EDISON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, while working as Secretary of the Ranni- Angadi Panchayat, a Local Fund Audit was conducted in the years 2007 and 2008. Ext.P1 Audit Report was submitted after the retirement of the petitioner, in the year 2007.

(2.) The petitioner states that based on Ext.P2 Local Fund Audit Report, a Surcharge Notice was issued to the petitioner on 17/5/2019 as per Ext.P4. A Surcharge Certificate was issued subsequently as per Ext.P7, by the Director of the Local Fund Audit Department, Kerala on 9/10/2020. Aggrieved by Ext.P7 decision, the petitioner has approached the District Court, Pathanamthitta filing OP(LFA) No.26/2021.

(3.) The petitioner states that OP(LFA) is pending and the matter stands posted to 27/6/2023. The petitioner would submit that he has a fair chance to get the impugned orders set aside in appeal by the District Court, Pathanamthitta. In the meanwhile, if Ext.P7 Surcharge Certificate is enforced, the petitioner, who is 71 years of age, will be put to irreparable loss and injury.