A SUNDARAM Vs. NATIONAL HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) Heard both sides.

(2.) The three writ petitioners have filed the present writ petitions, seeking to challenge the order of the State Government (R2) made in G.O.Ms.No.855, Public (Law and Order-A) Department, dated 22.7.2008 and the consequent proceedings issued by the fourth respondent, the Inspector General and Commissioner of Police, dated 16.11.2009.

(3.) By the impugned order, the petitioners were directed jointly to make good a sum of Rs.50,000/-, which is paid by way of compensation by the State towards the death of one Muniraj, son of Mr.Muthappa, a remand prisoner, who died in the strong room of Mohan Kumaramangalam Government Medical College Hospital, Salem on 24.12.2000. On the basis of the Government order, dated 22.7.2008 issued by the State Government, the fourth respondent issued the consequential proceedings, apportioning the liability on the petitioners equally.