AADIL RASHID KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner would submit that the petitioner was appointed on 11.04.2018 for 3 years and by order dated 19.10.2020 his services were removed as a member of Child Welfare Committee on the ground that he was working contrary to the terms of the appointment thereby he was taking double benefit. He further submits that though the removal order Annexure P-1 is passed in exercising the power of Section 27 (7) of the Juvenile Justice (Care and Protection of Children) Act, 2015 however the reply says otherwise. Consequently, the State cannot change its stand. He further placed his reliance in the case of East Coast Railway and another VS. Mahadev Appa Rao and Others , 2010 7 SCC 678 and would submit that when a statutory functionary makes an order based on certain grounds, its validity must be judged by the reasons so mentioned and cannot be supplemented by fresh reasons in the shape of affidavit or otherwise, therefore, the reason which is stated in the reply cannot be taken into consideration. He further submits that the petitioner never appeared before the Juvenile Justice Board after 13.06.2018 and 21.06.2018 whereas the administrative instructions were issued on 08.08.2018 by the State therefore that administrative instructions would not be applicable. He further submits that the petitioner was never heard before the removal order was passed therefore the order of removal is bad in law.

(3.) On the other hand, learned State counsel opposes the argument and would submit that the appointment of the petitioner was under certain conditions and one of the condition was that the petitioner will not engage himself in any other job other than being the member of Child Welfare Committee and since the petitioner was engaged in the profession of advocacy he was not able to provide sufficient time to Child Welfare Committee. Therefore, initially after a compliant was received, the petitioner along with other Child Welfare Committee members was given the notice on 29.08.2018, however, when the petitioner did not restrain himself to appear as an advocate in certain case before the Juvenile Justice Board an affidavit was submitted that he would not appear on the date before any Court when meeting of Child Welfare Committee is fixed, the said reply was not found proper and eventually he was dismissed.