As per case facts, the Petitioner challenged National Commission for Scheduled Castes (NCSC) directions issued on 18.10.2022 and 06.03.2023. The NCSC directed reinvestigation of an FIR to add Section 307 ... IPC and other sections, and also to effect immediate arrest of accused and proceed against police officials under the SC/ST Act. This came after a prior application by Respondent No.7 for similar actions was found baseless by local police, leading Respondent No.7 to complain to the NCSC. The Petitioner appealed to the High Court arguing that the NCSC exceeded its jurisdiction by issuing mandatory directions and interfering with an ongoing investigation. The question arose whether the National Commission has the power to issue mandatory directions for reinvestigation, addition of charges, or arrest, or if its powers are merely recommendatory. Finally, the High Court held that the NCSC exceeded its jurisdiction. Its powers are purely recommendatory, and it does not have the authority to interfere with ongoing investigations, direct specific charges, or order arrests, as it lacks the powers of a Civil Court to issue injunctions.