HINDU COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner no.1 -college seeking direction against the respondent no.2/National Commission for Scheduled Castes/Scheduled Tribes to desist from carrying out any further enquiry in respect of the representation dated 28.12.1998 received from the respondent no.4.

(2.) THE complaint which was filed by the respondent no.4 is not a complaint by any SC/ST employee but a complaint against them. Therefore, there does not arise an issue of the respondent no.4 looking into any violation of the rights of the SC/ST employees.

(3.) IT may also be stated that Supreme Court in the judgment in the case of All India Indian Overseas Bank SC and ST Employees' Welfare Assn. Vs. Union of India (1996) 6 SCC 606 has held that respondent no.2 has no powers like the civil court to issue directions or injunctions.