(1.) The petitioner-Smt.Seena Johnson was appointed as the member of the Child Welfare Committee at Ernakulam District based on Section 27 of the Juvenile Justice (Care and Protection of Children) Act , 2015 (hereinafter referred to as the "Juvenile Justice Act". The appointment made was by the Government pursuant to a selection process. The notification for appointment was issued on 17/6/2015. The petitioner was selected. However, she was not appointed. Thereafter, based on a direction of this Court in W.P. (C).No.37778/2016 filed by the petitioner, the Government appointed petitioner as a member as per its order dated 29/8/2017.
(2.) By that time, the petitioner contested in an election to the Koothattukulam Municipality. This election was held in November 2015. The petitioner won the election and became a member.
(3.) The third respondent in this case, Shri Arun V.Mohan , a resident of Koothattukulam Municipality approached the State Election Commission under Section 92 of the Kerala Municipality Act, 1994 for a declaration that the petitioner was disqualified under Section 86 of the Municipality Act. That petition has been allowed. This order is under challenge in this writ petition.