RUNUMI GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By way of this petition under article 226 of the Constitution of India, petitioner, who is a member of Assam State Commission for Protection of Child Rights (State Commission) and is presently holding the charge of the office of Chairperson of the State Commission, has challenged the legality and validity of the Government notification dated 06-08-2013 issued by the Commissioner and Secretary to the Government of Assam, Social Welfare Department appointing respondent No.6 as Chairperson of the State Commission.

(2.) Facts of the case are not disputed and lie within a narrow compass.

(3.) Petitioner claims to be a child rights and social activist, associated with various organizations working for child and women welfare in the State.