V.K. CHACKO Vs. VEGETABLE AND FRUIT PROMOTION COUNCIL KERALAM REPRESENTED BY CHIEF EXECUTIVE OFFICER MYTHRI BHAVAN

JUDGEMENT

(1.) This is a petition filed by one V.K.Chacko and the prayers in the petition are as follows:

(2.) Precisely telling, the prayer canvassed in this writ petition is to forward Ext.P6 report prepared by a committee constituting of three Directors of V.F.P.C.K regarding the appointment of HR Manager-In-Charge of Vegetable and Fruit Promotion Counsel, Kerala (V.F.P.C.K) in the custody of the 2nd respondent to the 3rd respondent, who would have to consider grant of sanction under Sec. 19(1) of the Prevention of Corruption (Amendment) Act, 2018 (for short, 'the PC Act, 2018' hereinafter).

(3.) It is submitted by the learned counsel for the petitioner that on 1/1/2024 in C.M.P.No.243/2021, the learned Enquiry Commissioner and Special Judge passed Ext.P7 order, directing the petitioner herein to obtain sanction under Sec. 19(1) of the PC Act, 2018 from the competent authority to proceed with C.M.P.No.243/2021, i.e. Ext.P3. According to the learned counsel for the petitioner, while considering sanction under Sec. 19(1) of the PC Act, 2018, Ext.P6 report of the committee of three Directors of V.F.P.C.K is having aiding effect and therefore, the prayer in this petition may be allowed, in the interest of justice.