SOUTHERN POWER DISTRIBUTION COMPANY OF ANDHRA PRADESH LTD. Vs. A.P. STATE HUMAN RIGHTS COMMISSION, HYDERABAD

JUDGEMENT

(1.) Pursuant to our order dated 23.01.2014, original record relating to this case has been sent by the Andhra Pradesh State Human Rights Commission (hereinafter referred to as 'the Commission'). We have minutely checked up the record and we wish to record our observations hereunder.

(2.) Since no counter-affidavit has been filed by any of the party and, in fact, the record will speak for itself to justify the order passed by the Commission. In this writ petition, the petitioner has challenged the above order basically on three grounds. Firstly, the Commission has no jurisdiction or authority to give any direction for payment of money. Secondly, the Commission, at the most, can make a report and to recommend to the Government and if it is not done, then some other procedure has to be followed as provided under the provisions of the Protection of Human Rights Act, 1993. Thirdly, the findings reached by the Commission are without making any inquiry at all and without any material whatsoever.

(3.) Learned Counsel for the petitioner, while highlighting the aforesaid grounds, submits without taking care of above legal disability, entire exercise for decision making and consequently decision are illegal and the same are liable to be set aside.