DR. M.M. PAULOSE, CIVIL SURGEON (RETD.), MAPPANIKKATTU HOUSE, ADIMALI, IDUKKI DISTRICT Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, THIRUVANANTHAPURAM AND ORS.

JUDGEMENT

(1.) CHALLENGE in this writ petition is against Exts. P6 and P7. Ext.P6 is an order passed by the first respondent, directing the Director of Health Services to proceed against the petitioner to recover an amount of Rs. 1,49,903/ - towards the loss sustained Government, invoking the provisions of the Public Accountants, the Kerala Public Accountants Act, 1963. Based on Ext.P6 Revenue Recovery Proceedings were initiated by Ext.P7 and these proceedings which are under challenge.

(2.) PETITIONER is a retired Civil Surgeon. On his retirement, complaining of delay in disbursing his terminal benefits, he approached the Kerala Lok Ayukta. In that complaint, the Kerala Lok Ayukta passed Ext.P6 order directing the respondents to issue the non -liability certificate of the petitioner, in order to enable him to get the DCRG amount sanctioned by the Accountant General. It was also ordered that the respondents are at liberty to recover the dues if any from the petitioner in accordance with law. It is in pursuance to this order that the impugned proceedings were issued.

(3.) I have considered the submissions made.