C.V.ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) In this writ petition, the petitioner who is a Class A Government Contractor, seeks to quash Ext.P5 and to command the respondents to reimburse Rs. 1,97,800/- with accrued interest at the bank rate from April, 2012 till the date of payment being consideration for the repair and extension work of the pipeline in the Sreebhoothapuram Lift Irrigation Scheme carried out by the petitioner as per the directions of respondents 2 to 4.

(2.) The petitioner states that he is a Class A Government Contractor engaged in various construction works for the State Government, Irrigation Department and Local Self Government Bodies. The petitioner states that on emergent situations, the Departmental Officers direct the contractors to undertake work on emergency basis on an understanding that amount will be sanctioned and paid later.

(3.) In such an emergency situation, respondents 2 to 4directed the petitioner to immediately carry out repair and extension work of the pipeline in the Sreebhoothapuram area of Sreemoolanagaram Panchayat in February, 2012. The petitioner was assured that the respondents will obtain sanction for the work and make payments to the petitioner. The petitioner completed the work and repairs to the satisfaction of respondents 2 to 4 at costs less than the estimate of the respondents.