SREEKUMAR Vs. KERALA LOK AYUKTA

JUDGEMENT

(1.) The captioned writ petition is filed by the first respondent in Complaint No.76 of 2021-D on the files of the Upa LokAyukta, challenging Exhibit P1 report dtd. 13/12/2021 whereby the following findings were rendered and directions issued:

(2.) Brief facts for the disposal of the writ petition are as follows:

(3.) Admittedly, the complainant retired from service as early as on 31/1/2019 as Taluk Supply Officer, Devikulam. The petitioner herein has taken charge as Taluk Supply Officer, Devikulam on 1/5/2019, four months after the retirement of the complainant. Therefore, the petitioner, who is the officer liable to issue the L.P.C. to the complainant, did not take any action and it was after 32 months, the L.P.C. was issued and forwarded to the Treasury Officer, thus enabling the complainant to get the pension and other retiral benefits belatedly.