SUNIL BALAGOPAL Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The prayers made in this writ petition read as follows:

(2.) The averments in the writ petition, on the basis of which the above reliefs are sought, are as follows: The third respondent is the Principal of the Institute of Integrated Medical Sciences (Government Medical College), Palakkad. It is an institution run under the Scheduled Castes Development Department. The petitioner made Ext.P1 complaint to the second respondent with regard to the irregularities in the appointment of various staff and faculty members in the aforesaid institution and with regard to the fixation of their pay. The fixation of pay of those persons was done in violation of the circular issued by the Government and it has caused huge loss to the public exchequer. The petitioner also made Ext.P2 complaint to the first respondent (Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Palakkad Unit) with regard to the above irregularities. The first and the second respondents have not taken any action on the above complaints made by the petitioner.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor/ Special Government Pleader (Vigilance).