P K SREEDHARAN NAIR PANACHAKAL VEEDU Vs. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT LOCAL ADMINISTRATION

JUDGEMENT

(1.) THE petitioner is challenging the correctness and sustainability of Ext. P4 Surcharge Certificate issued by the second respondent, providing for realization of a sum of Rs. 68,745/- from the petitioner, who was the secretary of the 6th respondent/Panchayath Panchayath, at the relevant time.

(2.) THE case of the petitioner is that, by virtue of office of the petitioner and in connection with implementation of 'peoples planning programme ( ) certain works were awarded under the Scheme, after forming a beneficiary committee. The fund provided for implementation of the Scheme was also disbursed to the extent as specified, in conformity with the relevant norms.

(3.) THE 5th respondent has filed a counter affidavit before this Court, seeking to sustain the proceedings, mainly pointing out the satisfaction of the requirements as contemplated under the relevant Rules.