TRAVANCORE DEVASWOM BOARD, DEVASWOM HEAD QUARTERS Vs. DEPUTY EXAMINER FOR LOCAL FUND AUDIT KERALA STATE AUDIT DEPARTMENT

JUDGEMENT

(1.) The Travancore Devaswom Board has filed this DBA pursuant to the directions contained in the order of this Court dtd. 8/11/2021 in SSCR No.5 of 2021.

(2.) State of Kerala, represented by the Principal Secretary to Government, Revenue (Devaswom) Department, Government Secretariat, Thiruvananthapuram-695 001, is suo motu impleaded as additional 2nd respondent. Registry to effect necessary correction in the cause title.

(3.) The learned Senior Government Pleader enters appearance for the 1st respondent and also for the additional 2nd respondent.