JUSTICE K.K. DENESAN Vs. SENIOR ACCOUNTS OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned senior counsel appearing for the petitioner and the learned Government Pleader appearing for the respondents.

(3.) It is submitted by the learned senior counsel for the petitioner that the petitioner was appointed as an Ombudsman under the Kerala Panchayat Raj Act and Rules by Ext.P1 order dtd. 1/12/2017. He was sworn in as Ombudsman on 22/12/2017 and discharged his duties as such till 21/12/2020. The learned senior counsel for the petitioner submits that Sec. 271 G of the Panchayat Raj Act provides for the terms and conditions of service of the Ombudsman. The provision reads as follows: