AIR 2010 SUPREME COURT 2851 ::2010 AIR SCW 4603 ::(2010) 2 Orissa LR 575 ::2010 (8) SCC 633 ::2010 (3) SCC (Cri) 1053 ::(2010) 4 RecCivR 53 ::(2010) 7 Scale 582 ::(2010) 5 AllMR 895 (SC) ::2010 CalCriLR 3 210 ::(2010) 3 Cal HN 277 ::(2010) 2 DMC 307 ::(2013) 2 Guj LH 72 ::(2010) 5 Mad LW 577 ::(2010) 7 Mad LJ 832 ::(2010) 47 OCR 244 ::(2010) 4 JCR 9 (SC) ::(2011) 1 UC 743

Supreme Court Of India

(From : Orissa)

Hon'ble Judge(s): Aftab Alam, R. M. Lodha , JJ

(A) Orissa State Commission for Women Act (19 of 1994) , S.10(1)(d)— Commission - Jurisdiction - Power to receive complaints - Does not authorize commission to decide them - Commission cannot take role of Court/Tribunal - Direction issued by Commission to conduct DNA test of complainant - Beyond its jurisdiction. The State Commission is broadly assigned to take up studies on issues of economic, educational and healthcare that may help in over all development of the women of the State; gather statistics concerning offences against women; probe into the complaints relating to atrocities on women, deprivation of women of their rights in respect of minimum wages, basic health, maternity rights, etc. and upon ascertainment of facts take up the matter with the concerned authorities for remedial measures; help women in distress as a friend, philosopher and guide in enforcement of their legal rights. However, no power or authority has been given to the State Commission to adjudicate or determine the rights of the parties. Fact that power has been given to the State Commission to receive complaints including the matter concerning deprivation of women of their @page-SC2852 rights, does not impliedly authorized it to decide these complaints. The Act has not entrusted the State Commission with the power to take up the role of a Court or an ....