PYARE LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 11.09.2015 passed by the State Human Rights Commission, Jharkhand in Suo-motu Cognizance Case No.16 of 2013 and he has also challenged the charge-memo appended with letter dated 07.02.2017 and show-cause notice dated 21.03.2017.

(2.) At the outset, the learned State counsel has raised an objection to the maintainability of the writ petition on the ground that two different cause of action have been clubbed together.

(3.) While subject for challenging order dated 11.09.2015 would fall under W.P.(C), orders dated 07.02.2017 and 21.02017 can be challenged by filing writ petition labelled as W.P.(S).