LAWS(KER)-2013-1-208

GOPINATHAN NAIR K.S. Vs. R.S. ANU

Decided On January 15, 2013
M.K.BABY Appellant
V/S
R.S.Anu Respondents

JUDGEMENT

(1.) THE contempt of court case has been filed by the petitioners alleging non compliance of the directions in Annexure-A1 Judgment.

(2.) THE petitioners have executed certain works for the Pathanamthitta Municipality and having failed to get payment in spite of submission of final bills, the writ petition was filed. After the filing of the contempt of court case, there had been some progress in respect of some of the petitioners and, once this Court had directed the Secretary of the Municipality to appear in person. Thereafter, this Court after perusing the affidavit of the Secretary directed the Regional Joint Director to conduct an inspection of the office of the Municipality to find out whether files are available with regard to the works executed by some of the petitioners. The said direction had to be issued in the light of the fact that the Secretary of the Municipality was finding it difficult to disburse the bills for want of 'M' Books and other relevant details.

(3.) SUBSEQUENT to the filing of the report, the amounts in favour of some of the petitioners have been paid in full. As of now, some of the bills submitted by petitioners 4 and 6 are remaining to be disbursed.