If the public servant is not implementing your complaint or has any other human rights issue, then you can not only file your complaint in the commission without a lawyer, but you can plead your case yourself.
According to Ram Singh Meena, a member of the State Human Rights Commission, victims can register their complaints in the commission through various means. He can directly come to the commission with his complaint. Apart from this, one can lodge a complaint with the Commission through mail or post to the Human Rights Commission.
The Commission itself takes cognizance of such cases, in which human rights have been violated. He said that after the complaint of the victim is filed in the commission, a report is called from the concerned department. If the person is not satisfied with the report, the concerned can be summoned to the commission.
The case is heard in the commission. In which if the victim wants to, he can plead the case himself. If he does not want to plead the case himself, the lawyer can be hired to defend his case.
If you are not satisfied with the decision of the Human Rights Commission, then you can appeal against it in the High Court.
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