H.B. KARIBASAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) I propose to commence the order with a quote from Mahatma Gandhi, which would read as under:

(2.) The factual matrix of the case can be summarised as follows:

(3.) It appears, in this regard, the petitioner has been in correspondence with various Government Departments and officials, namely National Human Rights Commission, Ministry of Parliamentary Affairs, Law Commission of Karnataka headed by Justice Malimath and a host of other Institutions including Karnataka State Human Rights Commission, which according to the petitioner would deal with a situation of this nature.