(1.) The petitioner is stated to be a member of the Child Welfare Committee, Kollam and impugns Ext.P6 proceedings of the Government 'suspending her', pending an enquiry into certain allegations.
(2.) Sri.Thomas Abraham - learned counsel for the petitioner, vehemently argued that Ext.P6 is vitiated for various reasons, including that the allegations therein against his client, are factually incorrect; and that it discloses the names of children who are victims of crimes under the Protection of Children from Sexual Offences Act, 2012 (POCSO Act). He added that, to make matter worse, the contents of Ext.P6 has been published by the competent Authorities in various media and therefore, that it is liable to be set aside.
(3.) On the merits of the allegations made against his client, Sri.Thomas Abraham submitted that they are not merely factually incorrect, but mischievous and intended to cause prejudice to her, solely because she had 'dared' to raise her voice against the 'misdeeds' of certain other Authorities. He then argued that, going by the statutory scheme, his client could not have been 'suspended' and hence that Ext.P6 is illegal and unlawful.