MADHU KHANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India seeking quashing of the order passed by the Punjab State Human Rights Commission dated 20.08.2010 in Complaint No. 7223 of 2009 filed by the petitioner. A further relief has been sought against respondent No. 4 for initiation of the appropriate departmental proceedings for misusing the powers and violating the human rights.

(2.) On 25.09.2013, we had deferred the consideration of the matter to today after the counsel had apprised us of the contours of the dispute.

(3.) The grievance of the petitioner is that in terms of the impugned order, respondent No. 4 has been permitted to go scot-free though his conduct lest much to be desired, as he has shown unnecessary keen interest in giving criminal colour to a civil dispute and that could not be a co-incidence as there were three separate incidents of the same referred to.