SAHEER Vs. OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS

JUDGEMENT

(1.) The above writ petition is filed with the following prayers :

(2.) The petitioner is working as a Village Officer at Pathiyoor Village Office. He is aggrieved by the proceedings pending before the 1st respondent, the Ombudsman for Local Self Government Institutions, arising from a complaint filed by the 2nd respondent. The short point raised by the petitioner is that, in the light of Sec.271F (c ) and (g) read with Sec. 271 J of the Kerala Panchayat Raj Act, 1994 (for short 'Act'), the proceedings against the petitioner, who is a Village Officer, will not lie before the Ombudsman for Local Self Government Institutions. Hence, this writ petition.

(3.) Heard the learned counsel for the petitioner, the learned counsel appearing for the 2 nd respondent and the learned Government Pleader.