V.S. SUNILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These two Writ Petitions have been filed as public interest litigation raising grievance regarding non registration of First Information Report (FIR) on the allegations made by one Dr.Biju Ramesh, fifth respondent, before media about the bribe given to a Cabinet Minister of the State.

(2.) W.P(C).No.29856 of 2014 has been filed by two petitioners. First petitioner is the Member of Legislative Assembly of the State of Kerala. Second petitioner claims to be a social and political worker. It has been pleaded in the Writ Petition that the fifth respondent, who is the Working President of the Kerala State Bar and Restaurant Owners' Association, has made revelation that the fourth respondent demanded bribe for ensuring decision by the Government favouring the bar owners in the State of Kerala. The said revelation was made by the fifth respondent before media, which was published in the 'Times of India' daily and other newspapers on 1.11.2014. On the same day the Leader of Opposition has given a letter dated 1.11.2014, which has been produced as Exhibit P2, requesting the Director of Vigilance and Anti Corruption Bureau to get the allegations investigated after registering FIR.

(3.) The Director, after receiving the letter of the Leader of Opposition, has issued Exhibit P4(a) order dated 4.11.2014 addressed to the Superintendent of Police, Vigilance and Anti Corruption Bureau forwarding the letter dated 1.11.2014 with a direction to conduct a Quick Verification in the matter by a responsible officer of the rank of DySP and to forward the report within 45 days to his office. The petitioners, feeling aggrieved by the said action, have come up with the Writ Petition praying for the following reliefs: