Kerala High Court
P.T.Thomas vs State Of Kerala on 20 February, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 9822 of 2005(T)
1. P.T.THOMAS, GOVERNMENT CONTRACTOR,
... Petitioner
Vs
1. STATE OF KERALA, REP. BY ITS SECRETARY
... Respondent
2. THE UNION OF INDIA, REP. BY ITS
3. THE CHIEF ENGINEER, P.W.D. (ROADS &
4. THE SUPERINTENDING ENGINEER,
For Petitioner :SRI.RAJEEV.P.NAIR
For Respondent :SRI.P.R.RAMACHANDRA MENON, ADDL.CGSC
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :20/02/2007
O R D E R
KURIAN JOSEPH ,J.
...................................................................................
W.P.(C) Nos. 9822 & 14161 OF 2005
...................................................................................
Dated this the 20th February, 2007
J U D G M E N T
Petitioners are aggrieved by Government Order dated 07.01.2005 (Ext.P1 in W.P.(C) 14161 of 2005 and Ext.P6(a) in W.P.(C) 9822 of 2005). It is seen that Kerala Government Contractors' Association has submitted Ext. P2 representation ( in W.P(C) 14161 of 2005) seeking modification of the Government Order. A counter affidavit has been filed on behalf of the Secretary to the Department of Public Works.
2. In the above circumstances, these Writ Petitions are disposed of directing the first respondent-Secretary to the Public Works Department to look into the representation submitted by the Contractors' Association (Ext.P2 in W.P.(C) 14161 of 2005) with notice to the Association, the petitioner in W.P.(C) 9822 of 2005 and any other association of contractors, within a period of four months from the date of production of a copy of this judgment.
Writ Petitions are disposed of as above.
KURIAN JOSEPH, JUDGE.
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