SACHITHAN P.C. Vs. THE SECRETARY AND ORS.

JUDGEMENT

(1.) THE petitioner is aggrieved by Exhibits P4 and P5 orders passed by the learned Ombudsman for Local Self Government Institutions, wherein his complaint has been closed, according to the petitioner, without conducting a detailed enquiry.

(2.) THE complaint filed by the petitioner relates to the granting of financial assistance for house construction under the Peoples' Plan Programme among the applicants for the year 2007 -08. Initially, the Grama Sabha was convened on 29.11.2007, wherein a decision was taken to constitute a Committee for enquiring into the allegations in preparing the list of beneficiaries. Again another meeting of the Grama Sabha was convened on 21.1.2008. According to the petitioner no discussion on the point was allowed in the meeting and the list was passed abruptly. This was objected to by the petitioner and several other persons. Alleging various irregularities, the petitioner filed a complaint as per Exhibit P3.

(3.) MAINLY it is pointed out that the learned Ombudsman refused to investigate the complaint in detail and the allegations of corruption and maladministration ought to have been enquired into.