K.B.BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs sought in this writ petition are as follows:

(2.) The petitioner is a retired police officer. The 5th respondent is also a retired police officer. The petitioner had filed Ext.P2 complaint against the 5th respondent to the Union Home Minister alleging that the 5th respondent has acquired and possessed assets disproportionate to his known sources of income. It is stated that the petitioner had also filed complaint against the 5th respondent to the State Government and the Director of Vigilance and Anti-Corruption Bureau in the matter.

(3.) The grievance of the petitioner is that no action has been taken against the 5th respondent on the basis of the complaints made by him to the authorities concerned. Therefore, he has sought the above reliefs in the writ petition.