MUHAMMED ALTHAF Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The reliefs sought in this writ petition are the following:

(2.) The petitioner had made Ext.P8 complaint to the Director, Vigilance and Anti-Corruption Bureau (VACB), the fifth respondent herein, regarding the corrupt practices committed in connection with the implementation of the projects approved by the third respondent Panchayat for the installation of street lights in the Panchayat. It is alleged by the petitioner that, instead of inviting e-tenders, open tenders were invited for conducting the work and that the tender submitted by a private company quoting higher rate was accepted, ignoring the tenders which quoted lower rates.

(3.) The grievance of the petitioner is that the Director, VACB has not taken any legal action on the basis of Ext.P8 complaint.