Introduction One significant feature of modern welfare State is the vesting of vast arsenal of discretionary power in the executive for the administration of the welfare policies of the State.” Power corrupts and absolute power corrupts absolutely” goes the maxim. The focal point of administrative law is the accountability of the wielders of public power to the wield. The Indian Judiciary is devising various means and ways to make this accountability, a reality. If the existing legal system has not provided sufficient remedies to control the abuse of power, the courts in India are searching for various means and measures in other legal systems. In this context, for controlling the abuse of power and for making the wielders of the public power accountable to the wield, the Supreme Court of India has evolved a doctrine known as the Doctrine of Public Accountability as one of the grounds of Judicial review of administrative actions. In this paper ....