SHAJI V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in both these Writ Petitions were awarded work in the Punaloor Municipality. The petitioner in W.P.(C) No.12661/2020 was awarded the work relating to Project No.502- maintenance of Vettipuzha-Kuthirachira Chemanthoor thode and Project No.503- maintenance of Konnamoode-Chemanthoor thode. The petitioner in W.P.(C)No.12816/2020 was awarded the work (1) Project No.499-Protection wall of Pakidi Vadakkekkara Road, Irish drain (2) Project No.512- Renovation of paper mill School, (3) Project No.514- Construction of Edakkunnu Thazhebhagam Road concrete and protection wall, (4) Project No.87- Renovation of Eravayal Pulimood road, Kallugummukal, (5) Project No.289- Completion of Government Hospital Clinic outpatient wing, (6) Project No.292- Completion of Government Hospital oldage Clinic and (7) Project No.247- Construction of Komalamkunnu ward pakidi Vadakkekkara road Irish drain. It is stated that both of them have successfully completed the work in the year 2019 itself. Despite the representations submitted by them, the Municipality is not making any payment.

(2.) The Municipality has filed a statement in both these Writ Petitions, producing Ext.R6(a) decision of the Municipal council taken on 11.09.2020 approving payment due to the petitioners deducting contractors profit.

(3.) The petitioners pointed out that even after the said decision, no steps are taken for payment by the respondents.