PRASAD @ PURUSHOTHAMAN Vs. KERALA WOMENS COMMISSION, PATTOM

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking a writ of certiorari to quash Ext.P3 complaint dated 29/05/2008 of the second respondent, filed before the Kerala Women's Commission, the first respondent herein, and also Ext.P4 notice issued by the said Commission dated 19/05/2010, by which the petitioner was asked to appear in person in the sitting scheduled on 14/06/2010. The petitioner has also sought for other consequential reliefs.

(2.) On 09/06/2010, this Court admitted the writ petition on file and issued notice to the respondents. This Court has also granted an interim order staying all further proceedings pursuant to Ext.P4 notice issued by the first respondent Commission, pending disposal of the writ petition. The said interim order is still in force.

(3.) A statement has been filed on behalf of the first respondent Commission, contending that Ext.P4 notice issued by the said Commission, based on Ext.P3 complaint made by the second respondent, is well within its powers under S.17 of the Kerala Women's Commission Act, 1990.