SAMUEL VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that relying on Ext.P4, which is the revised PWD Manual, the respondents have rejected the petitioner's request for renewal of licence on the ground that one work undertaken by him during the relevant period has been terminated and that the works are not satisfactorily completed. The learned counsel for the petitioner submits that the termination of contract has been challenged by the petitioner before this Court and is pending consideration and that the contention that another work is not satisfactorily completed is contrary to Ext.P2 completion certificate issued by the concerned authority. It is submitted that pointing out the factual aspects on the matter, the petitioner has preferred Ext.P9 representation before the 1 st respondent, which is liable to be considered in accordance with law.