Kerala High Court
K.Abdul Rahim vs The State Of Kerala on 12 October, 2015
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 12TH DAY OF OCTOBER 2015/20TH ASWINA, 1937
WP(C).No. 30939 of 2015 (N)
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PETITIONER(S):
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K.ABDUL RAHIM, AGED 45 YEARS,
S/O.MAMMU, KODAKKADAN HOUSE,
CHENGOTTUR, KOTTAKKAL,
MALAPPURAM DISTRICT.
BY ADV. SRI.BABU S. NAIR
RESPONDENT(S):
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1. THE STATE OF KERALA, REPRESENTED BY
THE SECRETARY TO THE GOVERNMENT,
PUBLIC WORKS DEPARTMENT,GOVERNMENT
SECRETARIAT, TRIVANDRUM, PIN - 695 001.
2. THE SUPERINTENDING ENGINEER,
ROADS AND BRIDGES, NORTH CIRCLE,
P.W.D. COMPLEX, MANANCHIRA,
KOZHIKKODE, PIN - 673 001.
3. THE EXECUTIVE ENGINEER, P.W.D. (ROADS DIVISION),
MANJERI, MALAPPURAM DISTRICT, PIN - 676 121.
BY GOVERNMENT PLEADER SMT.C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12-10-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
WP(C).No. 30939 of 2015 (N)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXT.P1: TRUE COPY OF THE CERTIFICATE ISSUED BY THE 3RD RESPONDENT
DTD.6.10.2015.
EXT.P2; TRUE COPY OF THE LETTER ISSUED TO THE PETITIONER BY THE
2ND RESPONDENT DTD.31.8.2015.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.MUHAMED MUSTAQUE, J.
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W.P(C).No. 30939 of 2015
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Dated this the 12th October, 2015
JUDGMENT
The petitioner has been awarded a work by the Public Works Department. Exhibit P2 is the selection notice. The petitioner is liable to pay security deposit as well as Performance Guarantee for the said work. According to learned counsel for the petitioner, the petitioner is entitled to get some amount from the Public Works Department with regard to another work. Exhibit P1 is the certificate.
In the above circumstances, this Court is of the view that the amount payable by the petitioner as per Exhibit P2 shall be adjusted towards the amount due as per Exhibit P1.
The Writ Petition is disposed of as above.
A.MUHAMED MUSTAQUE JUDGE vgs12/10/15