S.KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court seeking for a direction to the 2nd respondent to return security deposit of Rs. 1 lakh, which is given in the form of National Savings Certificate and to quash Ext. P4.

(2.) EXT . P4 is an order issued by the 2nd respondent cancelling the contract awarded to the petitioner and informing him that the security deposit shall be forfeited.

(3.) IT is not in dispute that an agreement has been entered into between the 2nd respondent and the petitioner for carrying out certain item of work for the Archaeological Department. According to the petitioner, since the work front was not handed over, he was unable to commence the work and therefore he is not responsible for not starting the work.