LAWS(KER)-2006-10-2

REENA GEORGE Vs. STATE OF KERALA

Decided On October 18, 2006
REENA GEORGE Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Delay in filing the writ appeal is condoned.

(2.) A learned single Judge had disposed of O.P. No. 22330 of 2001 on 16-3-2006, whereby a direction had been issued to the Principal, College of Engineer, Thiruvananthapuram (2nd respondent) to take action on Ext. P7 for settling the grievances urged within three months. By Ext. P7 dated 14-7-2000, the appellant/petitioner had requested the said respondent to refund the deposits that had been made by him towards security. The appeal has been filed submitting that positive directions were required to be issued, as a simple examination of the grievances would not have resulted in any advantage.

(3.) The appellant/petitioner is the proprietor of a business and had responded to the notification issued by the second respondent for supply of certain electrical goods to the college. Contracts had been entered into and during the year 1989-1990, goods had been supplied. As required, a total sum of Rs. 14,787/- had been deposited as security, separately. It is submitted that satisfaction had been entered, but there was failure to refund the security amount. The appellant/petitioner has referred to innumerous requests made, commencing from 1992 onwards. Ext. P7 dated 14-7-2000 is last of the same and the original petition was thereafter filed for compelling the respondents to make a refund.