T.J.SIMON,CONTRACTOR Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) Petitioner is a contractor engaged by the Kerala Water Authority. According to the petitioner, the work was completed in accordance with the terms and conditions of the agreement, however, the final bill is not paid to the petitioner. In order to ventilate the grievances, petitioner has submitted Ext.P12 before the Managing Director of the 1st respondent and seeks direction for early finalization of the same.

(2.) Having heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents, there will be a direction to the Managing Director to finalize Ext.P12 at the earliest and at any rate, within a month from the date of receipt of a copy of this judgment, if required, after providing an opportunity of hearing and participation to the petitioner.

(3.) I also make it clear that, if there are no legal impediments standing in the way in making the payment, the same shall be done within a further period of two months.