NATIONAL HUMAN RIGHTS COMMISSION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A communication, dated 11-5-2010 in Writ Petition (Crl.) No. 109 of 2003 received by the office from the Chairman, Special Investigating Team, seeking certain directions with regard to the appointment of Members, Special Investigating Team has been placed before us in chambers.

(2.) Having perused the application, we direct that as and when the two IPS Officers, other than Gujarat State Cadre Officers, are identified by the Chairman, SIT, in consultation with Shri Harish N. Salve, learned amicus curiae and an intimation in that regard is sent by him to the Union Home Ministry through its Secretary, the said Ministry would issue appropriate orders placing the said officers at the disposal of SIT initially for a period of one year. The Chairman, SIT, may be informed accordingly.

(3.) To ensure compliance, a copy of this order shall also be sent to Shri H.P. Raval, learned Additional Solicitor General.