Important Intervention

Non-registration of FIRs on complaints of cyber crimes
The National Human Rights Commission has issued a notice to the Director General of Police, Government of Tamil Nadu on a complaint that non-registration of First Information Report, FIR on complaints relating to cyber crimes, continues unabated in Tamil Nadu in spite of a notice issued in this regard by the Commission to the State's Director General of Police. He has been asked to submit a report.
According to the complaint, non-registration of FIRs in cognizable offences, like cyber crimes, amounts to gross violation of human rights as it denies setting the law into motion. Instead of registering an FIR that will require them to investigate the case, the Tamil Nadu police is mostly giving acknowledgment under the Community Service Register that is meant for non-cognizable offences and that is why the number of registered cases pertained to cyber crime is very low in the State.
The complainant alleged that despite 69 per cent increase in cyber crimes in India, the number of such cases in Tamil Nadu is low because of the culture of non-registration of the complaints in this regard.
Assault by police on women protesters
The National Human Rights Commission has issued notices to the Chief Secretary and Director General of Police, Government of West Bengal and Commissioner of Police, Kolkata calling for a report on a complaint that women protesters were subjected to physical assault in Kolkata on the 27th August, 2015. They were allegedly subjected to lathi charge, brick batting, tear gas and water cannons by male police personnel and claimed that no women police force was present which is against the violation of the guidelines of the Supreme Court of India. Some of the women protesters were severely injured and one of them is in ICU.
The Commission has observed that if the women protesters were attacked by the police force while protesting peacefully, it amounts to violation of their Fundamental Right to assemble peaceably and without arms as guaranteed under Article 19(1)(b) of the Constitution of India.
According to a complaint, received in the Commission on the 2nd September, 2015, women had assembled to demand food security, protection against agrarian distress and to protest against complete breakdown of law and order in the State in a declared programme.
Relief to the families of labourers
On the intervention of the NHRC, the Government of Kerala finally paid monetary relief and other dues to the families of four labourers who died in a blast at Seepison Ply Board Factory in Ernakulam district, Kerala on the 16th April, 2014. The victims were Dhaneswar Swain, Ashok Kumar Das, Haldhar Das and Sahadev Patra.
During the inquiry, the Regional Provident Fund Commissioner reported that after the intervention of the Commission, benefits under EPF and EDLI had been extended to the next of kin all the four deceased labourers and action had been taken to ensure payment of pension to the beneficiaries.
The Regional Director, ESIC reported that the expenses for their last rites had been paid and immediate action was being taken for the release of temporary disablement benefit and the dependant benefit. The District Labour Officer reported that the gratuity amount for two labourers had been deposited with the Controlling Authority, i.e., Deputy Labour Commissioner on the 8th September, 2015, which, the District Labour Commissioner said, would be released within 15 days. Two labourers could not be paid the gratuity as they had worked for less than six months.
The NHRC found non-compliance of some of the provisions of Minimum Wages Act, 1948 and the Factories Act, 1948. The Assistant Labour Officer, Perumbavoor issued notice to the employer for the violation of Minimum Wages Act, 1948 and directed to pay arrears of wages with immediate effect.