PANKAJAKSHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) HAS it come to this-that a citizen of this State has to meet a Minister to get some potable water? And to be left high and dry, literally and otherwise, even after that'special Order. '

(2.) THE failure of the officiate in attending to their routine functions within a reasonable time, generates frustration and lure them to improper and even corrupt means, 'in getting things done'. Those who occupy high positions of responsibility either acquiesce in such unwholesome practices or abuse their power, to pass orders on matters which are beyond their competence or the legally permissible area. THE cumulative effect is to drive people to incorrect methods and thereby open up fertile fields of corruption. That is the impression left behind, after dealing with this writ petition.

(3.) THE conduct of the 2nd respondent. Municipality should not go unnoticed A copy of the judgment will be forwarded to the Director of municipalities, to consider seriously about the reported inaction on the part of the 2nd respondent for a duration of eight months on his application Ext. P2, and the further indifference after the submission of the representation ext. P5 dated 26-12-1985. I direct that this shall be done within a period of one month from today.