PRESIDENT, THE HEALTH AND FAMILY WELFARE EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LTD. Vs. PRESIDENT, THE KARNATAKA STATE COMMISSION FOR SCHEDULED CASTE AND SCHEDULED TRIBES AND SRI. C.M. GIRIYAIAH

JUDGEMENT

(1.) I have heard the learned counsel for the parties. The petitioner had filed writ petitions in W.P. Nos. 25672 -673/2011 before this Court challenging the notice dated 5.2.2011 issued by the 2nd respondent directing the petitioner to appear before the Commission in connection with the complaint filed by the 3rd respondent. In the said cases, a contention was raised by the petitioner that the 2nd respondent has no jurisdiction to entertain the complaint. Therefore, this Court has passed an order directing the 2nd respondent to consider the objection in relation to the jurisdiction and pass a reasoned order on its jurisdiction to deal with the matter. It has been observed as under: Whereupon, the 2nd respondent shall consider the said objections and pass a reasoned order on its jurisdiction to deal with the matter. It is needless to observe that if the finding recorded goes against the petitioners, it will be open to them to challenge the same. At this stage, it is not necessary for this Court to interfere with the notice issued by the 2nd respondent Commission. All the contentions urged in the writ petitions are left open. Writ petitions are accordingly disposed of. Perusal of the impugned order shows that the 2nd respondent has not framed any issue as directed by this Court.

(2.) SECTION 8 of Chapter 3 of the Karnataka State Commission for the Scheduled Castes and Scheduled Tribes Act, 2002 (for short 'the Act'), provides for functions of the Commission, which is as under: