Mr. Anil K. Narendran, J. - (1.)This Writ Appeal arises out of the judgment of the learned Single Judge dated 8.12.2016 in W.P.(C).No.32130/2016. The appellant filed the said Writ Petition seeking a writ of certiorari to quash Ext.P3 Confidential Verification Report of the Vigilance and Anti Corruption Bureau (for brevity, the VACB) on the allegations made against the 5th respondent, who was the Managing Director of the Kerala Transport Development Finance Corporation (for brevity, 'the KTDFC') and a writ of mandamus commanding the Central Bureau of Investigation (for brevity, 'the CBI'), the 3rd respondent herein, to investigate and take action as mandated under law into the matters enquired and resulted in Ext.P3 Confidential Verification Report of the VACB. The appellant has also sought for a writ of certiorari to quash Ext.P11 communication dated 9.8.2016 of the Chief Secretary, Government of Kerala addressed to the Deputy Secretary (Police), Ministry of Home Affairs, Government of India by which the Central Government was informed about the decision of the State Government that no further action is required on the complaint made against the 5th respondent.
(2.)Before the learned Single Judge, the learned Central Government Counsel has taken notice on behalf of the 1st and 2nd respondents, learned Standing Counsel has taken notice on behalf of the 3rd respondent CBI, and learned Advocate General has taken notice on behalf of the 4th respondent State. Notice was not issued to the 5th respondent at the stage of admission.
(3.)The reliefs sought for in the Writ Petition were opposed by the 4th respondent State by filing a detailed statement. The 3rd respondent has filed a statement through their retainer counsel opposing the reliefs sought for in the Writ Petition. The appellant/writ petitioner has also filed reply affidavit to the statement filed on behalf of the 4th respondent State.