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Judgment
K.Babu, J
The prayers in this Writ Petition (Civil) filed under Article 226 of the Constitution of India are as follows:
“(i) Issue a writ of mandamus or any other appropriate writ, order or direction directing respondents 1 to 3 to investigate Ext. P5 complaint within such time as this Hon’ble Court may deem fit in the facts and circumstances of the case.
(ii) Dispense with the need of producing Englishtranslated copies of documents in vernacular
(iii) To grant such other relief’s as this Honourable Court may deem fit in the circumstances of this case.”
Heard both sides.
In Ext.P5 complaint, the petitioners allege corruption in the proposal to purchase a private property for the construction of a Government School. The petitioners submitted the complaint before respondent No.3. The petitioners further submit that the action proposed is against Ext.P4 report submitted by the competent authority in the local authority.
The learned Special Public Prosecutor submitted that respondent No.3 will look into the allegations in Ext.P5 and take a decision in a time bound manner.
The Writ Petition (C) is disposed of directing respondent No.3 to take a decision in Ext.P5 within one month from this day.