RAMA SUBBIAH ALIAS SUBBU Vs. STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) PETITIONER seeks a writ of certiorari calling for the records from the file of the first respondent in its proceedings No. SHRC P. No. 253/99/sns-J, dated 18. 12. 1999 and quash the same and further direct the first respondent to conduct an enquiry on the basis of the complaint lodged by the petitioner under the relevant sections of the Human Rights Act, 1993 read with State Human Rights Commission Tamil Nadu (Procedure) Regulation Act, 1997.

(2.) HEARD the learned counsel for the petitioner as well as respondents.

(3.) THE case of the petitioner is that the third respondent harassed him in connection with the occurrence said to have taken place on 30/1/1999 at Vadipatti bus stand and also taken his son to the police station and beat him. In that connection petitioner lodged a complaint before the first respondent/state Human Rights Commission and the same was dismissed by the order dated 18/12/1999 stating that the Commission is satisfied with the report of the Superintendent of Police, Madurai District, dated 1/12/1999 that the third respondent did not commit any violation of the human rights as alleged by the petitioner. Aggrieved by the said order, petitioner has filed the present writ petition.