SMT.PUSHPANCHALA CHOUDHARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking jurisdiction of this Court under Article 226 of the Constitution of India, the petitioner herein calls in question the legality, validity and correctness of the advertisement dated 20.9.2015 (Annexure P/1) inviting applications for the post of Chairman of the Child Welfare Committee constituted under the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 only to the extent of Balrampur District by way of this writ petition.

(2.) The essential facts requisite to judge the correctness of the plea raised at the Bar are as under:-

(3.) Mr.Sunil Sahu, learned counsel appearing for the petitioner, would firstly submit that the petitioner has only appointed on 21.4.2015 which she has joined only on 3.5.2015 and she has not completed the term of three years as per her appointment order, therefore, her services cannot be discontinued by appointment to be made vide Annexure P/1 and secondly that no one has been appointed till the expiry of tenure of the petitioner and therefore, she is entitled to continue on the said post till the expiry of three years on the post of Chairman of the CWC.