S.MANIKUMAR,J. - (1.)Writ petition has been filed in 2016 for the following reliefs:
"1. to declare that the 2 nd respondent Chief Secretary has failed to perform his statutory obligation in persuading the 1 st respondent in appointing an eligible person among those in the ranks of DGPs to the post of Vigilance and Anti-Corruption Bureau Director, when the post fell vacant.

2. To declare that the 4th respondent Accountant General (A and E) failed to perform its statutory obligation in persuading and advising the 1st respondent in appointing an eligible person among those in the ranks of DGP to the post of Vigilance and Anti-Corruption Bureau Director.

3. To call for the records and files leading to and pursuant to the postings of Mr.Shankar Reddy IPS as Vigilance Director Prisons, Mr. Loknath Bahra IPS as Commandant General (Fire and rescue Services), Mr. Jacob Thomas IPS as Chairman and Managing Director, Kerala Police Housing and Construction Corporation Ltd
.
4. Direct the Government to post one of the DGPs among Mr. Rishi Raj Singh IPS OR Mr. Loknath Bahra IPS OR Mr. Jacob Thomas IPS as the Vigilance and Anti-Corruption Bureau Director in the interest of fair investigation.

5. Direct the government to constitute a committee of neutral and competent IAS, IPS officers and civil society members and headed by a sitting Judge of this Hon'ble Court to scrutinize the appointments and performance of the Vigilance and Anti Corruption Bureau Director, in the near future as an established system.

6. The investigations of the cases mentioned in this petition should be conducted impartially by a team to be constituted by the new Director and should be monitored by this Hon'ble Court, which will restore the faith of public in general.

7. To grant such other reliefs petitioner prays for and this Hon'ble Court deems fit in the facts and circumstances of the case.

Addl. 8. To issue a writ of Quo Warranto calling upon the 5 th Additional respondent under what authority of law he is holding the post of Director of Vigilance and Anti-corruption Bureau, Kerala State, he wholly ineligible and illegally appointed to that post and to declare that Mr. Shankar Reddy, the present Director of 5th respondent is not eligible and competent to hold the post of Director of 5th respondent and his appointment to the said post is vitiated for mala fides and is against the rules and regulations."

(2.)On this day, when the matter came up for hearing, Mr. Surin George Ipe, learned Senior Government Pleader submitted that Mr. Loknath Bahra IPS has been appointed as the Director General of Police and is continuing in the said post. He further submitted that as on today, nothing survives for further adjudication.
(3.)Placing on record the above submission, writ petition is dismissed.