K.V.JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions are filed by respective petitioners who are 'A' Class contractors having registration of the Public Works Department (P.W.D. for short), challenging the preference shown in favour of the Kerala State Construction Corporation Ltd. under various Government Orders. Since common questions have arisen for consideration, the writ petitions are disposed of together.

(2.) At the outset, learned Standing Counsel for the Corporation Shri M.V.Thamban submitted that all the issues raised have been found against in similar petitions by a common Judgment in W.P.(C). No.10699/2012 and connected cases by a learned Single Judge of this Court dated 04/12/2012 and, therefore, none of the legal questions raised herein could be sustained.

(3.) Heard the learned Senior Counsel for the petitioners Shri G.Shrikumar, Shri K.L.Varghese, Shri K.Ramakumar in various writ petitions and learned counsel Shri Ajith Krishnan who appeared in W.P.(C). No.28207/2012. Learned Additional Advocate General Shri K.A.Jaleel appeared for the State and learned Standing Counsel Shri M.V.Thamban appeared for the Corporation. Shri K.R.B.Kaimal, learned Senior Counsel argued for a contesting party respondent.