STATE OF KERALA Vs. SEENA JOHNSON

JUDGEMENT

(1.) The writ petition was filed by the first respondent, who was a candidate duly selected by the selection committee constituted under the Juvenile Justice (Care and Protection of Children) Rules, 2014 (for short 'Rules') for appointment to the post of member in the Child Welfare Committee in the Ernakulam District. Despite the selection made, steps were not taken for appointment and this led to the filing of the writ petition. By the judgment under appeal, the learned single judge directed the second appellant to take into account the minutes of the selection committee dated 22.12.2015 and issue orders taking into account the provisions contained in the Rules framed under the 2015 Act. It is aggrieved by the said judgment, the appeal is filed.

(2.) We heard the learned Government Pleader appearing for the appellants and the counsel appearing for the respondents.

(3.) The contention raised by the learned Government Pleader is that the notification dated 4.6.2015, pursuant to which the impugned selection was completed, was issued under the Rules framed under the 2000 Act. It is stated that subsequently 2015 Act came into force with effect from 15.1.2016 and that therefore, further action pursuant to the impugned selection could not be continued.