P V RAJAN Vs. DIRECTOR LOCAL FUND AUDIT

JUDGEMENT

(1.) PETITIONER says that he is an Architect, who was engaged by the second respondent for preparing structural drawings, detailed estimate works in respect of the Stadium Gallery, Bus Terminal, Shopping Complex and Town hall. He claims balance amounts due from the respondent Municipality.

(2.) ON account of the non-payment, he had filed Writ Petition No.35060/2011 before this Court. That writ petition was disposed of by Ext.P1 judgment directing the Municipality to pass orders on his representation. In pursuance to the directions in the judgment, the Municipality has informed the petitioner by Ext.P2 dated 30.03.2012 that they are awaiting clarification from the first respondent and that on receipt of the clarification, the amount due will be paid.

(3.) IN such circumstances, if the first respondent has not so far furnished the clarification sought for by the second respondent, it should do so as expeditiously as possible, at any rate, within eight weeks from the date of production of a copy of this judgment along with the copy of this writ petition. Based on the clarification so furnished, the second respondent shall take further action for payment of the amount, if any, that is due to the petitioner. Writ petition is disposed of as above.