MOOSAKUTTY Vs. TALUK SUPPLY OFFICER

JUDGEMENT

(1.) Instant writ petition is filed for a writ of mandamus, directing the State of Kerala, represented by the Principle Secretary to Government, Department of Civil Supplies (4th respondent) to constitute and make functional the various Vigilance Committees in the State, District and Taluk level, for ensuring transparency and proper functioning of Targeted Public Distribution System by implementing Section 29 of the National Food Security Act, 2013.

(2.) Petitioner has also sought for direction to the District Supply Officer, Department of Civil Supplies, Civil Station, Palakkad (2 nd respondent) to take appropriate action after considering Exts.P3 and P4 complaints submitted by the petitioner including recovery of losses and penal action.

(3.) Short facts leading to the writ petition are as under: