Renjith M vs Kerala Water Authority

Shaji P.Chaly, J

Petitioner is a contractor engaged by the Kerala Water Authority for the work - “Mace of NWSS to Olathanni Zone, Ooruttukala and Thozhukal Zone – Rectification of leakages in pipeline and allied works for one year RC-2023-2024”, evident from Exhibit P1 work order.

The case put forth by the petitioner is that petitioner is asked to furnish additional performance guarantee. According to the petitioner, as per Exhibit P2 certified bill, sufficient amount is due from Kerala Water Authority to the petitioner and if the said bill amount is adjusted, the additional performance guarantee can be furnished by the petitioner, taking into account the said bill amount.

I have heard learned counsel for petitioner - Sri.Ajith Krishnan and learned Standing Counsel for the Kerala Water Authority – Sri.V.V.Joshi and perused the pleadings and material on record.

In various cases, such reliefs are sought for and it is granted by this Court. In that view of the matter, there will be a direction to the 2nd respondent to adjust the bill amount against the additional performance guarantee sought for in Exhibit P1 work order from Exhibit P2 certified bill and execute the agreement with the petitioner accordingly.

Writ petition is disposed of accordingly.