NIZAMUDEEN A. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is an A class Contractor and is working with the 2nd and 3rd respondents. Petitioner was awarded with the work of 'Improvements to Venjaramoodu Ring Road in Thiruvananthapuram District'. The tender was accepted, evident from Ext.P1 letter of acceptance dated 23.12.2017 and the petitioner is directed to appear before the 2 nd respondent to execute agreement and to furnish security deposit of Rs.1,13,35,200/- and out of the same, 50% should be by way of treasury deposit and performance guarantee of Rs.1,91,49,800/-. According to the petitioner, the insistence made by the respondents with respect to the 50% treasury deposit is against the letter and spirit of the directives contained in Ext.P3 judgment in W.P.(C) No.22502/2017 dated 24.10.2017. It is thus seeking appropriate directions, this writ petition is filed.

(2.) I have heard learned counsel for petitioner, learned Standing Counsel and perused the pleadings and documents on record.

(3.) Learned Government Pleader submitted that, against Ext.P3 judgment a writ appeal is pending consideration before a Division Bench of this Court. Any how since the petitioner is directed to execute the agreement as per Ext.P1 notice of selection within a time frame, I am of the considered opinion that, the writ petition can be disposed of with appropriate directions and proper measures directing the petitioner to comply with the directives contained in Ext.P1 selection notice.