M. CHELLADURAI Vs. REGISTRAR

JUDGEMENT

(1.) Mr.M.Chelladurai and Mr.A.D.Mohanraj have filed separate writ petitions aggrieved by the findings and conclusion reached by the State Human Rights Commission, Tamil Nadu (hereinafter referred to as the 'Commission') in its order dtd. 24/10/2019, passed in SHRC No.7460 of 2014, in and by which, the Commission has made a recommendation to the Government of Tamil Nadu to pay a compensation of Rs.30,000.00 to P.W.1 therein, Mr.E.Annadurai, S/o Ettiappan, residing at No.H37/183, LGN Salai, Border Thottam, Anna Salai, Chennai - 600 002, within a period of four weeks from the date of receipt of its order and additionally directed the Government to recover the said sum of Rs.30,000.00 from the first respondent therein Mr.A.D.Mohanraj (Petitioner in W.P.No.17376 of 2020) at the rate of Rs.20,000.00 and from the second respondent therein Mr.M.Chelladurai (Petitioner in W.P.No.17370 of 2020) at the rate of Rs.10,000.00.

(2.) The learned counsel appearing for the petitioners assailed the impugned order passed by the State Human Rights Commission and contended heavily that the Commission ought not to have taken on file the complaint filed by the complainant Mr.E.Annadurai, the 4th respondent herein, by virtue of Regulation 9(g) of the State Human Rights Commission, Tamil Nadu (Procedure) Regulations, 1997 (hereinafter referred to as 'the Regulations').

(3.) Since the learned counsel appearing for the petitioners vehemently assailed the impugned order contending that the Commission has no power to entertain the complaint under Regulation 9(g), the said Regulation is extracted hereunder: