- (1.) We have gone through the affidavits filed by the State of Rajasthan as well as the Rajasthan State Human Rights Commission.
(2.) We have also heard learned counsel for the parties.
(3.) We are distressed to Note that the Rajasthan State Human Rights Commission has been Without the services of the Chairperson since 16th July, 2010, i.e., for the last more than five years. This is totally unacceptable and in a sense subverts the Protection of Human Rights Act, 1993 (for short "the Act"). We also find that Human Rights Courts that are required to be set up under Section 30 of the Act have apparently Not been set up. In any event, there is No mention of the setting up of these courts in the affidavit filed by the State of Rajasthan.;