(1.) The above Writ Petitions have been filed in the nature of Writ of Certiorari, to quash the impugned Government Order in G.O.Ms.181, dtd. 9/4/2020, passed by the 1st respondent and the consequential Gazette Notification, issued by the 2nd respondent in S.O.No.46, dtd. 14/6/2020.
(2.) The petitioner/A3 in W.P.No.2007 of 2021 is the former Treasurer, the 1st petitioner/A1 in W.P.No.2031 of 2021 is the Chairman and the 2nd petitioner /A2 is the General Secretary; the petitioner/A4 in W.P.No.2392 of 2021 is the former Treasurer and the petitioner / A5 in W.P.No.5729 of 2021 is the Deputy Secretary of the Indian Red Cross Society, Headquarters, New Delhi.
(3.) The petitioners/A1 to A5, in Crime No. RCO322020A0023, dated 2812.2020, have challenged the Government Order in G.O.(Ms).No. 181, dtd. 9/4/2020, passed by the 1st respondent herein, issuing Notification under Sec. 6 of Delhi Special Police Establishment Act, 1946, to investigate the complaint made by the 3rd respondent herein and the consequential Gazette Notification, dtd. 14/6/2020, issued by the 2nd respondent.