(1.) THESE writ petitions are filed by the respective petitioners seeking for identical reliefs namely, to direct the respondents in the writ petitions to disburse the amount due to the petitioners for the work executed by the petitioners in respect of various selection notices and the agreements executed by them.
(2.) IN fact, going by the averments in the statement filed by the respondents, it can be seen that Vigilance Enquiries were pending with regard to various works being executed which delayed the payment due to the petitioners. IN W.P.(C) No.36492/2007, the petitioner has produced Ext.P6 a copy of G.O.(Rt)No.1077/11/PWD dated 22.08.2011 whereby the disciplinary action initiated against one Sri.J.Thomas has been finalised awarding a minor punishment of censure. IN paragraph 9 of the said order, the following directions have been issued to the Chief Engineer:
(3.) LEARNED Government Pleader on getting instructions from the Department submitted that the PWD has called for the files from the Vigilance Department and the same are expected to be received within a short time and after the receipt of the files, further action will be taken in the matter.