N.E. ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is at the instance of the State, against the verdict passed by the learned Single Judge, whereby the amounts due to the writ petitioner under the final bills preferred in the year 1995 have been ordered to be disbursed within three months. There is a further direction to release the bank guarantee already furnished by him, besides ordering the expenditure incurred by the writ petitioner for renewal of the bank guarantee to be satisfied.

(2.) Heard the learned Government Pleader at length.

(3.) The sequence of events is as follows: The writ petitioner was awarded works under two different orders in connection with the KIP (RB-C) - Formation of Edavanassery Distributory project. In the course of execution of the work, the authorities found that some additional works were also required to be carried out. Instructions/orders were issued in this regard and accordingly, the contractor/writ petitioner completed the entire works. It was thereafter, that the final bills were submitted on 17.7.1995 in respect of the said two works. But it was never honoured by the Department, which made the writ petitioner to approach this Court by filing O.P.No. 5676/99.