SAJAN VARGHESE Vs. KERALA STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) PETITIONER challenges the proceedings initiated by the Kerala Human Rights Commission on the basis of a complaint given by the 2ND respondent herein. According to the petitioner, he is the printer and publisher of a news paper and the averments in the complaint does not disclose a matter coming within the purview of a complaint which could be adjudicated by the Human Rights Commission. Reference is made to Rule 17(e) of the Human Rights commission (Procedure) Regulations 2001. Regulation No.17(e) provides that the commission may dismiss in limine the complaints which inter alia include allegations do not disclose involvement of any public servant.

(2.) The Regulations have been framed under Section 10 of the Protection of Human rights Act 1993, hereinafter referred to as the 'Act'. In fact, the functions of the commission is prescribed under Section 12(a) of the Act which inter alia reads as follows: