DIWAN CHAND VERMA Vs. STATE OF H.P.

JUDGEMENT

(1.) Respondent No. 2 has been served. Affidavit of service has also been filed. However, no one appears on behalf of respondent No. 2.

(2.) The petitioner, who is a practicing Advocate of this Court, has filed this petition pro bono publco in which the following reliefs have been claimed: "(i) That the impugned Annexure -PC, dated 27th September, 2003 may be quashed and set aside; (ii) That the respondent State may be directed to appoint a Chairperson for the H.P. State Human Rights Commission strictly in conformity with the provisions of the Protection of Human Rights Act, 1993; (iii) Any other relief as may be deemed just and proper keeping in view the facts and circumstances of the case may also be granted in favour of the petitioner."

(3.) Notification No. HOM -C(F)6 -1/94, dated 5th August, 2003, under Section 21(1) of the Protection of Human Rights Act, 1993 (1993 Act for short) was issued by the Governor of H.P. whereby the Himachal Pradesh State Human Rights Commission (State Commission for short) was constituted. For ready reference, the text of this Notification is reproduced as hereunder: "Government of Himachal Pradesh Department of Home -C -Section. No. HOM -C (F) 6 -1/94 Dated Shimla -2, the 5th August, 2003 NOTIFICATION In exercise of the powers conferred under Section 21(1) of the Protection of Human Rights Act, 1993 (No. 10 of 1994), the Governor, H.P. is pleased to order the constitution of the Himachal Pradesh State Human Rights Commission with its headquarter at Shimla. Notification regarding appointment of Chairperson/Members for the said Commission, their terms and conditions shall be issued separately. By order Arvind Kaul Additional Chief Secretary (Home) to the Government of Himachal Pradesh. Endst. No. As above Dated Shimla -2, the 5th August, 2003."