOVACHAL GRAMA PANCHAYATH IN KUTTICHAL
AND POOVACHAL GRAMA PANCHAYATHS
Exhibit-P2 A TRUE COPY OF RELEVANT EXTRACT OF NOTICE
INVITING TENDER (NIT) DATED NIL IN RESPECT
OF CHENKAL GRAMA PANCHAYATH
Exhibit-P3 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 02.09.2022 ISSUED BY THE 5TH
RESPONDENT
Exhibit-P4 A TRUE COPY OF THE INTERIM ORDER DATED
24.03.2025 ISSUED IN WRIT PETITION (CIVIL)
NO.10365 OF 2025 BEFORE THE HON'BLE HIGH
COURT OF KERALA, AT ERNAKULAM
Exhibit-P5 A TRUE COPY OF THE INTERIM ORDER DATED
30.06.2025 ISSUED IN WRIT PETITION (CIVIL)
NO. 23521 OF 2025 BEFORE THE HON'BLE HIGH
COURT OF KERALA, AT ERNAKULAM
Exhibit-P6 A TRUE COPY OF THE 12.09.2025 BEFORE THE
SUPERINTENDING ENGINEER,THIRUVANANTHAPURAM
THE 5TH RESPONDENT
WP(C) NO.32248 OF 2024 : 260: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31898 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE E-TENDER NO : WRD/KWA-
CE(SR)/TR/13162/2022_26_1_1/1 (NIT VOL I)
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (WORK
ORDER) DATED 28.10.2023 ISSUED BY THE FOURTH
RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 TRUE COPY OF THE AGREEMENT NO.
43/SE/PHCK/2023-2024 DATED 24.11.2023 WITH
THE FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 261: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31906 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE E-TENDER NO: WRD/KWA-
CE(SR)/TR/8631/2022_5_4_3/1 (VOLUME NO.1)
Exhibit P2 TRUE COPY OF THE WORK ORDER NO.
800/D2/2022/PHC-KTM/P3-KARUKACHAL DATED
01.08.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 TRUE COPY OF THE AGREEMENT NO.
18/SE/PHCK/2023-24 DATED 11.09.2023 WITH THE
FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 262: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31915 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE 1ST RE E-TENDER NO:
WRD/KWACE(SR)/TR/8631/2022_5_1_1/1 (VOLUME
NO.1)
Exhibit P2 TRUE COPY OF THE WORK ORDER
NO.800/D2/2022/PHC-KTM/P4-KANGAZHA DATED
01.08.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 TRUE COPY OF THE AGREEMENT NO.17/SE/PHCK/
2023-24 DATED 11.09.2023 WITH THE FOURTH
RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 263: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31924 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE E-TENDER NO: WRD/KWA-
CE(SR)/TR/7902/2022_5_3_2/1 (VOLUME NO.1)
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (WORK
ORDER) NO.WRD/KWACE(SR)/7902/2022/P3-KADANAD
DATED 26.07.2023 ISSUED BY THE FOURTH
RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 TRUE COPY OF THE AGREEMENT
NO.15/SE/PHCK/2023-2024 DATED 11.09.2023
WITH THE FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 264: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31961 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REE-TENDER NO:
63/2023-24/SE/PHC/MVPA (VOLUME I)
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (WORK
ORDER) DATED 18.08.2023 ISSUED BY THE FOURTH
RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 TRUE COPY OF THE AGREEMENT
NO.40/2023-24/SE/PHC/MVPA DATED 04.10.2023
WITH THE FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 265: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32048 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RE-E-TENDER NO : 42/2023-
24/SE/PHC/ MVPA (NIT VOL I)
Exhibit P2 TRUE COPY OF THE (WORK ORDER) DATED NIL
ISSUED BY THE FOURTH RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 TRUE COPY OF THE AGREEMENT NO. 22/2023-
24/SE/PHC/MVPA DATED 26.08.2023 WITH THE
FOURTH RESPONDENT
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023
DATED 06.03.2024 OF THE MANAGING DIRECTOR OF
THE THIRD RESPONDENT
Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 266: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 36894 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF TENDER NO.
01/SE/PHC/TSR/2025-26 (LAST DATE OF
SUBMISSION: 09.06.2025)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 01.08.2025
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.06/SE/PHC/TSR/2025-26 DATED
13.08.2025
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.09.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 267: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 41264 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF TENDER NO.
SE/PHC/MPM/RE46/2024-25 (LAST DATE OF
SUBMISSION: 06.08.2024)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 16.08.2024
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.SE/PHC/MPM/36/2024-25 DATED
25.09.2024 WITH THE FOURTH RESPONDENT
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 268: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 41842 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF RE-E-TENDER
NO. 09/2023-24/PHC/CHN (DUE DATE OF
SUBMISSION: 10.05.2023)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 05.07.2023
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.42/2023-24/SE/PHC/CHN DATED
26.07.2023
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 269: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 41845 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF RE-E-TENDER
NO. 130/2022- 23/PHC/CHN (DUE DATE:
31.03.2023)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 09.06.2023
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.30/2023-24/SE/PHC/CHN DATED
23.06.2023
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 270: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 41875 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF E-TENDER
NO.149/SE/PHC/TSR/2022-23 (DUE DATE:
10.04.2023)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED NIL
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.05/SE/PHC/TSR/2023-24 DATED
10.05.2023
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 271: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 41898 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF RE-E-TENDER
NO.131/2022-23/PHC/CHN (DUE DATE:01.04.2023)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 05.06.2023
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.24/2023-24/SE/PHC/CHN DATED
21.06.2023
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 272: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 42060 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF E-TENDER
NO.04/SE/PHCK/2019-20 (DUE DATE:30.08.2019)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
15.10.2019
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO. NO.05/SE/PHCK/2019-2020 DATED
25.10.2019
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024 OF
THE MANAGING DIRECTOR OF THE THIRD RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE FOURTH
RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537 OF
WP(C) NO.32248 OF 2024 : 273: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 42085 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF TENDER NO.
23/2021-2022/KWA/PHC/TVLA (DUE DATE:
27.12..2021 UP TO 2.00 PM)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 07.01.2022
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT.P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO.10/SE/PHC/TVLA/2021-2022 DATED
19.01.2022
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 274: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 42086 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF 1ST RE-
TENDER NO:03/SE/PHCK/2020-21 (DUE DATE:
5.10.2020 UP TO 4.00 PM)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 31.10.2020
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO. NO.24/SE/PHCK/2020-21 DATED
12.11.2020
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 275: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 42099 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF TENDER
NO.04/2019-20/KWA/PHC/TVLA (DUE DATE:
31.08.2019 UP TO 2.00 PM)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 04.11.2019
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO. NO.08/SE/PHC/TVLA/2019-20
DATED 18.11.2019
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 276: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 42109 OF 2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE RELEVANT PAGES OF NOTICE
INVITING TENDER (VOLUME NO.1) OF E-TENDER
NO. 01/2018-19/KWA/PHC/TVLA (RT1) (DUE
DATE : 16/04/2018 UP TO 2.00 PM)
Exhibit P2 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED 28.09.2018
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO. 18/SE/PHC/TVLA/2018-19 DATED
12.10.2018
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.10.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 277: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 45076 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF NOTICE
INVITING TENDER VOLUME NO.1 (RE-E- TENDER
NO:206/2023-24/SE/PHC/MVPA.
WRD/KWA-CE(CR)/TR/7067/2022_5_1_1/1 LAST
DATE OF SUBMISSION: 30.10.2023 AT 4.00 PM )
Exhibit P1(A) TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER VOLUME NO.2 (RE-E-
TENDER NO:206/2023-24/SE/PHC/MVPA. WRD/KWA-
CE(CR)/TR/7067/2022_5_1_1/1 LAST DATE OF
SUBMISSION: 30.10.2023 AT 4.00 PM )
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
06.11.2023
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE
Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P5 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P6(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER DATED
20.03.2025 FOR AN AMOUNT OF RS.
4,98,33,176/-
Exhibit P8 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.77/2023-24/SE/ PHC/MVPA DATED
13.02.2024
WP(C) NO.32248 OF 2024 : 278: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 15163 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE E-TENDER NO
SE/PHC/MPM/59/2023-24 DATED 22/06/2023 OF
THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
4.9.2023 ALONG WITH THE ACCEPTED SCHEDULE
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.SE/PHC/MPM/65/2023-24 DATED
4.10.2023
Exhibit P4 TRUE COPY OF THE CC 1ST AND PART BILL DATED
NIL
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P (C) NO.43298 OF 2023
Exhibit P7 TRUE COPY OF THE PROCEEDINGS OF THE MANAGING
DIRECTOR OF THE FIRST RESPONDENT NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
WP(C) NO.32248 OF 2024 : 279: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 16025 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE E-
TENDER NOTICE NO.SE/PHC/KKD/24/2021-22 DATED
18.12.2021
Exhibit P2 TRUE COPY OF THE LETTER NO. SE/PHC/KKD/D6-
1485/2021 DATED 10.02.2022 (WORK ORDER)
ISSUED BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE/BOQ SCHEDULE
APPENDED TO EXT.P2
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.SE/PHC/KKD/27/ 2021-22 DATED
25.02.2022
Exhibit P5 TRUE COPY OF THE CB3 VOUCHER DATED
03.02.2023 PERTAINING TO CC 1ST & PART BILL
Exhibit P6 TRUE COPY OF THE CB3 VOUCHER DATED
02.02.2003 PERTAINING TO CC 2ND & PART BILL
Exhibit P7 TRUE COPY OF THE CB3 VOUCHER DATED
19.03.2023 PERTAINING TO CC 3RD & PART BILL
Exhibit P8 TRUE COPY OF THE CB3 VOUCHER DATED
12.05.2023 PERTAINING TO CC 4TH & PART BILL
Exhibit P9 TRUE COPY OF THE CB3 VOUCHER DATED
30.06.2023 PERTAINING TO CC 5TH & PART BILL
Exhibit P10 TRUE COPY OF THE CB3 VOUCHER DATED
21.08.2023 PERTAINING TO CC 6TH & PART BILL
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P12 TRUE COPY OF THE PROCEEDINGS NO. KWA/JB/
LS4/WPC/43331/2023 DATED 06.03.2024 OF THE
MANAGING DIRECTOR OF THE FIRST RESPONDENT
Exhibit P13 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO. 15163 OF
Exhibit P14 A TRUE COPY OF THE LETTER DATED 26.03.2024
SUBMITTED BY THE PETITIONER BEFORE THE
SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 280: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 16038 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER DATED 18.12.2021
Exhibit P2 TRUE COPY OF THE LETTER NO.SE/PHC/KKD/D6-
1484/2021 DATED 16.2.2022 (WORK ORDER)
ISSUED BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE/BOQ SCHEDULE
APPENDED TO EXT.P2
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.SE/PHC/KKD/03/ 2022-23 DATED
20.4.2022
Exhibit P5 TRUE COPY OF THE CB3 VOUCHER DATED 2.2.2023
PERTAINING TO CC 1ST & PART BILL
Exhibit P6 TRUE COPY OF THE CB3 VOUCHER DATED
19.03.2003 PERTAINING TO CC 2ND & PART BILL
Exhibit P7 TRUE COPY OF THE CB3 VOUCHER DATED 9.06.2023
PERTAINING TO CC 3RD & PART BILL
Exhibit P8 TRUE COPY OF THE CB3 VOUCHER DATED
11.08.2023 PERTAINING TO CC 4TH & PART BILL
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P10 TRUE COPY OF THE PROCEEDINGS
NO.KWA/JB/LS4/WPC/43331/ 2023 DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO. 15163 OF
Exhibit P12 A TRUE COPY OF THE LETTER DATED 26.03.2024
SUBMITTED BY THE PETITIONER BEFORE THE
SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 281: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 16511 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE E-
TENDER NO.KWA/PHC/TSR/D5-204/2022(PART) DATED
05.09.2023 PUBLISHED BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (LOA)
DATED 07.11.2023 BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED WITH EXT.P2)
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 70/SE/PHC/TSR/2023-24 DATED
29.11.2023
Exhibit P5 A TRUE COPY OF THE CB3 VOUCHER DATED 09.2.2024
PERTAINING TO CC 1ST & PART BILL
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 20.12.2023 IN
WP(C) NO. 43298 OF 2023
Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024 OF
THE MANAGING DIRECTOR OF THE FIRST RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED 11.04.2024
IN WRIT PETITION (C) NO.15163 OF 2024
WP(C) NO.32248 OF 2024 : 282: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 16542 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE E-
TENDER NO.63/2023-24/PHC/KNR DATED NIL
PUBLISHED BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (LOA)
DATED 16.09.2023 BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P2)
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.133/2023-24/SE/PHC/KNR DATED
07.10.2023
Exhibit P5 A TRUE COPY OF CB3 VOUCHER DATED NIL
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION NO.15163 OF 2024
Exhibit P9 A TRUE COPY OF THE LETTER NO.
KCCL/KWA/JJM/ALAKODE PACKAGE II/ SE/ 04/
2024 DATED 18.04.2024 SUBMITTED BY THE
PETITIONER BEFORE THE SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 283: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 16566 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE E-
TENDER NO.57/2023-24/PHC/KNR DATED NIL
PUBLISHED BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (LOA)
DATED 16.09.2023 BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P2)
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 125/2023-24/SE/PHC/KNR DATED
06.10.2023
Exhibit P5 A TRUE COPY OF THE RUNNING ACCOUNT BILL
PERTAINING TO EXT.P2
Exhibit P6 A TRUE COPY OF CB3 VOUCHER DATED NIL
PERTAINING TO EXT.P5 BILL
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P8 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION NO.15163 OF 2024
WP(C) NO.32248 OF 2024 : 284: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 46672 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF VOLUME 1
OF NOTICE INVITING TENDER E-TENDER NO:
107/SE/PHC/TSR/ 2022-23 LAST DATE OF
SUBMISSION: 13/12/2022
Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF LETTER
OF ACCEPTANCE DATED 02.02.2023
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE FORMING
PART OF EXT. P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF THE
AGREEMENT NO. 79/SE/PHC/TSR/2022-23 DATED
29.03.2023
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P6 . A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P7 A TRUE COPY OF THE LETTER DATED 13.11.2025
SUBMITTED BY THE PETITIONER BEFORE THE
FOURTH RESPONDENT
Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED
19.11.2024 IN W.P.(C) NO. 40767 OF 2024
Exhibit P8(A) A TRUE COPY OF THE INTERIM ORDER DATED
15.1.2025 IN WRIT PETITION (CIVIL) NO. 1537
OF 2025
WP(C) NO.32248 OF 2024 : 285: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 16905 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT EXTRACT OF THE E-
TENDER NO.SE/PHC/KKD/18/2023-24 DATED
12.05.2023 PUBLISHED BY THE SECOND
RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER OF ACCEPTANCE (LOA)
DATED 19.08.2023 BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P2)
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/45/2023-24 DATED
05.09.2023
Exhibit P5 A TRUE COPY OF CB3 VOUCHER DATED 30.12.2023
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/ 43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
WP(C) NO.32248 OF 2024 : 286: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17075 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE (LOA)
DATED 17.08.2023 BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 29 / 2023 - 24 /SE/PHC/MVPA
08.09.2023
Exhibit P4 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 29-11-2023
Exhibit P5 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO
CC SECOND & PART BILL DATED 8-12-2023
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 719 OF 2024
Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
WP(C) NO.32248 OF 2024 : 287: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17119 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER (WORK ORDER) NO.
KWA/PHC/PKD/JJM/KOTTOPADAM/21-22 DATED
23.09.2022 ISSUED BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 21 / 2022 - 23 /SE/PHC/PKD
DATED 10-10-2022
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 747 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
WP(C) NO.32248 OF 2024 : 288: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17121 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE WORK ORDER NO.
WRD/KWACE(SR)/7902/2022/THIDANADU DATED 11-
10-2023 ISSUED BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 35 /SE/PHCK/ 2023- 24 DATED
2.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 723 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
WP(C) NO.32248 OF 2024 : 289: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17196 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER DATED 06/03/2024
ISSUED BY THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P2 A TRUE COPY OF THE WORK ORDER (LETTER NO.
NO. KWA/PHC/PKD/JJM/MUTHALAMADA/21-22 DATED
24.09.2022) OF SECOND RESPONDENT
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO EXT.P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 2 0 / 2 0 2 2 - 23 /SE/PHC/PKD
DATED 10-10-2022
Exhibit P5 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 12- 09-2023
Exhibit P6 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO
CC SECOND & PART BILL DATED 27-09-2023
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 17.01.2024
IN W.P.(C) NO. 1906 OF 2024
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL) NO.
WP(C) NO.32248 OF 2024 : 290: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17216 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER DATED 06/03/2024
ISSUED BY THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P2 A TRUE COPY OF THE WORK ORDER (LETTER NO.
PHCK/DB/3/2018/P2 DATED 04-08-2022) OF
SECOND RESPONDENT
Exhibit P3 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO EXT.P2
Exhibit P4 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 15/ SE/PHCK/2022-2023 DATED
19-08-2022
Exhibit P5 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO
CC TWO & PART BILL DATED 28- 11-2023
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 12.01.2024
IN W.P.(C) NO. 1520 OF 2024
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL) NO.
WP(C) NO.32248 OF 2024 : 291: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17217 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE WORK ORDER (LETTER
NO.KWA/PHC/KKD/ JJM/CHALAVARA-HEAD WORKS/ 21-22
DATED 13-10-2022 OFTHE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF AGREEMENT
NO. 2 3 / 2 2 - 23/SE/PHC/PKD DATED 19.10.2022
Exhibit P4 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO CC
FIRST & PART BILL DATED 26-04- 2023
Exhibit P5 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO CC
SECOND & PART BILL DATED 26-12-2023
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 08.01.2024 IN
WP(C) NO. 770 OF 2024
Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024 OF THE
MANAGING DIRECTOR OF THE FIRST RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED 11.04.2024
IN WRIT PETITION (C) NO.15163 OF 2024
WP(C) NO.32248 OF 2024 : 292: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17249 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER (WORK ORDER)
NO.1372/D3/ 2022/PHC-KTM DATED: 23.08.2022 OF THE
SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED TO
EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF AGREEMENT
NO. 1 7 / S E / P H C K / 2 0 2 2 - 2 0 2 3 DATED
5-09-2022
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024 IN
WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO. KWA/JB/LS4/
WPC/43331/2023 DATED 06.03.2024 OF THE MANAGING
DIRECTOR OF THE FIRST RESPONDENT
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 11.04.2024
IN WRIT PETITION (C) NO.15163 OF 2024
WP(C) NO.32248 OF 2024 : 293: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17296 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
(ORDER) OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF THE
TENDER NOTICE (E-TENDER NO.
NO.SE/PHC/KKD/27/2022-23 DATED 02.08.2022)
OF THE SECOND RESPONDENT
Exhibit P3 A TRUE COPY OF THE WORK ORDER (LETTER NO.
2133/D6/ 2022/PHC-KKD DATED 24.10.2022) OF
SECOND RESPONDENT
Exhibit P4 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO EXT.P3
Exhibit P5 A TRUE COPY OF THE RELEVANT PAGES OF
SUPPLEMENTARY AGREEMENT NO. 1 DATED
01.09.2023 (TO ORIGINAL AGREEMENT NO.
SE/PHC/KKD/ 26/2022-23 DATED 02.11.2022)
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 04.12.2023
IN W.P.(C) NO. 37595 OF 2023 AND CONNECTED
CASES
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL) NO.
WP(C) NO.32248 OF 2024 : 294: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17321 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER OF THE SECOND
RESPONDENT DATED 06/03/2024
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER
Exhibit P3 TRUE COPY OF THE SELECTION NOTICE DATED
16/12/2022
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (VOLUME II)
Exhibit P6 TRUE COPY OF THE APPROVED PAYMENT BREAK UP
Exhibit P7 TRUE COPY OF THE PETITIONER EXECUTED
AGREEMENT DATED 23.01.2023 WITH THE 3RD
RESPONDENT
Exhibit P8 TRUE COPY OF THE CB-3 VOUCHER DATED
10.07.2023
Exhibit P9 TRUE COPY OF THE CB-3 VOUCHER DATED
14.11.2023
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 18.12,2023
IN WRIT PETITION (CIVIL) NO. 42661 OF 2023
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 T IN WRIT PETITION (CIVIL)
WP(C) NO.32248 OF 2024 : 295: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17332 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT
DATED 06/03/2024
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER
Exhibit P3 TRUE COPY OF THE SELECTION NOTICE DATED
01/10/2022
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
ALONG WITH THE DETAILED TENDER SCHEDULE
Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (VOLUME II)
Exhibit P6 TRUE COPY OF THE PAYMENT BREAK UP IN RESPECT
OF THE WORK TENDERED PURSUANT TO EXHIBIT-P1
Exhibit P7 TRUE COPY OF THE PETITIONER EXECUTED
AGREEMENT DATED 3.11.2022 WITH THE 3RD
RESPONDENT
Exhibit P8 TRUE COPY OF THE CB3 VOUCHER DATED 20.1.2023
Exhibit P9 TRUE COPY OF THE CB3 VOUCHER DATED 11.7.2023
Exhibit P10 TRUE COPY OF THE CB3 VOUCHER DATED 19.8.2023
Exhibit P11 TRUE COPY OF THE CB3 VOUCHER DATED
23.11.2023
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 19/12/2023
IN WRIT PETITION (CIVIL) NO. 42671/2023 AND
CONNECTED CASES
Exhibit P13 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
WP(C) NO.32248 OF 2024 : 296: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17336 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF VOLUME 1
OF THE NOTICE INVITING TENDER (E-TENDER NO.
90/2022-23/KWA/PHC/ D1/TVM(RT2)
Exhibit P2 TRUE COPY OF THE SELECTION NOTICE DATED
07/12/2022.
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE
SCHEDULE/ITEM WISE BOQ (ACCEPTED)
Exhibit P4 TRUE COPY OF THE PETITIONER EXECUTED
AGREEMENT DATED 19/12/2022 WITH THE THIRD
RESPONDENT
Exhibit P5 TRUE COPY OF THE VOLUME 2 OF THE NOTICE
INVITING TENDER
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER DATED NIL
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER DATED NIL
NAMELY THE CC PART BILL II
Exhibit P8 TRUE COPY OF THE CB-3 VOUCHER DATED
10.5.2023 (CC PART BILL III)
Exhibit P9 TRUE COPY OF THE CB-3 VOUCHER DATED
16.8.2023 (CC PART BILL IV)
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 19.12.2023 T
IN WRIT PETITION (CIVIL) NO. 42985/2023
Exhibit P11 TRUE COPY OF THE ORDER DATED 06/03/2024
ISSUED BY THE 2ND RESPONDENT
Exhibit P12 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.
WP(C) NO.32248 OF 2024 : 297: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17342 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT
DATED 06/03/2024
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER ISSUED BY THE THIRD
RESPONDENT
Exhibit P3 TRUE COPY OF THE SELECTION NOTICE DATED
10/09/2021 WITHOUT ENCLOSURE
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (VOLUME II)
Exhibit P6 TRUE COPY OF THE APPROVED PAYMENT BREAK UP
Exhibit P7 TRUE COPY OF THE PETITIONER EXECUTED
AGREEMENT DATED 20.09.2021 WITH THE 3RD
RESPONDENT
Exhibit P8 TRUE COPY OF THE CB-3 VOUCHER DATED
11.03.2022
Exhibit P9 TRUE COPY OF THE CB-3 VOUCHER DATED
30.05.2022
Exhibit P10 TRUE COPY OF THE CB-3 VOUCHER DATED
15.09.2022
Exhibit P11 TRUE COPY OF THE CB-3 VOUCHER DATED
07.01.2023
Exhibit P12 TRUE COPY OF THE CB-3 VOUCHER DATED
18.04.2023
Exhibit P13 TRUE COPY OF THE CB-3 VOUCHER DATED
11.08.2023
Exhibit P14 TRUE COPY OF THE JUDGMENT DATED 19.12.2023
IN WRIT PETITION (CIVIL) NO. 42694/2023 AND
CONNECTED CASES
Exhibit P15 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
RESPONDENT EXHIBITS
Exhibit-R1(a) TRUE COPY OF THE RELEVANT PAGE OF THE
BUILDING AND OTHER CONSTRUCTION WORKERS'
WELFARE CESS ACT, 1996.
Exhibit-R1(b) TRUE COPY OF THE RELEVANT PAGE OF THE
BUILDING AND OTHER CONSTRUCTION WORKERS'
WELFARE CESS RULES, 1998.
Exhibit-R1(c) TRUE COPY OF THE PROCEEDINGS
NO.KWA/JB/LS4/WPC/43331/2023, DATED 6/3/2024
OF THE MANAGING DIRECTOR, KERALA WATER
AUTHORITY, THIRUVANANTHAPURAM.
WP(C) NO.32248 OF 2024 : 298: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17349 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER DATED 6/03/2024
ISSUED BY THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (VOLUME NO.1)
Exhibit P3 TRUE COPY OF THE SELECTION NOTICE DATED
22.07.2022 BY THE THIRD RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
ATTACHED TO EXT P3
Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 49/2022-23 WITH THE THIRD
RESPONDENT DATED 27/07/2022
Exhibit P6 TRUE COPY OF THE APPROVED PAYMENT BREAK UP
SCHEDULE
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER DATED
16/11/2022
Exhibit P8 TRUE COPY OF THE CB- VOUCHER DATED
13/02/2023
Exhibit P9 TRUE COPY OF THE CB-3 VOUCHER DATED
18/03/2023
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 19/12/2023
IN WRIT PETITION (CIVIL) NO. 42948/2023 AND
OTHER CONNECTED CASES
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL) NO.
15163/2023 AND OTHER CONNECTED CASES
WP(C) NO.32248 OF 2024 : 299: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17359 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (E-TENDER NO
SE/PHC/KKD/44/2022-23) PUBLISHED BY THE
SECOND RESPONDENT DATED 30.9.2022
Exhibit P3 TRUE COPY OF THE LETTER NO. NO.
1537/D1/2021/PHC-KKD DATED 20.12.2022
(SELECTION NOTICE) ISSUED BY THE SECOND
RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P3)
Exhibit P5 TRUE COPY OF THE AGREEMENT NO.
SE/PHC/KKD/48/2022-23 DATED 18.01.2023
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 17-02-2023
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC SECOND & PART BILL DATED 08-2023
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 04.12.2023
IN WP(C) NO. 39595 OF 2023 AND CONNECTED
CASES
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
WP(C) NO.32248 OF 2024 : 300: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17381 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (E-TENDER NO.
SE/PHC/KKD/93/2022-23 DATED 22.03.2023)
PUBLISHED BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
05.07.2023 ISSUED BY THE SECOND RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P3)
Exhibit P5 TRUE COPY OF THE AGREEMENT NO.
SE/PHC/KKD/42/2023-24 DATED 02.08.2023
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 29.09.2023
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 08.12.2023
IN WP(C) NO. 36832 OF 2023
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
RESPONDENT EXHIBITS
Exhibit-R1(a) TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 OF MANAGING
DIRECTOR, KERALA WATER AUTHORITY,
DTD. 6-3-24.
WP(C) NO.32248 OF 2024 : 301: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17402 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE NOTICE
INVITING TENDER (E-TENDER NO SE/PHC/KKD/19/2022-
23 DATED 12.07.2022) PUBLISHED BY THE SECOND
RESPONDENT
Exhibit P3 TRUE COPY OF THE LETTER NO. 1947/D6/2022/PHC-KKD
DATED 20.10.2022 (SELECTION NOTICE) ISSUED BY THE
SECOND RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P3)
Exhibit P5 TRUE COPY OF THE (RELEVANT PAGES) AGREEMENT NO.
SE/PHC/KKD/18/2022-23 DATED 28.10.2022
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO CC
FIRST & PART BILL DATED 16.12.2022
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO CC
SECOND & PART BILL DATED 31.03.2023
Exhibit P8 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO CC
THIRD & PART BILL DATED 20.04.2023
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 06.12.2023 IN
WP(C) NO. 39234 OF 2023
Exhibit P10 TRUE COPY OF THE INTERIM ORDER DATED 11.04.2024
IN WRIT PETITION (CIVIL) NO.15163/2024
WP(C) NO.32248 OF 2024 : 302: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17404 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (E-TENDER NO.
SE/PHC/KKD/17/2022-23 DATED 12.07.2022)
PUBLISHED BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE WORK ORDER (LETTER NO.
1945/D6/2022/PHC-KKD DATED 15.10.2022)
ISSUED BY THE SECOND RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P3)
Exhibit P5 TRUE COPY OF THE AGREEMENT NO.
SE/PHC/KKD/16/2022-23 DATED 28.10.2022
(RELEVANT PAGES)
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 11.01.2023
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC SECOND & PART BILL DATED 10.02.2023
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 23.01.2024
IN WP(C) NO. 39292 OF 2023
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
WP(C) NO.32248 OF 2024 : 303: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17408 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE E
TENDER NOTICE NO.KWA/PHC/TSR/D5-204/2022
(PART) DATED 20.12.2022 PUBLISHED BY THE
SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE LETTER NO.
KWA/PHC/TSR/D1/6241/2022 DATED 16.03.2023
(SELECTION NOTICE) ISSUED BY THE SECOND
RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P3)
Exhibit P5 TRUE COPY OF THE AGREEMENT NO.
82/SE/PHC/TSR/2022-23 DATED 31.03.2023
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 12-09-2023
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 04.12.2023
IN WP(C) NO. 37596 OF 2023
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
WP(C) NO.32248 OF 2024 : 304: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17426 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS
NO.KWA/JB/LS4/WPC/ 43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
NOTICE INVITING TENDER (ETENDER NO
SE/PHC/KKD/64/2022-23 DATED 07.12.2022)
PUBLISHED BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE LETTER NO.
3218/D1/2022/PHC-KKD DATED 09.03.2023
(SELECTION NOTICE) ISSUED BY THE SECOND
RESPONDENT
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P3)
Exhibit P5 TRUE COPY OF THE (RELEVANT PAGES) AGREEMENT
NO. SE/PHC/KKD/79/2022-23 DATED 31.03.2023
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 05- 2023
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER PERTAINING TO
CC SECOND & PART BILL DATED 15.06.2023
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 04.12.2023
IN WP(C) NO. 37626 OF 2023
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (CIVIL)
WP(C) NO.32248 OF 2024 : 305: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17467 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF E-TENDER
NO. SE/PHC/KKD/25/2022-23 DATED 27.07.2022
OF THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER NO. 2091/D6/2022/
PHC-KKD DATED 24.10.2022 (WORK ORDER) ISSUED
BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P2)
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF AGREEMENT
NO. SE/PHC/KKD/25/2022-23 DATED 02.11.2022
WITH THE SECOND RESPONDENT
Exhibit P5 TRUE COPY OF THE CB-3 VOUCHER DATED
01.02.2023 PERTAINING TO CC FIRST & PART
BILL OF THE SUBJECT WORK
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER DATED
07.03.2023 PERTAINING TO CC SECOND & PART
BILL OF THE SUBJECT WORK
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER DATED
21.03.2023 PERTAINING TO CC THIRD & PART
BILL OF THE SUBJECT WORK
Exhibit P8 TRUE COPY OF THE CB-3 VOUCHER DATED
06.09.2023 PERTAINING TO CC FIFTH & PART
BILL OF THE SUBJECT WORK
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 23.1.2024 IN
WRIT PETITION (CIVIL) NO. 39131/2023
Exhibit P10 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.
WP(C) NO.32248 OF 2024 : 306: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17484 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF E-TENDER
NO. SE/PHC/KKD/24/2022-23 DATED 27.07.2022
OF THE SECOND RESPONDENT
Exhibit P2 TRUE COPY OF THE LETTER NO. 2090/D6/2022/
PHC-KKD DATED 24.10.2022 (WORK ORDER) ISSUED
BY THE SECOND RESPONDENT
Exhibit P3 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
(APPENDED TO EXT.P2)
Exhibit P4 TRUE COPY OF THE AGREEMENT NO.
SE/PHC/KKD/24/2022-23 DATED 02.11.2022
Exhibit P5 TRUE COPY OF THE CB-3 VOUCHER DATED
24.11.2022 PERTAINING TO CC FIRST & PART
BILL OF THE SUBJECT WORK
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER DATED
16.12.2022 PERTAINING TO CC SECOND & PART
BILL OF THE SUBJECT WORK
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER DATED
27.03.2023 PERTAINING TO CC THIRD & PART
BILL OF THE SUBJECT WORK
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 06.12.2023
IN WRIT PETITION (CIVIL) NO. 39019/2023
Exhibit P9 A TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 (ORDER) DATED
06.03.2024 OF THE MANAGING DIRECTOR OF THE
FIRST RESPONDENT
Exhibit P10 TRUE COPY OF THE ORDER DATED 11.04.2024 IN
WRIT PETITION (C) NO. 15163/2024
WP(C) NO.32248 OF 2024 : 307: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17531 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF RELEVANT PAGES OF NIT E-TENDER NO:
25/SE/ PHCK/2022-2023 WITH LAST DATE OF
SUBMISSION ON 05.11.2022 ISSUED BY 4TH
RESPONDENT
Exhibit P2 TRUE COPY OF WORK ORDER NO. PHCK/A3/1515/
2019/SLSSC3/MAN DTD. 21.01. 2023 ISSUED BY 4TH
RESPONDENT
Exhibit P3 TRUE COPY OF RELEVANT PAGES OF NIT RE-E-TENDER
NO:1RE20/SE/ PHCK/2021-22 WITH LAST DATE OF
SUBMISSION ON 07.01.2022 ISSUED BY 4TH
RESPONDENT
Exhibit P4 TRUE COPY OF WORK ORDER NO.
PHCK/A3/1515/2019/PH2/ER5 DTD. 04. 10.2023
ISSUED BY 4TH RESPONDENT
Exhibit P5 TRUE COPY OF WORK COMPLETION CERTIFICATE ISSUED
BY ASST. ENGINEER-I, PROJECT DIVISION, KWA,
KOTTAYAM
Exhibit P6 TRUE COPY OF CB3 VOUCHER DTD. 01.04.2023 OF CC
1ST AND PART BILL
Exhibit P6 (a) TRUE COPY OF CB3 VOUCHER DTD. 30.06.2023 OF CC
2ND AND PART BILL
Exhibit P6 (b) TRUE COPY OF CB3 VOUCHER DTD. NIL OF CC 3RD AND
PART BILL
Exhibit P6 (c) TRUE COPY OF CB3 VOUCHER DTD. NIL OF CC 4TH AND
PART BILL
Exhibit P7 TRUE COPY OF CB3 VOUCHER DTD. 26.04.2022 OF CC
1ST AND PART BILL ALONG WITH TYPED COPY
Exhibit P7 (a) TRUE COPY OF CB3 VOUCHER DTD. 01.10.2022 OF CC
2ND AND PART BILL
Exhibit P7 (b) TRUE COPY OF CB3 VOUCHER DTD. 30.03.2023 OF CC
3RD AND PART BILL
Exhibit P7(c) TRUE COPY OF CB3 VOUCHER DTD. NIL OF CC 4TH AND
PART BILL ALONG WITH TYPED COPY
Exhibit P8 TRUE COPY OF JUDGMENT DTD. 20.12.2023 IN W.P.
(C) NO. 43298 OF 2023
Exhibit P9 TRUE COPY OF PROCEEDINGS NO. KWA/JB/LS4/
WPC/43331/2023 DTD. 06.03.2024 ISSUED BY 3RD
RESPONDENT
Exhibit P10 TRUE COPY OF INTERIM ORDER DTD. 11.04.2024 IN
W.P. (C). NO. 15163 OF 2024
WP(C) NO.32248 OF 2024 : 308: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 17550 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RESOLUTION DATED 17-04-2024
Exhibit P2 TRUE COPY OF THE QUARRYING PERMIT ISSUED IN FAVOUR
OF THE 1ST RESPONDENT BY THE 3RD RESPONDENT DATED
16.03.2024
Exhibit P3 TRUE COPY OF THE REPORT ISSUED BY THE 2ND
RESPONDENT DATED 18.04.2024
WP(C) NO.32248 OF 2024 : 309: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 22174 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF E-TENDER
NO. 06/2019-20/SE/Q (VOLUME 1 OF THE NOTICE
INVITING TENDER)
Exhibit P2 TRUE COPY OF THE SELECTION NOTICE OF THE 2ND
RESPONDENT DATED 10/03/2020,
Exhibit P3 TRUE COPY OF THE AGREEMENT DATED 17.03.2020
BETWEEN THE PETITIONER AND THE SECOND
RESPONDENT.
Exhibit P4 TRUE COPY OF THE APPROVED PAYMENT BREAK UP
DETAILS IN RESPECT OF THE WORK
Exhibit P5 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
Exhibit P6 TRUE COPY OF THE CB-3 VOUCHER DATED
27/01/2021
Exhibit P7 TRUE COPY OF THE CB-3 VOUCHER DATED
27/02/2021
Exhibit P8 TRUE COPY OF THE CB-3 VOUCHER DATED
20/12/2021
Exhibit P9 TRUE COPY OF THE CB-3 VOUCHER DATED
23.03.2022
Exhibit P10 TRUE COPY OF THE CB-3 VOUCHER DATED
02.07.2022
Exhibit P11 TRUE COPY OF THE CB-3 VOUCHER DATED
27/03/2023
Exhibit P12 TRUE COPY OF THE CB-3 VOUCHER DATED
13/11/2023
Exhibit P13 TRUE COPY OF THE JUDGMENT DATED 19.12.2023
IN WRIT PETITION (CIVIL) NO. 42656/2023 AND
CONNECTED CASES
Exhibit P14 TRUE COPY OF THE PROCEEDINGS DATED
06/03/2024 ISSUED BY THE MANAGING DIRECTOR
OF THE 1ST RESPONDENT
WP(C) NO.32248 OF 2024 : 310: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 26117 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED: 27.01.2024 OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 33/2024 - 25/SE/PHC/KNR DATED
07.06.2024
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER NO. REC/122/2024-
25 DATED 11.07.2024, BEFORE THE THIRD
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B . TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
RESPONDENT EXHIBITS
Exhibit-R1(a) TRUE COPY OF THE PROCEEDINGS NO. KWA/
JB/LS4/WPC/43331/2023 DATED 06-03-2024
WP(C) NO.32248 OF 2024 : 311: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 26128 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED 12.03.2024 OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 33/2024-25/SE/PHC/KNR DATED
07.06.2024 I
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER NO. REC/123/2024-
25 DATED 11.07.2024, BEFORE THE THIRD
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
2024 I
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
RESPONDENT EXHIBITS
Exhibit-R1(a) TRUE COPY OF THE PROCEEDINGS NO. KWA/
JB/LS4/WPC/43331/2023, DATED 06-03-2024.
WP(C) NO.32248 OF 2024 : 312: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29218 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
DATED NIL OF THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO EXT.P1 LOA
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 37/2022 - 23/ SE /PHC / MVPA
DATED 31.03.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 O
IN WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 23.1.2024 IN
W.P (C) NO.2677 OF 2024
Exhibit P6 TRUE COPY OF THE PROCEEDINGS OF THE MANAGING
DIRECTOR OF THE FIRST RESPONDENT NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 313: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29239 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE WORK ORDER NO.
KWA/PHC/ALP/DB/JJM-1448/20-21 DATED: 29-12-
2020 ISSUED BY THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO ET.P1 WORK ORDER
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 44 / 2020 - 21 / SE/ PHC /
ALP, DATED 14-01-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 12.01.2024
IN W.P (C) NO.1399 OF 2024
Exhibit P6 TRUE COPY OF THE PROCEEDINGS OF THE MANAGING
DIRECTOR OF THE FIRST RESPONDENTNO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7(A) TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7(B) TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 314: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29452 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER NO.
KWA/PHC/PKD/KIIFB - ELAPPULLY/PHASE III
DATED: 4-11-2020 (WORK ORDER) ISSUED BY THE
SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO.3 5 / 2 0 2 0 -2 1 / S E / P H
C / P K D DATED 18-12-2020
Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023 AND CONNECTED
CASES
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 12.01.2024
IN WP(C) NO. 1420 OF 2024
Exhibit P6 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 315: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29459 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER NO.
KWA/PHC/PKD/JJM/THENKURUSSI/20-21 DATED: 27-
09-2022 (WORK ORDER) ISSUED BY THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO.2 2 / 2 0 2 2 -2 3 / S E / P H
C / P K D DATED 14-10-2022
Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023 AND CONNECTED
CASES
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 12,01,2024
IN WP(C) NO.1515 OF 2024
Exhibit P6 TRUE COPY OF THE PROCEEDINGSNO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE
FIRSTRESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 316: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29501 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER (WORK ORDER)
NO.SE/PHC/MVPA/D5/T-27/2022-23(I) DATED 28-
11-2022 OF THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO EXT.P1 WORK ORDER
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO.25 / 2 0 2 2 - 23 /SE/PHC/ MVPA
DATED 12-12-2022
Exhibit P4 A TRUE COPY OF THE CB3 VOUCHER PERTAINING TO
CC FIRST & PART BILL DATED 10-11-2023
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023 AND OTHER
CONNECTED CASES
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 17.01.2024
IN WP(C) NO. 1898 OF 2024
Exhibit P7 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P8A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P8B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 317: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29507 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER NO.
KWA/PHC/ALP/DB/JJM-1443/20-21 DATED: 26-07-
2021 (WORK ORDER) ISSUED BY THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
APPENDED TO EXT.P1 WORK ORDER
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 04 / 2021 - 22 / SE/ PHC/ ALP,
DATED 09.08.2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 O
IN WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 12.01.2024
IN W.P (C) NO.1552 OF 2024
Exhibit P6 TRUE COPY OF THE PROCEEDINGS OF THE MANAGING
DIRECTOR OF THE FIRST RESPONDENT NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 318: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29665 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER NO.
WRD/KWACE(SR)/7902/2022/THALAPPALAM DATED
09.10.2023 (WORK ORDER) OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO.34/SE/PHCK/2023-2024 FOR WORKS
DATED 02.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023 AND CONNECTED
CASES
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P6A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P6B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 319: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 29735 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER (WORK ORDER) NO.
KWA/PHC/PKD/JJM/KOTTOPADAM/21-22 DATED 23-
09-2022 OF THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE THE ACCEPTED SCHEDULE
APPENDED TO EXT.P1 WORK ORDER
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 2 1 / 2 0 2 2 - 23
/SE/PHC/PKDDATED 10-10-2022
Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023 AND CONNECTED
CASES
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 8.01.2024 IN
WP(C) NO. 747 OF 2024
Exhibit P6 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 320: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 31612 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF WORK ORDER NO. PHCK-A3-1515-
2019-PH-1-VKT-2 DTD.21.03.2023 ISSUED BY 3RD
RESPONDENT
Exhibit P2 TRUE COPY OF WORK ORDER NO. PHCK-A3-1515-
2019-PH-1-VKT-1A DTD.25.10.2023 ISSUED BY
3RD RESPONDENT
Exhibit P3 TRUE COPY OF MEMORANDUM OF PAYMENTS DTD.
10.12.2023 IN RESPECT OF EXT.P1
Exhibit P4 TRUE COPY OF MEMORANDUM OF PAYMENTS DTD.
16.01. 2024 IN RESPECT OF EXT.P2
Exhibit P5 TRUE COPY OF MEMORANDUM OF PAYMENT IN
RESPECT OF CC 4TH AND PART BILL DTD. NIL IN
RESPECT OF EXT.P1
Exhibit P6 . TRUE COPY OF JUDGMENT DTD. 06.02.2024 IN
W.P.(C) NO. 3333 OF 2024
Exhibit P7 TRUE COPY OF NOTES AND MINUTES OF HEARING
CONDUCTED ON 26.03. 2024
Exhibit P8 TRUE COPY OF PROCEEDING NO. PHCK-E1-85/2024
DTD. 27.03.2024 ISSUED BY 3RD RESPONDENT
Exhibit P9 TRUE COPY OF ORDER DTD.20.06.2024 IN R.P.
NO. 299 OF 2024 IN W.P.(C) NO. 3333 OF 2024
Exhibit P10 TRUE COPY OF JUDGMENT DTD. 20.12.2023 IN
W.P.(C) NO. 43298 OF 2023
Exhibit P11 TRUE COPY OF PROCEEDINGS NO. KWA/JB/
LS4/WPC/43331/ 2023 DTD. 06.03.2024 ISSUED
BY 2ND RESPONDENT
Exhibit P12 TRUE COPY OF INTERIM ORDER DTD. 14.05.2024
IN W.P. (C). NO. 17531 OF 2024
WP(C) NO.32248 OF 2024 : 321: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32285 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED 17.12.2020 OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 33/SE/PHCK/2020-2021 DATED
21.01.2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER NO.
MVV/SE/PHC/T31/18/24 DATED 24.08.2024,
BEFORE THE SECOND RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 322: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32627 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED 18.6.2022 OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 21/SE/PHC/TSR/2022-23 DATED
16.07.2022
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER NO.
MVV/SE/PHC/T88/T42/21/24 DATED 24.08.2024,
BEFORE THE THIRD RESPONDENT
Exhibit P7 . TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
2024 I
WP(C) NO.32248 OF 2024 : 323: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32312 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED NIL OF THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 40/2022 - 23/SE/PHC/PKD DATED
30.03.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.01.2024
IN WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 28.05.2023
BEFORE THE THIRD RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 324: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32487 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED 19.8.2023 OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. SE/PHC/KKD/67/2023-24 DATED
25.09.2023
Exhibit P4 TRUE COPY OFTHE JUDGMENT DATED 08.01.2024 IN
WP(C) NO. 757 OF 2024
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 325: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32498 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER 172/D1/2023/PHC-KKD
DATED 10.08.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.SE/PHC/KKD/51/2023-24 DATED
08.09.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 326: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32513 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF ACCEPTANCE
(LOA) DATED 3.10.2023 OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. SE/PHC/MPM/91/2023-24 DATED
24.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN WP(C) NO. 43298 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P7B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 327: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32521 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER NO.
WRD/KWACE(SR)/7902/2022/P9-POONJAR DATED
28.10.2023 (WORK ORDER) OF THE SECOND
RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO.44/SE/PHCK/2023-2024 FOR WORKS
DATED 24.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OFTHE FIRST
RESPONDENT
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P6A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P6B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 328: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32542 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER NO.
1437/02/2022/PHCKTM-P1 DATED 27.10.2023
(WORK ORDER) OF THE SECOND RESPONDENT
Exhibit P2 A TRUE COPY OF THE ACCEPTED SCHEDULE
(APPENDED TO EXT.P1)
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF
AGREEMENT NO. 45/SE/PHCK/2023-2024 FOR WORKS
DATED 24.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 20.12.2023
IN W.P.(C) NO. 43298 OF 2023 AND CONNECTED
CASES
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED
11.04.2024 IN WRIT PETITION (C) NO.15163 OF
Exhibit P6A TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17484 OF
Exhibit P6B TRUE COPY OF THE INTERIM ORDER DATED
10.05.2024 IN WRIT PETITION (C) NO.17217 OF
WP(C) NO.32248 OF 2024 : 329: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32710 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE WORK ORDER NO.
KWA/PHC/TSR/D5/4685/2022 DATED 16.01.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO.63/SE/PHC/TSR/2022-23 DATED
30.01.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 O
IN WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 330: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32762 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE
NO.1425/D5/2021/PHC-KKD DATED 18.02.2022
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/40/2023-24 DATED
01.08.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 O
IN WRIT PETITION (C) NO.39649 OF 2023.
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPYOF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 331: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32798 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
7.08.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1) I
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/MPM/47/2023-24 DATED
12.09.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023.
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPYOF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 332: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 32844 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
15.01.2024
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/102/2023-24 DATED
15.03.2024
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE FIRST
RESPONDENT
Exhibit P6 A TRUE COPYOF THE LETTER DATED 19.08.2024
BEFORE THE SECOND RESPONDENT
WP(C) NO.32248 OF 2024 : 333: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 34232 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
13.10.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/MPM/93/2023-24 DATED
24.11.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023.
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 ATRUE COPY OFTHE LETTER DATED 19.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 334: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 34243 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
28.12.2022
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/43/2022-23 DATED
12.01.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 335: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 34254 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
13.03.2024
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/MPM/10/2024-25 DATED
11.06.2024
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 336: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 34330 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
02.09.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/69/2023-24 DATED
03.10.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 337: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 34333 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
30.04.2022
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/39/2023-24 DATED
01.08.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE THIRD RESPONDENT MANAGING DIRECTOR
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 338: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 34336 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
04.07.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/MPM/31/2023-24 DATED
24.07.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 19.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 339: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 35477 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
19.05.2023 ISSUED BY THE FOURTH RESPONDENT
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 42/2023-24/SE/PHC/KNR DATED
31.05.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WRIT PETITION
(CIVIL). NO. 43298/2023 DATED 20.12.2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER NO. REC/515/2023-
24 DATED 21.10.2023 BEFORE THE FOURTH
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED 13.
09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 340: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 35493 OF 2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE E-TENDER. NO
SE/PHC/KKD/06/2022-23 DATED 20.07.2022
INVITED BY THE 1ST RESPONDENT
Exhibit P2 THE TRUE COPY OF THE LETTER NO
1762/D5/2022/PHC-KKD DATED 15.10.2022 ISSUED
BY THE 2ND RESPONDENT
Exhibit P3 THE TRUE COPY OF THE AGREEMENT NO.
SE/PHC/KKD/27/2022-23 DATED 02.11.2022
EXECUTED BETWEEN THE PETITIONER HEREIN AND
THE SUPERINTENDING ENGINEER OF THE 1ST
RESPONDENT
ExhibitP 4 THE TRUE COPY OF THE VOUCHER DATED
06.02.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC 1ST
PART BILL FOR AN AMOUNT OF RS.18804714/-
Exhibit P5 THE TRUE COPY OF THE VOUCHER DATED
21.03.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC IIND
PART BILL FOR AN AMOUNT OF RS.18008309/
Exhibit P6 THE TRUE COPY OF THE VOUCHER DATED
16.06.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC 3RD
PART BILL FOR AN AMOUNT OF RS.56678231/
Exhibit P7 THE TRUE COPY OF THE VOUCHER DATED
11.09.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC 4TH
PART BILL FOR AN AMOUNT OF RS.28311656/
Exhibit P8 THE TRUE COPY OF THE VOUCHER DATED NIL
ISSUED BY THE EXECUTIVE ENGINEER OF THE 1ST
RESPONDENT HEREIN TOWARDS CC 5TH PART BILL
FOR AN AMOUNT OF RS.37455368/
WP(C) NO.32248 OF 2024 : 341: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 35634 OF 2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE E-TENDER. NO
SE/PHC/KKD/51/2022-23 DATED 01.11.2022
INVITED BY THE 1ST RESPONDENT
ExhibitP2 THE TRUE COPY OF THE LETTER NO
2870/D5/2022/PHC-KKD DATED 21.01.2023 ISSUED
BY THE 2ND RESPONDENT
Exhibit P3 THE TRUE COPY OF THE AGREEMENT NO.
SE/PHC/KKD/51/2022-23 DATED 04.02.2023
EXECUTED BETWEEN THE PETITIONER
ExhibitP 4 THE TRUE COPY OF THE VOUCHER DATED
18.03.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC 1ST
PART BILL FOR AN AMOUNT OF RS.21897354/-
Exhibit P5 THE TRUE COPY OF THE VOUCHER DATED
02.08.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC IIND
PART BILL FOR AN AMOUNT OF RS.14968158/
Exhibit P6 . THE TRUE COPY OF THE VOUCHER DATED
26.08.2023 ISSUED BY THE EXECUTIVE ENGINEER
OF THE 1ST RESPONDENT HEREIN TOWARDS CC 3RD
PART BILL FOR AN AMOUNT OF RS.24184873/
Exhibit P7 THE TRUE COPY OF THE VOUCHER DATED NIL
ISSUED BY THE EXECUTIVE ENGINEER OF THE 1ST
RESPONDENT HEREIN TOWARDS CC 4TH PART BILL
FOR AN AMOUNT OF RS.43205209/
WP(C) NO.32248 OF 2024 : 342: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 39114 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
NIL
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 08/2023-24/SE/PHC/PKD DATED
24-05-2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 O
IN WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 343: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 39118 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE
NO.2645/D5/2022/PHC-KKD DATED 18.04.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/07/2023- 24 DATED
2-05-2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 21.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 344: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 39123 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE NO.
3217/D1/2022/PHC-KKD DATED 18.04.2023
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. SE/PHC/KKD/08/2023-24 DATED 2-
05-2023
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OFTHE LETTER DATED 22.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 345: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 39126 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE DATED
11.01.2024
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 48/2023- 24/SE/PHC/ALP DATED
27-02-2024
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER DATED 20.08.2024
BEFORE THE FOURTH RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 346: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 40365 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF RE-E-
TENDER NO.37/2023-24/SE/PHC/ALP WITH LAST
DATE OF SUBMISSION AS 10.07.2023 (VOLUME 1
OF THE NOTICE INVITING TENDER)
Exhibit P2 TRUE COPY OF THE SELECTION NOTICE ISSUED BY
THE SECOND RESPONDENT DATED 14/06/2024
Exhibit P3 TRUE COPY OF THE ACCEPTED SCHEDULE
Exhibit P4 TRUE COPY OF THE AGREEMENT DATED 08.07.2024
WITH THE SECOND RESPONDENT.
Exhibit P5 TRUE COPY OF THE LETTER OF THE PETITIONER
BEFORE THE THIRD RESPONDENT DATED 22/10/2024
Exhibit P6 TRUE COPY OF THE ORDER OF THE MANAGING
DIRECTOR OF THE FIRST RESPONDENT AUTHORITY
DATED 6.3.2024
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
1.10.2024 IN WRIT PETITION (CIVIL) NO.34336
OF 2024
WP(C) NO.32248 OF 2024 : 347: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 40767 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE NO.
KWA/PHC/ PKD/JJM/20- 2I/AMBALAPPARA ZONE I
DATED 03.05.2021
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 11/2021-22/SE/PHC/PKD DATED
31-05-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023.IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER OF THE PETITIONER
DATED 20.08.2024 BEFORE THE FOURTH
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 348: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 40785 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE NO.
KWA/PHC/ PKD/JJM/ONGALLUR/21-22 DATED
11.04.2022
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 03/2022-23/SE/PHC/PKD DATED
05-05-2022
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER OF THE PETIITONER
DATED 20.08.2024 BEFORE THE FOURTH
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 349: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 40787 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF ACCEPTANCE NO.
KWA/PHC/ PKD/JJM/20- 2I/AMBALAPPARA ZONE II
DATED 03.05.2021
Exhibit P2 TRUE COPY OF THE ACCEPTED SCHEDULE (APPENDED
TO EXT.P1)
Exhibit P3 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 12/2021-22/SE/PHC/PKD DATED
31-05-2021
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 4.12.2023 IN
WRIT PETITION (C) NO.39649 OF 2023
Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER OF THE PETITIONER
DATED 20.08.2024 BEFORE THE FOURTH
RESPONDENT
Exhibit P7 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32710 OF 2024
Exhibit P7A TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024 IN W.P.(C) 32762 OF 2024
WP(C) NO.32248 OF 2024 : 350: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 43299 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF E-TENDER
NO.07/2024-25/KWA/PHC/D4/TVM DATED 30/08/2024
(VOLUME NO.1 OF THE NOTICE INVITING TENDER)
Exhibit P2 TRUE COPY OF THE SELECTION NOTICE ISSUED BY THE
SECOND RESPONDENT DATED 05/10/2024
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE AGREEMENT
DATED 23/10/2024
Exhibit P4 TRUE COPY OF THE ACCEPTED PRICE SCHEDULE
Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED 19.11.2024
ISSUED IN WRIT PETITION (CIVIL) NO.40787 OF 2024
RESPONDENT EXHIBITS
Exhibit- R1(a) TRUE COPY OF THE BUILDING AND OTHER CONSTRUCTION
WORKERS' WELFARE CESS ACT, 1996.
Exhibit-R1(b) TRUE COPY OF THE BUILDING AND OTHER CONSTRUCTION
WORKERS WELFARE CESS RULES, 1998
WP(C) NO.32248 OF 2024 : 351: 2026:KER:14329
AND CONNECTED CASES
APPENDIX OF WP(C) NO. 43509 OF 2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM/KOTTAYI/21-22 ISSUED BY THE
4TH RESPONDENT DATED 15.02.2022
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 25/2021-22/SE/PHC/PKD DATED
14.03.2024
Exhibit P3 TRUE COPY OF NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM/THENKARA- HEAD WORKS/21-22
ISSUED BY THE 4TH RESPONDENT DATED
29.06.2022
Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 09/2022-23/SE/PHC/PKD DATED
12.07.2022
Exhibit P5 TRUE COPY OF NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM/MANNUR/21-22 ISSUED BY THE
4TH RESPONDENT DATED 28.10.2022
Exhibit P6 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 26/2022-23/SE/PHC/PKD DATED
31.10.2022
Exhibit P7 TRUE COPY OF NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM/ALANALLUR/21-22 ALONG WITH
ITS ACCEPTED SCHEDULE DATED 13.02.2023
ISSUED BY THE 4TH RESPONDENT DATED
17.02.2023 ALONG WITH ITS ACCEPTED SCHEDULE
DATED 13.02.2023
Exhibit P8 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 34/2022-23/SE/PHC/PKD DATED
28.02.2023
Exhibit P9 TRUE COPY OF NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM- PARALI ALONG WITH ITS
ACCEPTED SCHEDULE ISSUED BY THE 4TH
RESPONDENT
Exhibit P10 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 04/2023-24/SE/PHC/PKD DATED
16.05.2023
Exhibit P11 TRUE COPY OF NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM/THACHANATTUKARA/21-22 ALONG
WITH ITS ACCEPTED SCHEDULE ISSUED BY THE 4TH
RESPONDENT
Exhibit P12 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 04/2023-24/SE/PHC/PKD DATED
29.07.2023
Exhibit P13 TRUE COPY OF NOTICE OF ACCEPTANCE NO.
KWA/PHC/PKD/JJM/ THACHANATTUKARA/2023-24
ISSUED BY THE 4TH RESPONDENT DATED
15.02.2024
WP(C) NO.32248 OF 2024 : 352: 2026:KER:14329
AND CONNECTED CASES
Exhibit P14 TRUE COPY OF THE RELEVANT EXTRACT OF THE
AGREEMENT NO. 45/2023-24/SE/PHC/PKD DATED
05.03.2024
Exhibit P15 TRUE COPY OF THE JUDGMENT DATED 04.12.2023
IN WP(C) NO.39649 OF 2023 OF THIS HON'BLE
COURT.
Exhibit P16 TRUE COPY OF THE PROCEEDINGS NO.
KWA/JB/LS4/WPC/43331/2023 DATED 06.03.2024
OF THE MANAGING DIRECTOR OF THE THIRD
RESPONDENT
Exhibit P17 TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024_ IN W.P.(C) 32710 OF 2024 OF THIS
HON'BLE COURT
Exhibit P17(a) TRUE COPY OF THE INTERIM ORDER DATED
13.09.2024_ IN W.P.(C) 32762 OF 2024 OF THIS
HON'BLE COURT
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