MANIK LAL DAS Vs. LOKYUKTA

JUDGEMENT

(1.) Both these writ petitions are being disposed of by a common judgment as the issues involved in both the petitions are identical.

(2.) The main issue which arises for adjudication in these petitions is whether the Lokayukta of the State of Tripura has exceeded the jurisdiction vested in him while holding a preliminary enquiry

(3.) Before dealing with the facts of the case we would like to make it absolutely clear that in view of the high office of the Lokayukta, this Court, keeping in view the well established principle of comity between judicial institutions, will be loathe to interfere with any order passed by the office of the Lokayukta especially at the interlocutory stage unless such order is wholly without jurisdiction or is perverse or is passed in total violation of rules of natural justice. This Court sitting in writ jurisdiction will not review the orders of the Lokayukta like an appellate Court. The office of the Lokayukta is manned by a retired Judge of the High Court and keeping in view the high position this Court will only interfere where Constitutional/Legal issues are involved or the finding is perverse which no reasonable person could have arrived at.