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Judgment
J.S. Verma, C.J.I.
This matter pertains to the functioning of the Agra, Gwalior and Ranchi mental asylums. We have today made an order in Writ Petition (Crl.) No. 1900/81 (Dr. Upendra Baxi v. State of Uttar Pradesh and Ors.) requesting the National Human Rights Commission to be involved in the supervision of the functioning of the Agra Protective Home in the manner indicated in the order. We are of the opinion that the same kind of order needs to be made in this matter also relating to Agra, Ranchi and Gwalior asylums. Accordingly, we request the National Human Rights Commission to perform this exercise in the same manner.
The general directions given in our order made in Writ Petition (Crl.) No. 1900/81 would also be equally applicable in the present case. A copy of this Order together with a copy of the Order in Writ Petition (Crl.) No. 1900/81 and other relevant orders and papers of this matter indicated by Mr. Muralidhar, be sent by the Registry to the National Human Rights Commission.
We also place on record our appreciation to learned amicus curiae, Mr. S. Muralidhar, for the assistance rendered to the Court in these proceedings and his offer to assist the National Human Rights Commission also hereafter. We are sure that the Commission will appreciate his assistance in performance of this exercise.