ABDUL RAHIMAN T.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner a PWD Contractor having awarded with a work is issued with Ext.P1 selection notice dated 17.10.2016, whereby certain financial stipulations are directed to be complied with by the petitioner. According to the petitioner, as per Ext.P2, it is evident that substantial amounts are due to the petitioner against the pending bill which can be adjusted against Ext.P1 financial stipulations. These are the background facts persuaded the petitioner to seek necessary reliefs in this writ petition.

(2.) Heard learned counsel for the petitioner, learned Government Pleader and perused the documents on record and pleadings put forth by the petitioner.

(3.) Learned counsel for the petitioner reiterated the contentions raised in the writ petition. Learned Government Pleader on instructions submitted that amounts are due to the petitioner as per Ext.P2. Therefore, there will be a direction accordingly to the 3rd respondent to adjust the amount due to the petitioner towards financial stipulations ordered to be executed by the petitioner as per Ext.P1 and execute an agreement with the petitioner, within two weeks from the date of receipt of a copy of this judgment.