BEENA WILLIAM JOHN Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner has filed the above writ petition seeking consideration of Ext.P3 representation filed against the Sub Collector, who presided over a case numbered as M.C.C. No.185/2014.

(2.) The petitioner was the respondent in the above said complaint and the petitioner has made very many allegations against the Tribunal; which, however, cannot be agitated in a proceeding before the 1st and 2nd respondents by way of a representation, especially since the Tribunal was exercising quasi-judicial powers which are conferred by the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(3.) The petitioner's remedy, as a respondent aggrieved by the orders of the Tribunal, was to file a petition under Article 226 of the Constitution of India.