MADHU PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge made in this writ petition is to the order dated 19.01.2021 wherein the petitioner has been removed from the post of Chairperson of Child Welfare Committee, which was constituted under the Juvenile Justice (Care & Protection of Children) Act, 2015.

(2.) Learned counsel for the petitioner would submit that the petitioner was appointed by order dated 11.4.2017 (Annexure P-2) for a period of 3 years in exercise of power u/s 27 (1) & (6) of the Act, 2015. Subsequently, a show cause notice was issued to her vide Annexure P-3 with an allegation that she participated in the campaign of election in favour of BJP candidate on 11th & 12th November 2018.

(3.) Per contra, learned State Counsel vehemently opposes the arguments and would submit that after hearing the petitioner and after due consideration of the reply to show cause, she was removed, therefore, the order is well merited, which do not call for any interference.