TRAVANCORE DEVASWOM BOARD Vs. D. SREEKUMAR

JUDGEMENT

(1.) The respondents in W.P.(C) No.42482/2018, filed by the respondent herein (writ petitioner) have instituted the present intra court appeal under Section 5(i) of the Kerala High Court Act so as to impugn the judgment dated 03.04.2019 rendered by the learned Single Judge in W.P.(C) No.42482 of 2018.

(2.) Heard Sri.C.K. Pavithran, the learned Standing Counsel for the Travancore Devaswom Board appearing for the apellants/respondents in the writ petition (civil) and Sri.T.B. Hood, the learned Advocate appearing for the sole respondent in the writ appeal/the sole writ petitioner.

(3.) The writ petitioner had earlier served the appellant Travancore Devaswom Board and he had retired from service of the appellant Devaswom Board while holding the post of Sub Group Officer (Higher Grade) on 30.06.2015. Earlier while he was in service, the Vigilance & Anti-Corruption Bureau, Special Investigation Unit, under the Directorate of Vigilance & Anti-Corruption Bureau, Thiruvananthapuram, had registered a Crime as Vigilance Case, VC.2/2002/SIU against him, in which the writ petitioner has been arrayed as the sole accused alleging commission of offences punishable under Secs.468, 471 and 201 of the IPC and Secs.15 read with Sec.13(1)(d) of the Prevention of Corruption Act.