PAULOSE GEORGE CONSTRUCTION Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a Private Limited Company engaged in undertaking contract works, filed the writ petition seeking to direct respondents 3 and 4 to release an amount of ?15,54,534/- retained by them as detailed in Ext.P7, forthwith.

(2.) The petitioner-Company successfully bid the work "Improvements to Moolamattom - Pullikkanam road, KM- 0/000 to 16/000". An agreement was executed. The petitioner was forced to purchase Bitumen from outside to execute the work. As permitted under relevant Government Order, the petitioner purchased Bitumen from Bharat Petroleum Corporation Limited and Indian Oil Corporation. Services of approved transporting contractors were availed by the petitioner for transportation of Bitumen.

(3.) During the progress of the work, there were certain alterations in the work caused due to natural calamities. However, the work was completed by 20.05.2008. The 4 th respondent issued completion certificate in respect of the work.