SHRUTI KHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed calling in question the legality, validity and correctness of order dtd. 13/11/2020 (Annexure P/1) issued by respondent No. 1 by which petitioner's appointment on the post of Chairperson, Child Welfare Committee, Rajnandgaon has been terminated.

(2.) The aforesaid challenge has been made on the following factual backdrop :-

(3.) Return has been filed by the respondents/State stating inter alia that appointment of the petitioner is provisional/temporary in nature and as per the terms and conditions enumerated in her appointment order, her services can be terminated at any point of time as per the provisions of the Juvenile Justice Board (Care and Protection of Children) Act, 2015 as well as the Juvenile Justice Board (Care and Protection of Children) Rules, 2016 if she is found guilty of misuse of power during her tenure.