N.PADMAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition filed under Article 226 of the Constitution of India are as follows:-

(2.) The petitioner is a retired IAS officer. The VACB Alappuzha Unit, registered crime No.2/2018/SIU-1 against one Sri. Thomas Chandy, a former MLA, the District Collector Alappuzha and twenty others.

(3.) The petitioner had served as the District Collector Alappuzha for a short period from 17/4/2013 to 19/2/2016. While the investigation was going on in the crime, the petitioner approached this Court by filing Crl.M.C.No.3794/2018 seeking to quash the order of the Enquiry Commissioner and Special Judge (Vigilance), Kottayam directing registration of the crime. In Crl.M.C.No. 3794/2018 the investigating officer filed a statement as follows: