M. NARAYANAN CHETTIAR Vs. THE PRESIDENT AND ORS.

JUDGEMENT

(1.) THE first respondent in W.P.(C)No. 24355 of 2001 has filed this writ appeal questioning the correctness or otherwise of the orders passed by the learned Single Judge in the aforesaid writ petition, dated 6th July, 2007. The learned Single Judge, following the observations made in the case of State of Kerala v. Bernard reported in, 2002 (3) KLT 254, has stated that the Lok Ayukta has no jurisdiction to pass the impugned order (Ext.P8) and accordingly has allowed the Writ Petition.

(2.) IN our opinion, for the purpose of disposal of this writ appeal, we need not have to decide the powers of the Kerala Lok Ayukta in entertaining a petition for payment of certain service benefits of an employee of a co - operative society/co -operative bank. That issue may be agitated in a better case.

(3.) THE Bank pursuant to the order of suspension passed, had appointed an enquiry officer, to enquire into the alleged acts of misconduct said to have been committed by the appellant while he was in service. The enquiry officer after holding an enquiry has submitted a report to the Bank. In the said report, the enquiry officer has given a clean chit to the appellant.