SIYARAAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved of the Order dated 16.7.2020, Annexure P-1, the instant Writ Petition has been filed by Petitioner.

(2.) Vide the impugned Order, Annexure P-1, the Petitioner has been removed from the post of Chairperson of the Chhattisgarh Rajya Pichhada Varg Ayog and at the same time the Respondent No.3 has been appointed to the said post and who has also vide Annexure P-2, dated 17.7.2020, assumed the charge of the office of Chairperson of the said Ayog.

(3.) Brief facts of the case relevant for the adjudication of the present dispute are that the Petitioner was appointed as the Chairperson/President of Chhattisgarh Rajya Pichhada Varg Ayog (for short, "the Ayog") vide order dated 1.7.2015, Annexure P-6, for a tenure of 3 years which came to an end on 3.7.2018. On completion of the tenure of 3 years, the Respondent-State Government vide Annexure P-7, dated 28.7.2018, again appointed the Petitioner until further orders. Petitioner continued to discharge the duties that of the Chairperson/President of the Ayog till the impugned order was passed on 16.7.2020. It is this Order dated 16.7.2020, Annexure P-1, which is under challenge in the present Writ Petition.