SAJEEV S PWD CONTRACTOR, SAMUDRA Vs. STATE OF KERALA; DIRECTOR OF MEDICAL EDUCATION; PRINCIPAL, MEDICAL COLLEGE; CHIEF ENGINEER, PWD BUILDINGS; EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard the learned counsel appearing on both sides.

(2.) The petitioner, a contractor who had executed the work awarded to him by the fifth respondent, has filed this writ petition aggrieved by the delay on the part of the respondents in not paying the final bill amount of Rs.9,16,610/-. As directed by this Court, the fifth respondent has filed a statement dated 29.10.2009. Paras 1 and 2 thereof read as follows:

(3.) It is evident from a reading of the statement that as the value of the work executed by the petitioner exceeds the probable amount of contract, revised administrative sanction for the work is required. It is stated that payment will be made as soon as revised administrative sanction is received. It is also stated that the Director of Medical Education is to give revised administrative sanction for the work done.