DIRECTOR ECONOMICS AND STATISTICS Vs. K SUBRAHMANIA PILLAI

JUDGEMENT

(1.) This writ petition, by an officer in the Government in his official capacity, is filed challenging the decision of the Kerala Lok Ayukta.

(2.) The first respondent, a Government servant superannuated. He complained to the Lok Ayukta that his pensionary benefits were not released in time and the delay was culpable and therefore he is entitled to a claim, in connection with his retirement, compensation or interest, as the case may be. The Lok Ayukta, after elaborately considering all the materials placed before it and making necessary enquiry, came to the conclusion, on facts, that it was a case where the first respondent herein was entitled to an order for payment of an amount quantified as interest on the DCRG amount for the delay, which according to the Lok Ayukta, was answerable.

(3.) In so far as the findings of facts are concerned, the Lok Ayukta adverted to and considered the materials on record. The quality of office of the Lok Ayukta and the nature of authority conferred do not call for a judicial review at the hands of the writ Court, at any rate, as if it is sitting in appeal, on the findings of facts by the Lok Ayukta. May be that, in exceptionally exceptional cases of total perversity, this Court may step in, but, I find no such, on facts in this case.