SALEEM KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been preferred by a person who is said to be a public spirited citizen. He is aggrieved by Ext. P4 Government Order dated 17-12-2003 by which the Government of Kerala have put the third respondent Commercial Manager of the Kerala State Bamboo Corporation Ltd. in full additional charge of the Managing Director of the Corporation until further orders. Complaint of the petitioner is that the said order was passed by the Government brushing aside various proceeding pending against third respondent. Reference was made to Ext. P1 vigilance enquiry report dated 30-11-2001 and Ext. P2 letter issued by the Director of Vigilance and Anti corruption Bureau to the Principal Secretary to the Government, Vigilance Department. Petitioner also made reference to Ext. P3 letter dated 14-11-03 issued by the Managing Director, Kerala State Bamboo Corporation Ltd. to third respondent intimating him that an Advocate Enquiry Officer has been appointed to conduct a detailed domestic enquiry against the third respondent.

(2.) Ext. P1 enquiry report refers two charges which reads as follows:

(3.) Ext. P2 is a letter dt. 6-4-02 issued by the Director of Vigilance and Anti corrupt ion Bureau to the Principal Secretary to Government, Vigilance Department. Letter states that the allegations of producing bogus experience certificate and amassment of wealth are unsubstantiated in evidence hence no action is recommended with respect to those allegations. Regarding the misrepresentation of facts about his qualification in his bio-data departmental action was recommended against the S.O.