As per case facts, the Petitioner, an Executive Officer, issued a notice for illegal construction. Subsequently, Respondent No.8 complained to the National Commission for Scheduled Castes, alleging harassment. Petitioner had ... already filed an FIR against Respondent No.8. Despite a police status report finding no merit in Respondent No.8's allegations, the National Commission issued directions for an FIR against the Petitioner and action against police officers. The Petitioner then filed this Writ Petition challenging these directions. The question arose whether the National Commission possesses the power to issue mandatory directions, such as ordering an FIR or re-investigation, or if its authority is merely recommendatory. Finally, the High Court held that the National Commission's powers, derived from Article 338 of the Constitution, are procedural for inquiry/investigation and purely recommendatory. It lacks the authority to issue mandatory directions like interim injunctions or re-investigation orders; thus, the impugned directions are beyond its jurisdiction and are only to be considered as recommendations by the concerned authority.