P RAVEENDRAN Vs. VAIRAMCODE BHAGAVATHY DEVASWOM

JUDGEMENT

(1.) PETITIONER submits that he was awarded maramath work, viz., reconstruction of Sreekovil of the main Deity and Sub Deity of Vairamcode Bhagavathy Temple. It is stated that, on completion of the aforesaid work, he is entitled to get ` 7,70,901/- and that the payment is unduly delayed. It is complaining of the above, the writ petition is filed.

(2.) LEARNED Standing Counsel for the second respondent, on instructions, submits that in so far as the reconstruction of the Sreekovil of the main Deity is concerned, order is being issued by the Commissioner sanctioning ` 6,56,434/- subject to approval of the Board. It is also submitted that in so far as the work of the Sreekovil of the Sub Deity is concerned, there is a dispute about the work executed and, therefore, the claim has not been sanctioned.

(3.) IT is also made clear that if the petitioner has any further claims in relation to the aforesaid works, such claims of the petitioner are left open to be agitated in appropriate proceedings. Writ petition is disposed of as above.