K.R. RADHAKRISHNAN NAIR Vs. KERALA WATER AUTHORITY

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioners and the learned Standing Counsel appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners had approached the 2 nd and 3rd respondents by preferring Exts.P13 and P14 representations seeking disbursement of the amounts covered by Exts.P1 to P12 vouchers for the works done by them for the respondents and that the same are liable to be sanctioned and disbursed by the respondents, following the principle of priority based on the date of registration of bills by the contractors.