SOCIETY OF ST. JOSEPH Vs. PADMA CHAND

JUDGEMENT

(1.) Sri. R.A. Devanand, learned counsel for the petitioners. Sri. Sriram Reddy, learned counsel for respondent No.1. Smt. Vidyulatha, learned counsel for respondent No.2. Sri. Y.D. Harsha, learned AGA for respondent Nos.3 and 4. Petitions are admitted for hearing. With the consent of the parties, the same is heard finally.

(2.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners interalia seeks writ of certiorari to quash the order dated 01.10.2018 passed by respondent No.2, by which respondent No.2 has directed petitioner No.1 to suspend petitioner Nos.2 and 3 and has issued certain directions.

(3.) When the matter was taken up today, learned counsel for the petitioners has raised singular contention that the aforesaid order has been passed without conducting any inquiry as envisaged under the provisions of the Commission for Protection of Child Rights Act, 2005 (hereinafter referred to as 'the Act' for short) and the petitioners have not even been given an opportunity to file their objections.