ANTHONY HIGH SCHOOL Vs. UMA UMAKANT CHODANKAR

JUDGEMENT

(1.) The respondent no.1 approached the Goa Human Rights Commission, Panaji, Goa (hereafter "the Commission", for short) with a complaint against the petitioner. It was alleged in the complaint that despite the complainant's retirement on 31/8/2012 on attaining the age of superannuation, her employer, being the petitioner herein, had not paid her monthly pension as well as other terminal benefits. The Commission initiated an inquiry in terms of the provisions contained in Sec. 18 of the Protection of Human Rights Act, 1993 (hereafter "the Act", for short). Such inquiry culminated in a report dtd. 15/9/2014. The concluding paragraph of the report containing the recommendations reads as follows:

(2.) The employer of the respondent no.1 challenged the report dtd. 15/9/2014 by presenting this writ petition dtd. 20/11/2014. While issuing Rule, a coordinate Bench by order dtd. 22/12/2014 granted ad-interim stay in terms of prayer clause (b) of the writ petition which reads as under:

(3.) The Rule has now been placed for final hearing before us. Yesterday, we had inquired from the Addl. Government Advocate for the State as to whether the State Government had accepted the recommendations of the Commission dtd. 15/9/2014. Since instructions were wanting, the Addl. Government Advocate for the State had prayed for adjournment which was granted. Today, on instructions, the Addl. Government Advocate informs us that because of the stay granted by this Court by the order dtd. 22/12/2014, the State Government did not proceed to consider the report and the recommendations of the Commission contained in the former.