ASHOK D SANADI Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner is before this Court calling in question Notification dtd. 21/10/2022 issued by the 3rd respondent in selecting and appointing the 5th respondent as the Chair Person of the Karnataka State Commission for Protection of Child Rights ('the Commission' for short).

(2.) The facts, in brief, adumbrated are as follows:

(3.) Heard Sri Ranganath S.Jois, learned counsel appearing for the petitioner, Sri Spoorthy Hegde, learned High Court Government Pleader appearing for respondents 1 to 4 and Sri G.B. Sharath Gowda, learned counsel appearing for respondent No.5.