M. ABDUL AZEEZ Vs. MEENANGADI GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner, a registered Public Works Contractor, has filed this writ petition seeking to direct the respondents to pay the security amount of â " 1,55,000/- within a time frame and to pay interest at the rate of 12% thereon.

(2.) The 1st respondent-Panchayat awarded the work of Construction of Steel Foot Bridge over the existing protection wall of the pond at Attakkolli Park. An agreement was entered into and work order was issued to the petitioner on 10/3/2017. The petitioner satisfactorily completed the work by 29/12/2017. Ext.P2 is the completion certificate issued by the Assistant Engineer.

(3.) The bill amount due to the petitioner was paid after deducting â " 1,55,000/-. The deduction was towards guarantee for the work done and materials supplied in terms of Clauses 7 and 8 of the work agreement. The said amount is to be paid back to the petitioner after two years from completion of work if no damage is caused to the work done.