S. MANIMEKHALA Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this revision petition is to the order dtd. 24/4/2018 in Crl.M.P.No.1414/2015 passed by the Enquiry Commissioner and Special Judge, Thiruvananthapuram. The complainant challenges the order rejecting his complaint in this proceeding. The complainant filed the afore complaint alleging corruption in the appointment of Smt.Anila Mary Geevarghese (Respondent No.2 in the Crl.R.P) as Assistant Director of the Kerala Bhasha Institute. Apart from Smt.Anila Mary Geevarghese, the persons arrayed as accused in the complaint are Sri.K.C.Joseph, a Former Minister for Cultural Affairs, and Sri.Thampan, Director, the Kerala Bhasha Institute, Thiruvananthapuram. The Special Judge ordered the Director, VACB, to conduct a preliminary enquiry on the allegations levelled in the complaint. The Director of VACB submitted a report wherein disciplinary action alone was recommended against respondent No.2.

(2.) The learned Special Judge, after perusing the report and the pleadings in the complaint, held that no materials are disclosed in the complaint to proceed further against the persons arrayed as accused therein and rejected the complaint.

(3.) Heard Sri.B.Renjith Marar, the learned counsel for the petitioner, Sri.Rajesh.A, the learned Special Government Pleader, Smt.Rekha, the learned Senior Public Prosecutor, Sri.Manoj.P.Kunjachan, the learned counsel for respondent No.2 and Sri.Paul Jacob, the learned counsel for respondent No.3.