SHENTO V.A. Vs. SECRETARY

JUDGEMENT

(1.) The petitioner, who is an approved Contractor of KSEB Ltd., is before this Court seeking to implement the revised rate of SOR 2012 to the petitioner's work for the construction of Nilambur - Adyanpara 33 KVSC line and to direct the respondents to re-calculate the final bill of the petitioner's awarded work based on the revision in SOR 2012 and on the basis of Ext.P10 statement of the 3 rd respondent.

(2.) The petitioner states that he is an approved Contractor of the KSEB Ltd. who has been undertaking contract works. The petitioner was awarded the work of Nilambur-Adyanpara 33 KVSC lane as per work order dated 15.09.2011. Ext.P1 agreement was executed by the petitioner with the Executive Engineer, Transmission Division on 30.09.2011. The work was for an amount of Rs.69,02,029/-.

(3.) The petitioner states that the work had to be completed by 31.03.2012. But, the work was considerably delayed due to unforeseen circumstances arising after the execution of the agreement. The work was completed only on 30.04.2015 and the final bill amount was paid to the petitioner on 24.05.2016.