CHIEF ENGINEER Vs. P G SUBRAMANIAN GOVERNMENT CONTRACTOR

JUDGEMENT

(1.) The respondents in writ petition No. 29755 of 2016 are the appellants. The writ petition was filed by the respondent herein, seeking to quash Exts.P18 and P21 to the extent he was directed to complete the works mentioned therein and to recover the amount required to carryout the said works. He also sought to quash Exts.P22 and P23 directing him to execute the works mentioned therein and Ext.P36 order fixing liability of Rs 2,75,44,886/-. The respondent also sought consequential directions for payment of the amount claimed by him.

(2.) By the judgment under appeal, learned Single Judge disposed of the writ petition, quashing Exts. P21, P22, P23, P36, P42, P43 and P44 proceedings and issued directions including for payment of final bill due to the respondent. It is aggrieved by this judgment, this appeal is filed.

(3.) We heard the learned Government Pleader appearing for the appellants and the learned counsel appearing for the respondent.