SURESH SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Dr. Th. Suresh Singh, the petitioner in person, Ld.Advocate General for the State as well as Sri A.Romenkumar Singh, Ld. Amicus Curiae.

(2.) The present PIL has been filed seeking for a direction to the State Respondents to fill up the vacancies of the members and other supporting staff of the Manipur Human Rights Commission within a specified time frame and also to depute an officer not below the rank of a Secretary to the Government of Manipur as provided under sub section (1)(a) of Section 27 of the Protection of Human Rights Act, 1993 and also to depute a police officer not below the rank of an Inspector General of Police as provided under Section 27(1)(b) of the Act.

(3.) The importance of establishing the State Human Rights Commission had been stressed time and again by the Hon'ble Supreme Court through various judicial decisions. We may only refer to a recent judicial pronouncement in D.K. Basu Vs. State of W.B., (2015) 8 SCC 744 in which the Hon'ble Supreme Court elaborately dealt with the history, establishment, functioning and scope of the State Human Rights Commissions. We would therefore, prefer to speak in the words of the Hon'ble Supreme Court as far as these are relevant and appropriate.