DEENS CONSTRUCTIONS FIRST FLOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a contractor engaged by the State Public Works Department for the work "Special Package Non Plan works 2020-21-Improvements (BM and BC) to Vypin-Pallipuram Parallel road Ch. 11/000 to 17/000", has filed this writ petition challenging Exhibit P26 order dtd. 15/3/2023 passed by the Superintending Engineer, PWD Roads Division, Central Circle, Aluva Ernakulam District- respondent No.3; whereby the contract was terminated at the risk and cost of the petitioner.

(2.) The basic facts for the disposal of the writ petition are as follows:

(3.) As per the terms and conditions of the tender, the petitioner has provided a bank guarantee of Rs.8,83,750.00, which is valid upto 14/1/2027. The petitioner had submitted initial levels to the Assistant Engineer, PWD Roads Sec. , Njarakkal, respondent No.6, evident from Exhibit P4 communication dtd. 18/8/2021.