MANOJ V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the Secretary and the President respectively of Sree Chitra Tirunal College of Engineering (SCTCE) Samrakshana Samithi, Pappanamcode, Thiruvanathapuram. They have filed this writ petition under public interest litigation mainly seeking for a writ of mandamus or any other writ, order or direction directing the Central Bureau of Investigation to take over and investigate the pending vigilance enquiry VE No.21/2009 and others, for the reason that in the Vigilance enquiry ordered by the Honourable Chief Minister of Kerala dated 24/8/2009, the very same person who functioned as a Board of Governor of Sree Chitra Thirunal College of Engineering, Thiruvananthapuram (Managing Director of the KSRTC) is conducting the enquiry by holding the post of Director of Vigilance.

(2.) Petitioner has also sought for a writ of mandamus or any other writ, order or direction directing to constitute a High Level special investigation team not below the rank of DIG of Police for investigating the irregularities and corruption in the appointments, promotion, regularization, purchases etc. made by the former principal Dr.Sreemahadevan Pillai and also misappropriation of funds by respondents 7 to 9 during the period from 14.5.2003 till date.

(3.) In the counter affidavit filed on behalf of respondent No.1 by the Joint Secretary to Government, Vigilance Department has stated as hereunder: