GIRDHARI LAL CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The petitioner herein calls in question legality and validity of the order dtd. 26/10/2009 passed by respondent No.3 by which the petitioner has been directed to make a payment of Rs.10,000.00 on account of professional negligence alleged to be committed by him.

(3.) Mr.J.A.Lohani, learned counsel for the petitioner, would submit that the impugned order is unsustainable and bad in law as the Human Rights Commission has no right and authority to make an order directing payment of compensation and it could have only made recommendation to the competent authority. He would rely upon the judgment rendered by this Court in the matter of Chhattisgarh State Electricity Board, Raipur v. Chhattisgarh Human Rights Commission and Ors., AIR 2018 Chhattisgarh 53.