P.S. VINOD Vs. KOTTAYAM MUNICIPALITY

JUDGEMENT

(1.) Accused Nos.2, 3, 4, 5 and 7 in C.C.No.02/2017 on the files of the Enquiry Commissioner and Special Judge, (Vigilance), Kottayam, have filed Crl.M.C.No.1116/2025 and the prayers are as under:

(2.) W.P.(C).No.38420/2024 has been filed by the petitioner under Article 226 of the Constitution of India and the prayers are as under:

(3.) Heard Sri.S.Sreekumar, learned senior counsel appearing for the petitioners in Crl.M.C.No.1116/2025 and for the 4th respondent in W.P.(C)No.38420/2024; Sri.P.Dalbi Emmanuel, learned counsel appearing for the petitioner in W.P.(C)No. 38420/2024; and Sri.Ajit Joy, learned Standing Counsel for Kottayam Municipality appearing for respondent Nos.1 and 2 in W.P.(C)No.38420/2024. Though notice was duly served on the 3rd respondent in W.P.(C)No.38420/2024, there is no appearance on his behalf. Also heard the learned Special Public Prosecutor.