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Rejimon A.T. vs Superintending Engineer And Ors

High Court Of Kerala · Decided on 8 December 2020 · Citation: (2020) 12 KL CK 0140

HON’BLE JUDGES
P.V. Asha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 27324 Of 2020 (M)
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Judgment

10 paragraphs · 182 words
1.

The petitioner is aggrieved by the termination of the agreement for construction of Koratty-Naalukettu Road executed by the petitioner with the

Superintending Engineer has been terminated stating that the balance work will be rearranged at the risk and cost of the Contractor. It is also stated

that the licence of the petitioner would be cancelled in accordance with clause 2116.2 of Kerala PWD Manual, 2012.

2.

According to the petitioner, the work was not delayed on account of his fault. Pointing out this, petitioner has submitted Ext.P10(a) representation

before the Chief Engineer.

3.

The learned counsel for the petitioner submits that petitioner would be satisfied with a direction to the 5th respondent to consider the same.

Therefore the writ petition is disposed of directing the 5th respondent to consider Ext.P10(a) representation, after affording an opportunity of hearing

to petitioner and to pass orders, within a period of three weeks from the date of receipt of a copy of the judgment. Till such time, no coercive action

shall be taken against petitioner based on Ext.P9.

Accordingly, the writ petition is disposed of.