MNV SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these writ petitions are being disposed of by this Common Order as the petitioners questioned the action of the official respondents in adopting the procedure for selection of the Chairperson and Members to the Telangana State Commission for Protection of Child Rights (in short State Commission) contrary to the Rules framed in G.O.Ms.No.3, dated 20.01.2015.

(2.) While in W.P.No.30406 of 2017, the appointment of Chairperson as well as the Members to the State Commission has been questioned; W.P.No.29030 of 2017 questioned the action of the official respondents in trying to appoint the unofficial respondent as the Chairperson to the State Commission as contrary to the rules made under G.O.Ms.No.3, dated 20.01.2015; and in W.P.Nos.29491 and 32764 of 2017 the challenge is confined to the appointment of Members to the State Commission under G.O.Ms.No.11, dated 10.07.2017.

(3.) In all these cases, the contentions as pleaded in the writ affidavits, can be summed up as follows: