DIVYA KRISHNAN Vs. KERALA STATE ELECTRICITY BOARD LTD.

JUDGEMENT

(1.) The petitioner, who is a petty contractor in KSEB, has approached this Court seeking to direct the 1st respondentKSEB to enquire into Ext.P6 complaint submitted by the petitioner and sanction the petitioner's work bills along with interest from 20.12.2017 and take necessary action against the 3 rd and 6th respondents in accordance with law.

(2.) The petitioner states that she is a petty labour contractor of KSEB. She submitted two tenders and two quotations for Distribution Transformer Meter Reading Box setting (DTR Fitting) and Street Light OH line constructing (Street Light) works in Aluva Electrical Division of Kalamassery Section. Works were allotted to the petitioner and she deposited 5% of total value of the work and 2.5% of EMD in the concerned KSEB Section Office. When the work was allotted to the petitioner, the petitioner deposited remaining 2.5% of total value of the tender work also. Agreement was entered between the petitioner and the 6th respondent with regard to the quotation works and with the 5th respondent with regard to tender works.

(3.) The petitioner states that she raised the bills for the following completed works:-