H.DILEEP KUMAR Vs. SECRETARY

JUDGEMENT

(1.) This writ petition of the year 2013, has been filed by the Proprietor of High-Elect Enterprises, Thiruvananthapuram seeking to compel respondents 1, 2 and 3 to release the balance amount shown in Ext.P4 to the petitioner forthwith.

(2.) The case of the petitioner in short, is as follows:-

(3.) The 3rd respondent entrusted the said work to the petitioner as per Ext.P1 sub-contract dated 01.10.2009 and the Articles of Agreement was executed by the 3 rd respondent as per Ext.P2 on 07.10.2009. The drawings submitted by the petitioner were approved by the 2 nd and 3rd respondents on 26.06.2012. The petitioner completed the work and the 3rd respondent issued Ext.P3 completion certificate certifying that actual date of completion of work is 31.12.2011. The 3rd respondent further certified that no material deviations from the sanctioned plans and specification other than those sanctioned by the competent authority, are effected by the petitioner.