CHHAYA JADHAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of law and fact is involved in both the writ petitions, they are heard together and are being decided by this common order.

(2.) The facts of the case as projected in W.P.(S)No.1462/2016 are taken for deciding the lis between the parties.

(3.) The petitioner was initially appointed as Member of Child Welfare Committee, Bilaspur by order dated 24-4-2015 for a period of three years under the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short, 'the Act of 2000') and the Juvenile Justice (Care and Protection of Children) Rules, 2007 (for short, 'the Rules of 2007'). Immediately thereafter, an advertisement was issued for fresh appointment on 16-9-2015 inviting applications up to 9-10-2015 for the posts of Chairman and Members of the Child Welfare Committee for which the petitioner also applied and interview for the said posts was held on 12-1-2016 in which the petitioner was called for verification of documents to which the petitioner appeared and her documents were verified. Thereafter, the order of appointment was issued on 20-4-2016 and respondents No.4 to 7 were appointed as Members of the Child Welfare Committee and the petitioner was not appointed. Questioning her non-appointment, the petitioner has filed this petition.