Telangana High Court
Chief General Manager Hrd, Warangal. vs A.P.S.H.R. Commission. Hyd 15 Others on 20 October, 2022
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
W.P.No.26726 OF 2010
ORDER:(Per Hon'ble Sri Justice Abhinand Kumar Shavili) When the matter is taken up for hearing, it is contended by the petitioner that the Andhra Pradesh State Human Rights Commission has directed the petitioners to appoint fifteen (15) persons and the learned counsel for the petitioner had contended that the Andhra Pradesh State Human Rights Commission has no jurisdiction to adjudicate the service matters.
This Court having considered the said submission is of the considered view that the Andhra Pradesh State Human Rights Commission has no jurisdiction to adjudicate service matters.
In view of the same, the Orders passed by the Andhra Pradesh State Human Rights Commission vide R.O.C.No.2968/ HRC/05, dated 07.08.2010 are liable to be set aside and accordingly they are set aside.
The Writ Petition is allowed accordingly. No costs. 2 Miscellaneous applications, if any, pending, shall stand closed.
_________________________________ ABHINAND KUMAR SHAVILI, J.
______________________________________ NAMAVARAPU RAJESHWAR RAO, J. Date: 20.10.2022 ESP 3 THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO 53 W.P.No.26726 OF 2010 Date: 20.10.2022 ESP 4 W.P.No.35400 OF 2022 Dated:26.09.2022 ESP/ASR