JANARDHANAN NAMBOOTHIRI &AMP Vs. THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANTHENCODE AND OTHERS

JUDGEMENT

(1.) This petition has been registered pursuant to a report of the Learned Ombudsman for Travancore and Cochin Devaswom Boards placed on the files of this Court, as Report No.34/2017.

(2.) The proceedings before the learned Ombudsman is seen to have commenced when certain complaints were placed before him by several individuals and an Association called 'Devaswom Samrakshana Samithy' pointing out alleged irregularities into the working of the computerised accounting system at Sabarimala. This led to an investigation being ordered by the learned Ombudsman and reports have been placed before him by the concerned police officers, on the basis of which an initial report was prepared by the learned Ombudsman and filed before this Court, which had earlier led to registration of DBP No.24/2016. When this DBP was considered by this Court on 01.07.2016, the following final order was issued:

(3.) We notice from the files of this case that the Additional Director General of Police (Crimes) had been suo motu impleaded in these proceedings, since we were told by the learned Standing Counsel for the Devaswom Board that the Crime Branch ADGP had been entrusted to enquire into the matter and to submit a report by the State Police Chief. We had thereafter issued certain orders enquiring about the position of the investigation and in the affidavit dated 27.03.2018, the Deputy Superintendent of Police, Cyber Crime Police Station, Thiruvananthapuram has averred as under: