HINDUSTAN STEEL CONSTRUCTION LTD THROUGH ITS THEN CHIEF PROJECT MANAGER Vs. STATE OF BIHAR, THROUGH SECRETARY, LAW DEPARTMENT

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Singh, learned Counsel for the appellants, Mr. Sunil Kumar Mandal, learned SC-3 for the State and Mr. Ashutosh Jha, learned Counsel for the respondent- complainant before the State Human Right Commission, Bihar, Patna.

(2.) It is feeling aggrieved by an order dated 19.04.2010 passed by the Chairperson, State Human Right Commission, Bihar, Patna High Court LPA No.881 of 2015 dt.02-07-2018 2 Patna in exercise of power vested under the Protection of Human Rights Act, 1993 (hereinafter referred to as 'the Act'), whereby the appellants herein were directed to pay compensation of Rs. 3, 30, 000/- to the private respondent herein which order of the State Human Right Commission has been confirmed by the learned Single Judge, while dismissing the writ petition of appellants arising from C.W.J.C. No. 10849/2010 vide order passed on 05.11.2014 that the writ petitioners as the appellants are before this Court.

(3.) The appeal was admitted for hearing on 07.09.2016 and while keeping the issues raised, open for discussion at the stage of final hearing that the appellants- writ petitioners were directed to pay the compensation amount, subject to furnishing of security bonds by the private respondent. According to the appellants, despite the effort made, neither the complainant could be traced nor did she come forward to furnish security bond and hence the interim order could not be complied.