No Clear Timeline on National Commission for Minorities vacancies: HC questions Centre’s Delay

On Friday, the Delhi High Court came down heavily on the Central Government over prolonged vacancies in the National Commission for Minorities (NCM), directing a senior official to file a clear explanation within two weeks. The Court noted the absence of any concrete timeline despite earlier directions, underlining the need for accountability in filling key statutory posts that impact minority representation and governance.

The case arose during ongoing proceedings concerning delays in appointments to the NCM, where several positions have remained vacant for nearly a year. The government, in its affidavit, stated that the appointment process had been initiated and nominations were under consideration. However, the Court found this response inadequate, noting that it failed to specify any timeline as previously directed. While acknowledging that two members had recently been appointed, the Bench remained unconvinced, stressing that repeated vague disclosures undermined the seriousness of the process. The Additional Solicitor General, appearing for the Centre, conceded that further clarity was required.

The Bench remarked that the Court had been “taken for a ride”, pointing out that the affidavit lacked the specificity mandated earlier. Recalling its previous criticism of “bald and vague” status reports, the Court emphasised that statutory bodies cannot be left understaffed due to administrative delays. Finding the response unsatisfactory, the Court directed the Deputy Secretary in the Ministry of Minority Affairs to file a detailed explanation within two weeks, listing the matter for further hearing in July.

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