Yogendra Kumar Srivastava, J. - (1.) The present writ petition has been filed seeking to challenge a communication dated 24.05.2013 whereby the observations made and directions issued by the National Human Rights Commission (in short the 'NHRC') while considering a matter in exercise of powers under the Protection of Human Rights Act, 1993 (in short the 'Act, 1993'), on 16.05.2013, were forwarded with a request that a report in the light of the directions be sent to the Commission by 05.09.2013 for further consideration.
(2.) The facts of the case as disclosed from the petition before us are that upon an intimation dated 30.03.2010 received from the Senior Superintendent of Police, Ghaziabad, UP regarding the death of one Shamim son of Mujiburrahman on 29.03.2010, the Commission on 09.04.2010 directed the Director General of Police, UP, District Magistrate, Ghaziabad and Senior Superintendent of Police, Ghaziabad, UP to take appropriate action with regard to investigation of the case as per the guidelines laid down by the Commission in its letter dated 02.12.2003. The Commission on 15.04.2010 requested the Senior Superintendent of Police, Ghaziabad, UP that the action taken report be sent to the Commission.
(3.) Subsequently a show cause notice dated 05.10.2012 was issued to the Chief Secretary, Government of UP, under Section 18 of the Act, 1993 (Act No.10 of 1994) to show cause why suitable monetory relief be not recommended to be paid to the next of kin of the deceased.;