STATE OF KERALA Vs. NIDHIRAJ G.

JUDGEMENT

(1.) Having read the impugned order, we are of the opinion that there is absolutely no reason why the Government should challenge it. The Tribunal had merely directed certain details to be produced before it for the purpose of consideration of the Original Application.

(2.) The learned Senior Government Pleader argues that in fact the details directed to be submitted are not relevant at all. We are of the definite opinion that it is not for the Government or its officers to determine what details are relevant in an adjudication and it is in the exclusive province of the Tribunal to call for the details which the Government is obliged to place before the Tribunal.

(3.) It is also submitted that the order is issued as against the 2nd respondent, who will be unable to answer all the details called for. If that is so we do not understand why the petitioners filed the Original Petition. If the 2nd respondent does not have access to the details called for, it is for the 2 nd respondent to convince the Tribunal by way of an affidavit or otherwise, that all the details are not available with her and also seek for a direction to the appropriate authority who has access to such details.