R LAKSHMI FORMERLY COMMISSIONER TIRUNELVELI MUNICIPAL CORPORATION Vs. STATE, REP BY INSPECTOR OF POLICE VIGILANCE AND ANTI CORRUPTION

JUDGEMENT

(1.) The factual matrix of the case is as under:

(2.) A Division Bench of this Court heard the matter in detail and passed final orders on 06.07.2015 closing the writ petition with the following observations:

(3.) From the above, it is clear that the road project was completed and public started using the link road. Since it was a setback for Sudalaikannu, he gave a complaint dated 15.07.2015 to the District Collector, Tirunelveli, alleging certain irregularities in the road project and followed it up by filing Crl.O.P.(MD) No.2218 of 2016, under Section 482 Cr.P.C., for a direction to the Vigilance and Anti Corruption Police to register an F.I.R., based on his complaint. In the said criminal original petition, notice was ordered to the Police and Mr.R.Authees, Inspector of Police, Vigilance and Anti Corruption, Tirunelveli, filed a status report dated 05.01.2017 stating that a detailed enquiry was conducted on the complaint given by Sudalaikannu and it was found that there was no pecuniary loss to the Corporation. It may not be out of place to extract the relevant paragraphs from the status report dated 05.01.2017 of the Investigation Officer: