MARIYA CONSTRUCTIONS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, a partnership firm engaged in execution of civil works, is before this Court seeking to quash Ext.P9 and to declare that the respondents are not entitled to retain the amount of Rs. 5,16,657/- and original bank guarantee.

(2.) The first respondent in the writ petition is the State of Kerala and respondents 2 to 4 are Kerala Rural Water Supply and Sanitation Agency represented by its different officers. The 5th respondent is Vilambukandam Scheme Level Executive Committee (SLEC) and the 6th respondent is the Secretary of the said SLEC.

(3.) The 3rd respondent, the Regional Project Director of the Kerala Rural Water Supply and Sanitation Agency (KRWSA) issued Ext.P1 Invitation For Bids (IFB) dated 19.06.2015 inviting bids for supplying and laying distribution system for Vilambukandam BWSS at Panamaram Grama Panchayat in Wayanad District. The petitioner submitted his bid for Rs. 2,06,66,279/-. The petitioner's bid was accepted and the Scheme Level Executive Committee (SLEC) issued Ext.P2 Letter of Acceptance dated 01.09.2015. The Letter of Acceptance required the petitioner to execute an agreement. Consequently, the petitioner executed Ext.P3 Contract Form on 03.09.2015.