SUBHASH SHARMA Vs. NCT OF DELHI

JUDGEMENT

(1.) THE petition impugns the orders dated 17.01.2000 and 11.07.2002 of the respondent No.2 National Human Rights Commission (NHRC) and consequentially seeks to restrain the respondent No.1 from initiating disciplinary proceedings against the petitioner as directed by the respondent No.2 NHRC.

(2.) RULE was issued in the petition and the operation of the orders impugned in the petition stayed. Counter affidavits were filed by both the respondents. Rejoinder has been filed by the petitioner to the counter affidavit of the respondent No.2 NHRC. However, none has been appearing for the respondent No.2 NHRC; none appears today also; NHRC is proceeded against ex parte. The counsel for the petitioner and the counsel for the respondent No.1 have been heard.

(3.) THE respondent No.2 NHRC took cognizance of the petition aforesaid and sought a report from the Superintendent, Jail No.3, Tihar.