SOU MOTU Vs. TRAVANCROE DEVASWOM BOARD AND ANOTHER

JUDGEMENT

(1.) This matter came to be registered by this Court pursuant to the report No.20/2017 dated 23.06.2017 submitted by the Special Commissioner. It was on the basis of a complaint forwarded by Sri.K.Chandrasekaran Nair, retired Chief Engineer, KSEB, Vellayani, alleging various financial irregularities including that no audit was being conducted with regard to the affairs of the High Power Committee. Pursuant to the said complaint, an order was passed on the administrative side on 20.6.2017 to call for a report from the Special Commissioner and to have it placed on the judicial side, which led to the proceedings as above.

(2.) The Special Commissioner has looked into the various aspects projected in the complaint and has dealt with the same, one by one. On going through the proceedings, it is seen that various orders were passed by this Court at different points of time by way of remedial measures and the only point which remains for consideration is to ascertain whether the periodical audit is being conducted in respect of the affairs of the High Power Committee, which was constituted as per order dated 2.4.2009.

(3.) Incidentally, it is to be noted that since the implementation of the Master Plan was not effective manner, which made this Court to re-constitute the committee as per order dated 30.8.2017, replacing the then Chairman by a retired judge of this Court (as the Chairman) for effective implementation of the Master Plan in a time bound manner. After the said order, the proceedings were being pursued by the newly reconstituted Committee headed by Mr.Justice S.Siri Jagan (former Judge of this Court). Timely reports have been submitted, which have been dealt with separately, passing orders/common orders in connection with the subject matter of DBP No.136 of 2012, DBA No.13/2016 and SSCR No.33 of 2017.