RAMACHANDRAN NAIR Vs. ASST DEVASWOM COMMISSIONER

JUDGEMENT

(1.) At the request of the counsel for the petitioner, sixth respondent is struck off from the array of parties.

(2.) Petitioner has filed a complaint before the learned Ombudsman. He apprehends that the learned Ombudsman does not have authority to pass interim orders. This apprehension appears to have been generated on the basis of the submission made before the learned Ombudsman. We think that the learned Ombudsman is right when it is said that the learned Ombudsman would not issue any interim orders or final orders. In the strict terms of the word 'order', as understood in the realm of law, this Court has issued directions under which, the Learned Ombudsman can issue orders, instructions, advises, etc. to the Board authorities. The learned Ombudsman, otherwise, makes reports after marshelling the entire relevant materials. Learned Ombudsman renders abundance assistance to this Court in deciding the matters. Learned Ombudsman also advises the Board as and when necessary action as may be necessary could be issued through it. It is too premature for the petitioner to agitate such an issue before this Court. It will be well advisable for the petitioner to participate in the proceedings of the learned Ombudsman so that conclusions can be arrived at when report is generated. The Board authorities and the learned Ombudsman will obviously do the needful.