- (1.) In this writ petition under Article 32 of the Constitution of India, the petitioner - Dalit Manavadhikar Kendra Samiti has prayed for several reliefs. The principal relief is for a writ of mandamus directing the State of Rajasthan to appoint a Secretary to the State Human Rights Commission (for short "the Commission") in accordance With Section 21(3) of the Protection of Human Rights Act, 1993 (for short "the Act") as well as to fill up all vacant sanctioned posts in the Commission in terms of paragraph 11 of the writ petition. In paragraph 11, it has been pointed out that a large number of posts of staff in various categories, totalling about 67, are lying vacant.
(2.) By an order dated 9th December, 2013, Notice was issued to the respondents limited to this prayer only.
(3.) During the pendency of these proceedings, we were informed that apart from the fact that there is No or inadequate staff With the Commission, the Commission was Without the services of the Chairman since 16th July, 2010. We were also given to understand that the Human Rights Courts have Not been set up as required under Section 13 of the Act. We had recorded this in our order dated 18th September, 2015 and had directed the State of Rajasthan to let us know the progress by way of an affidavit.;