P REGHUTHAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) By challenging the FIR in VC No.1/1999 of the Vigilance and Anti -Corruption Bureau, Special Cell, Kozhikode, the petitioner has approached this Court through this writ petition. During the pendency of the writ petition, the investigation was over and final report has been filed. The court below has taken cognizance of the offences, and issued process. Subsequently, the petitioner has amended the writ petition for getting the final report and further proceedings in the matter quashed.

(2.) The petitioner has already been retired from service as Deputy Chief Engineer, Public Works Department. The allegations were raised against him through Ext.P1 complaint as well as Ext.P3 complaint for the period in which he was working as Executive Engineer, Roads Division, Kozhikode.

(3.) Initially, Ext.P1 complaint dated 22.04.1994 was preferred before the Governor of Kerala by one P.Jayarajan alleging criminal misconduct and amassment of wealth disproportionate to the known sources of income of the petitioner. The said complaint was referred to the VACB. The VACB conducted a quick verification and submitted Ext.P7 quick verification report before the government. Through Ext.P7, it was reported that the enquiry disclosed that the allegation of amassment of wealth was unsubstantiated. The government has accepted Ext.P7 through Ext.P2 order. In Ext.P2 order, it has been stated as follows: -