BRAHMA DEO Vs. VIJAY SAMPLA

JUDGEMENT

(1.) The present petition has been filed for initiation of contempt proceedings for wilful and deliberate disobedience of the order dtd. 6/9/2022 of this court passed in CM(M) 912/2022, wherein it was directed as under:

(2.) The respondents, i.e. Chairman, Vice Chairman, Members and Secretary of the National Commission for Scheduled Castes ('NCSC"), were directed to grant a hearing to the petitioner on 16/9/2022 to address his grievances. The petitioner submits that though the hearing was given, the petitioner was not allowed to put his grievances entirely and effectively. In addition, it is also alleged that the NCSC is not taking action in accordance with the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995.

(3.) Hence, the present petition.