UZMA QURESHI Vs. CHIEF SECRETARY

JUDGEMENT

(1.) This petition, filed in public interest, inter alia, seeks directions on the respondents to consider recommendation of the State Human Rights Commission dated 19.10.2011 and for reopening / reinvestigation of FIR no.10/1991, Police Station Tregam, through a special investigation team.

(2.) On 07.05.2013, when the matter came up for consideration before us, learned counsel for the petitioners was asked to convince the Court as to the maintainability of the petition, particularly in context of the question whether the petitioners could seek implementation of the recommendations made by the State Human Rights Commission (hereinafter referred to as "the Commission"). The learned counsel sought time to address the Court on the aforesaid issue. The matter was, accordingly, adjourned and ordered to be posted on 08.05.2013.

(3.) It was also felt necessary to seek assistance of the learned Advocate General. Accordingly, Mr. Shah, learned Dy. AG, was required to ensure availability of the learned Advocate General to state the stance of the State in the case on the next date.