D. JAYAKUMAR Vs. REGISTRAR, STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) Under assail is the order passed by the State Human Rights Commission, Tamil Nadu in SHRC Case Nos.3111/22/13/2022, 5205/22/14/2022 and 5310/22/14/2022/HC3, dtd. 7/7/2023.

(2.) The order impugned has been passed by a Single Member of the State Human Rights Commission.

(3.) The petitioner states that he is an active politician for more than 35 years and previously held the post of Member of Legislative Assembly for five- times from Royapuram Constituency; three-time Minister and one time Speaker of Tamil Nadu Legislative Assembly. As a Minister, he handled the portfolios of Finance, Law and Justice, Fisheries, Electricity Board, Information Technology, Backward Classes, Forest, Ex-service men, Welfare, etc. He was GST Council Member for four years and attended GST Council Meeting 31 times on behalf of Tamil Nadu Government. He is holding the posts as Organizing Secretary, Member-Steering Committee, Member-Legal Advisory Committee, Secretary- North Chennai District in AIADMK Party.