ANONYMOUS Vs. SECRETARY TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) In this DBP, we are greeted by a factual assertion that since the relevant service Regulations and Rules do not prescribe promotions to officers and employees under the Travancore Devaswom Board even when they are implicated with allegations of grave offences and delinquency, such officers have been promoted to high offices under it in the past and that this cannot be viewed as being illegal; such promotions not being expressly prohibited. The stated stand is, in effect, that what is not prohibited is permitted.

(2.) This DBP, therefore, raises very important questions as far as this Court is concerned, while acting under Devaswom Jurisdiction.

(3.) Even though the proceedings in this DBP commenced before the learned Ombudsman for the Tranvancore and Cochin Devaswom Boards upon an anonymous complaint, which would have normally not been entertained for that singular reason, the contents of the said complaint was compelling enough for proceedings to be continued.