MADHUKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the decision of the Lok Ayukta in Complaint No.449/2012 dated 22nd November, 2013, rejecting the complaint of maladministration relating to illegal and corrupt practices carried out in the recruitment and appointment of Mr.P.N.Shikkavudeen, third respondent as General Manager (Special Grade) and then as Executive Director of Travancore Titanium, instant writ petition is filed for the following reliefs:

(2.) We have heard Ms.Chitra P.George, learned counsel for the writ petitioner. Sum and substance of the contentions is that the appointment of the third respondent as Executive Director of Travancore Titanium was contrary to the rules and that the said appointment was secured by corrupt practice and thus, there is maladministration. In support of her submissions, reliance has also been made to a decision of the Delhi High Court in W.P.(C)No.1307 of 2017 dated 8.5.2017 [ Indian Council of Agricultural Research v. Haridev Prasad ]. She also referred to ground No.C of the memorandum of grounds, which is extracted:

(3.) We have perused the impugned order dated 22 nd November, 2013 passed by the Lok Ayukta in Complaint No.449/2012, operative portion of which reads as under: