RAJESH BINDAL,J. - (1.) The petitioners have filed the present petition seeking quashing of the order dated 8.4.2015 (Annexure P-11) passed by the Police Complaints Authority, U. T. Chandigarh (for short, 'the Authority).
(2.) Learned counsel for the petitioners submitted that in view of the judgment of Hon'ble the Supreme Court in Prakash Singh and others v. Union of India and others 2006 (4) R. C. R. (Criminal) 439, the Police Authorities were constituted in all the districts and at the State level with a view to go into the allegations of misconduct against the police personnel. In pursuance to the direction issued by Hon'ble the Supreme Court, State Level Police Complaints Authority was re-constituted in Chandigarh vide notification dated 8.11.2013. The powers and functions are defined, which are in line with the directions issued by Hon'ble the Supreme Court. Still in a complaint filed by respondent no. 12 against the petitioners, which was initially found to be a dispute of civil nature, the Authority vide order dated 8.4.2015, directed the complaint of respondent no. 12 to be re-investigated. The officer against whom the complaint was filed was exonerated. It was submitted that as the directions issued by the Authority are totally without jurisdiction, the order deserves to be set aside to that extent.
(3.) Learned counsel appearing for Union Territory, Chandigarh, submitted that the order passed by the authority is well reasoned. There is no direction issued for registration of FIR and the matter was directed to be re-enquired into to see the truth.;