THE JOINT DIRECTOR Vs. SECRETARY

JUDGEMENT

(1.) This DBAR concerns the special audit report of the accounts of the Thevalappuram Devaswom in Kottarakkara group for the periods from 01.04.2012 to 30.06.2013.

(2.) The reports were considered in detail by the learned Ombudsman for Travancore and Cochin Devaswom Boards and the learned Ombudsman has filed report before this Court wherein except paragraphs 14, 15, 20 and 22, all other objections were found to have been clarified and settled by the Devaswom Board.

(3.) As regards paragraphs 14, 15, 20 and 22, it related to certain issues which were explained by the Devaswom Board by their affidavit. When we went through the said affidavit, it became apparent to us that even though the explanation with respect to paragraphs 14, 15 and 22 have been sufficiently explained, with respect to paragraph 20, which related to an amount of Rs. 70710/- which had been paid by the Devaswom without obtaining proper receipt and acquittance from the authorities, the averments of the Devaswom were wanting and that more clarity was required before the said objections were closed. Therefore, on 16th July 2018, we made an order directing the Devaswom Board to file an appropriate affidavit in response to the contents of paragraph 20 of the audit objection.