SUNILKUMAR NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitioner is said to be a member of the Pullad Service Co-operative Bank (hereinafter referred to as 'the Bank').

(2.) The petitioner made Ext.P1 complaint dated 25.01.2020 to the first respondent, the Director of the Vigilance and Anti-Corruption Bureau (VACB), regarding commission of the offences of misappropriation, forgery and falsification of accounts by the Secretary of the Bank.

(3.) The grievance of the petitioner is that the first respondent, though he was bound to conduct an enquiry or investigation into the offences alleged against the Secretary of the Bank, either by himself or through his subordinate officers, has not taken any such action and that the first respondent has failed to discharge his statutory duties.