K.SUBBIAH Vs. DIRECTOR DEPARTMENT OF VIGILANCE

JUDGEMENT

(1.) This Writ Petition has been filed praying for issuance of a Writ of Mandamus, directing the 1st respondent to take necessary action against the erring officials, working under the 2nd respondent, in accordance with law, by considering the petitioner's representation, dated 09.08.2019.

(2.) Mr.V.Rajiv Rupus, the learned counsel appearing for the petitioner would submit that the petitioner has sent a representation, dated 09.08.2019, to the respondents herein, making certain allegations against the Udangudi Panchayat Board Officials, Thoothukudi District. Though charge memos have been issued against many of the officials for their failure in discharging their duties and swindling of public money, one of the officer was again given the charge of Executive Officer in Udangudi Panchayat Board, as additional charge. Arguing further, the learned counsel would submit that despite his representation against the erring officials, no suitable action has been taken by the authorities concerned.

(3.) Mr.M.Chandrasekaran, the learned Additional Public Prosecutor appearing for the respondents, on instructions, would submit that in fact, the representation of the petitioner was received by the Director, Department of Vigilance and Anticorruption, Chennai / the 1st respondent herein and the same was forwarded to the Director, Directorate of Panchayats, Chennai / the 2nd respondent herein, who in turn, forwarded the same to the District Collector, who initiated action against the erring officials.