P.PUGALENTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard the learned counsel appearing for the respective parties.

(2.) The public interest litigation has been filed seeking a direction to the fourth respondent to commence and complete the investigation into the complaint of the petitioner dtd. 16/12/2021 relating to the scam in the supply of stationery articles by the third respondent - Central Prison, Madurai to various Government Departments, including Judicial Department, during 2016-2021.

(3.) Learned counsel for the petitioner submits that a complaint was made by the petitioner exposing the scam in the supply of stationery articles by the third respondent. The details of the scam with reference to the supply were also given. A representation was also sent to the District and Sessions Courts, Madurai and Ramanathapuram. Further, a representation was sent to the fourth respondent herein, namely the Director of Vigilance and Anti Corruption. However, as the efforts of the petitioner did not yield the result, he is left with no option except to file this writ petition.