V. RAMACHANDRA KURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitioner alleges that he had made Ext.P5 complaint to the Director, Vigilance and Anti-Corruption Bureau (VACB), Thiruvananthapuram regarding the corrupt practices committed in the appointment to the posts of Peon and Secretary in the Karuvatta Service Co-operative Bank Limited but no action has been taken on the complaint.

(2.) The writ petition is filed for directing the respondents to initiate appropriate legal action on Ext.P5 complaint in accordance with law.

(3.) Heard the learned counsel for the petitioner and respondents 3 to 6 and also the learned Public Prosecutor.