Punjab-Haryana High Court
Sikhs For Justice & Another vs State Of Haryana & Others on 10 August, 2011
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel, Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
C.W.P. No.3265 of 2011
Date of decision: 10.8.2011
Sikhs for Justice & another
-----Petitioners
v.
State of Haryana & others
-----Respondents
CORAM:- HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
Present:- Mr. Navkiran Singh, Advocate for the petitioners.
Mr. Anil Rathee, Addl.A.G., Haryana.
---
ADARSH KUMAR GOEL, ACJ This petition seeks direction for an inquiry by a retired High Court Judge to be assisted by CBI for alleged communal violence in District Rewari wherein 23 members of Sikh community were killed and their belongings were burnt in the year 1984.
Notice was issued. In response thereto, notification dated 5.3.2011 issued by the State Government appointing Shri T.P.Garg, retired High Court Judge as one man Commission, was placed on record.
Learned counsel for the petitioner submits that the retired High Court Judge is not sufficient to go into the merits without assistance of the CBI.
C.W.P. No.3265 of 2011 2
We are unable to accept the submission. Whatever information the petitioner wishes to furnish can be furnished to the Commission and the same can be looked into in accordance with law.
No further direction is called for.
The petition is disposed of.
(ADARSH KUMAR GOEL)
ACTING CHIEF JUSTICE
August 10, 2011 ( AJAY KUMAR
MITTAL )
ashwani JUDGE