AADIL RASHID KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This intra Court appeal would call in question the legality and validity of the order passed by the learned Single Judge dismissing the appellant's (henceforth 'the petitioner') writ petition wherein he has assailed the order dated 19-10-2020 (Annexure P-1 to WP) by which he has been terminated as a Member of the Child Welfare Committee (henceforth 'the CWC'), Korea.

(2.) In exercise of powers under Section 27 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (henceforth 'the Act 2015') the State Government passed an order dated 11-04-2018 (Annexure P-2 to WP) appointing the petitioner as a Member of the CWC, Korea. In the terms and conditions of the order of appointment, clause 8 specifically provided that in the event the Member is carrying on any such profession/vocation, which may effect his work as a Member of the CWC, he shall put his profession/ vocation in abeyance.

(3.) On receipt of complaint against the petitioner, an enquiry was constituted in which vide memo dated 18-06-2020 (Annexures P-6 and P-7 to WP) he was served with the notice and thereafter, the order dated 19-10-2020 (impugned order in WP) has been passed.