SREERAJ G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition (civil) has been filed under Article 226 of the Constitution of India by the petitioner, who is arrayed as the 3rd accused in Crime No.4/2024/SIU-1 of 2024 of VACB Kozhikode seeking the following prayers:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents. Perused the relevant materials available.

(3.) It is submitted by the learned counsel for the petitioner that, the petitioner got arrayed as the 3rd accused in Crime No.4/2024/SIU-1 of VACB, Thiruvananthapuram and subsequent that as per Ext.P3, the Inspector of Police sent a letter to the Director of VACB, Thiruvananthapuram to relieve the petitioner from the present post, since there was likelihood that he would influence the witnesses and also would destroy the documents in connection with crime No.4/2024. Pursuant to Ext.P3, as per Ext.P4, the Director of VACB issued a letter to the Additional Chief Secretary (Vigilance Department) in the same line. As on 20/11/2024, Ext.P5 was issued by the Additional Chief Secretary to the Principal Secretary, Local Self Government Department, whereby the Additional Secretary recommended transfer of the petitioner on the finding that, allowing the petitioner to continue in the present post would be detrimental to the investigation, since he could very well influence the witnesses and destroy relevant documents in connection with the crime.