K.R.JAYAGOPI Vs. HONBLE TAMIL NADU LOKAYUKTA

JUDGEMENT

(1.) The petitioner herein challenges the order of the Lokayukta, the first respondent herein, dtd. 2/3/2022, passed in R.No.3 of 2022, by which it refuses to take cognizance of the complaint which the petitioner had preferred against respondents 2 to 6.

(2.) The case of the petitioner is that :

(3.) The petitioner had therefore, approached the Lokayukta with his complaint dtd. 13/1/2022 to enquire into the above referred to allegations, but this was rejected by the Lokayukta vide its impugned proceedings dtd. 2/3/22, on the ground that it cannot entertain the complaint as it falls within Sec. 13(1)(c) of the Tamil Nadu Lokayukta Act, 2018, read with Rules 24(4) (a) to (d).