RAMESH CHENNITHALA Vs. STATE OF KERALA

JUDGEMENT

(1.) Alleging that Exhibit-P1 communication dated 04.09.2020 issued by the Director, Kerala State Audit Department, Government of Kerala, Thiruvananthapuram (respondent No.2), is illegal whereby, audit of accounts of the Local Self Government Institutions (LSGIs) in the State, for the financial year 2019-2020 has been stopped, in contravention of the statutory mandate, instant public interest writ petition is filed for the following reliefs:

(2.) Facts leading to the filing of the writ petition are that, petitioner is an MLA representing Haripad Assembly Constituency and Leader of the Opposition in Kerala Legislative Assembly. He had served as a Minister for Rural Development from 1986 to 1987 and also as Minister of Home and Vigilance in the last United Democratic Front (UDF) Government, for the period from 2011 to 2016. He has also served as a Member of Parliament representing Kottayam Parliamentary constituency four times.

(3.) 1st respondent is the Chief Secretary representing Government of Kerala, 2nd respondent is the Director, Kerala State Audit Department, and the 3rd respondent is Union of India, represented by Secretary to the Government, Ministry of Finance, Government of India.