SAMBUDDHA CHAKRABARTI,J. - (1.) The petitioner has inter-alia prayed for a writ in the nature of quo warranto for removal of the respondent no.5 from the post of member, A and N UT Commission for Protection of Child Rights.
(2.) The case made out by the petitioner inter-alia is that the Andaman and Nicobar Administration through the Directorate of Social Welfare and through a press note dated December 11, 2014 invited applications from eligible and qualified candidates for the purpose of appointment to the post of Chairman and Member in the A &N UT Commission for Protection of Child Rights (the Commission, for short).
(3.) Out of the applications submitted, the Directorate of Social Welfare had shortlisted about 16 applications and suggested them to be placed before the Chief Secretary, being the Chairman of the selection committee.;