K. K. SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a person who has retired from service as Assistant Manager in the Guruvayoor Devaswom. He had served as Superintendent in the Guruvayoor Temple from 13.08.2007 onwards.

(2.) An audit conducted in the Devaswom revealed shortage of more than 14 kilograms of saffron in the stock. This ultimately led to issuing an order by the Government to conduct a vigilance enquiry.

(3.) The Dy.S.P, Vigilance and Anti-Corruption Bureau (VACB), Thrissur conducted the vigilance enquiry. He submitted Annexure-10 enquiry report.