NHRC, India concludes its Vijayawada Camp Sitting
Press Release
National Human Rights Commission
Vijayawada: 6th March, 2024
NHRC, India concludes its Vijayawada Camp Sitting
30 pending cases heard; about Rs.80 lakh compensation recommended
Andhra Pradesh State Chief Secretary, DGP and senior officers sensitized for creating an enabling environment to preserve, protect & promote human rights in the state
AP SHRC Chairperson and Members also attended the meeting
The commission also interacted with the representatives of civil society, NGOs and human rights defenders
The National Human Rights Commission (NHRC), India today concluded its day-long Vijayawada camp sitting after hearing 30 pending cases and recommending about Rs.80 lakh as relief to the victims of human rights violations in the state of Andhra Pradesh. The NHRC Chairperson, Justice Shri Arun Mishra, Members, Dr. Dnyaneshwar M. Mulay, Shri Rajiv Jain and Smt. Vijaya Bharathi Sayani heard the cases in the presence of Secretary General, Shri Bharat Lal, Registrar (Law), Surajit Dey, senior officers, the concerned officers of the state government, and the complainants.
The Commission in different cases passed appropriate directions like no compulsion for the medical students to stay in the hostel and pay unaffordable exorbitant fees, compensation of Rs.25,000/- in a case where the Sarpanch was illegally kept in custody by the police, order for payment of interest on delayed payment of pensionary benefits, immediate medical examination of a disabled person to provide an increase in the pension, etc. Compensation of Rs. 80 lakh was recommended and the payment process has been initiated for the victims of human rights violations.
The Commission passed final orders in 17 matters, of which, 05 matters have been closed after recommending compensation. The Commission directed the state functionaries to put up the proposals before the POCSO Court in cases of compensation for child victims of sexual offences. The authorities were directed to ensure that payment of compensation under the ‘Victim Compensation Scheme’ is as per the guidelines framed by the NALSA.
The Commission asked the officers to submit action taken reports on various Advisories issued by the Commission on issues such as Mental Health, Bonded Labour, Right to Food & Safety, CSAM, Truck Drivers, Ocular Trauma, Prevention of Suicide in judicial and police custody, manual scavenging and others etc. They were asked to ensure timely submission of reports to the Commission so that victims of human rights violations get expeditious justice. It was also emphasized that compliance reports on the Commission’s recommendation are submitted without delay. The Chief Secretary assured full compliance.
After this, the Commission briefed the media on the outcome of the camp sitting.
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