RAJESH VARKEY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Contractor under the Public Works Department. He was awarded with a work namely, improvements and black toping on Nellithavu-Nariyantepunna- Pookayam road of Kasaragod Block Panchayath under NABARD RIDF-VII. THE estimate was Rs.1,41,50,000/- and the tender was awarded to the petitioner for an amount of Rs.1,41,35,850/-.

(2.) THE petitioner states that he had completed the work within the stipulated time and submitted the final bills on 02.06.2005. But, in view of certain discrepancies, the 1st respondent directed the 3rd respondent to withhold the final payment in respect of various Contractors as per Ext.P1 communication. An enquiry was conducted thereafter by the Vigilance and Anti-Corruption Bureau and an amount of Rs.12,15,609/- was directed to be recovered from the petitioner. Even thereafter, the payments in respect of the final bills are yet to be made which is the complaint raised in the writ petition.

(3.) THIS writ petition is disposed of as above.