FIAT JUSTICIA Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This writ petition has been filed as Public Interest Litigation praying for a direction that this Court may declare that proposed payments of huge amounts running into lakhs of rupees for seeking legal opinion and engaging senior counsel of the Supreme Court without consent of the Government is altogether illegal and violative of procedure prescribed.

(3.) Petitioner's case is that a vigilance case is proceeding in the Vigilance Court, Thiruvananthapuram. It is submitted that in connection with the said case, certain opinions have been obtained from two senior counsel of the Supreme Court. The petitioner's case is that he has also obtained information under the Right to Information Act Ext.P2 dated 27.7.2015 where the officer has expressed his opinion. It was decided to seek opinion from legal experts as Advocate General of the State and Director General of Prosecution did not respond to the letters of the Director, Vigilance and Anti -Corruption Bureau and, therefore, information was obtained from two senior counsel.