SRI. ANIL K.R. Vs. SRI. K. MADANAN

JUDGEMENT

(1.) Petitioners, who are the Director, National Coir Research and Management Institute(NCRMI), Thiruvananthapuram, Director(Retired), Directorate of Coir Development, Thiruvananthapuram and the Secretary(Coir Department) Government Secretariat, Thiruvananthapuram, have come up by challenging Ext. P20 order passed by the learned Enquiry Commissioner and Special Judge, Thiruvananthapuram in Crl. MP.No. 809/013.

(2.) Serious allegations are raised by the 3rd respondent herein as complainant against these petitioners alleging misappropriation and misconduct. Misappropriation has been alleged to the tune of 3 crores and odd. The allegation is that under the guise of foreign tours for the promotion of coir products of Kerala, they have conducted a series of foreign tours. Apart from that they were instrumental in sending others also for such trade fairs all over the world.

(3.) Initially, the Government appointed a Commission for the study of development of coir industry and for necessary recommendations. Based on the recommendations of the Commission, a Consortium in the name and style as Kerala Coir Consortium was decided to be formed with public participation as well as private participation. Private participation was fixed to the tune of 38.77%. It seems that the Government had straight away allowed rupees six crores and seventy lakhs to the Consortium for the period from 2010 to 2014. At the same time, there was no contribution from the private sector. It seems that in fact, the consortium had never come into effect. Even then, it seems that crores of rupees was spent from the funds of the Consortium through various Government orders. It is also alleged that the petitioners and some others under them were instrumental in procuring such orders.