GOVERNMENT OF KERALA Vs. A.B.MOHAMMED ASHRAF

JUDGEMENT

(1.) This Writ Appeal is filed by the State challenging the judgment dtd. 14/12/2016 in W.P.(C) No.33135 of 2016. Respondent was the petitioner in the W.P.(C).

(2.) The Writ Petition was filed by the petitioner seeking to quash Exhibit P14 order issued by the 2 nd respondent, declining to issue an experience certificate to the respondent. The respondent, a contractor having a valid A-class registration issued by the Public Works Department (PWD) and the Managing Partner of M/s.Ample Constructions & Builders had preferred Exhibit P8 request seeking issuance of an experience certificate. He needed the said certificate for applying to renew his registration and for submitting tender for new works. He had preferred the application on the premise that another partner of the firm was given a certificate of experience based on the same work undertaken by the partnership firm. Since his representation was not considered, he moved W.P.(C) No.22197 of 2014, wherein this Court directed the 2 nd appellant to consider the application preferred by the respondent within one month. Pursuant to the said direction, the 2 nd appellant issued Exhibit P14 order declining to issue an experience certificate. Challenging Exhibit P14, the W.P.(C) was filed by the respondent seeking the following reliefs:

(3.) The learned Single Judge, after hearing both sides, set aside Exhibit P14 order and had directed the 2 nd appellant to issue an experience certificate to the respondent within a month from the date of receipt of a copy of the judgment. Aggrieved by the said judgment, the State has filed this Writ Appeal.