RAJINDER KUMAR SHARMA Vs. LT GOVERNOR DELHI

JUDGEMENT

(1.) In these two writ petitions under Article 226 of the Constitution the issues involved and the prayers are common and as such are being disposed of by this common judgment.

(2.) The petitioners, who claim themselves to be traders and commission agents have filed these writ petitions assailing Notification No. F. 1 (1) / 81-DAM, dated 10/ 12 November, 1993, issued by the Government of NCT of Delhi (Development Department), Directorate of Agricultural Marketing, Delhi, rescinding its earlier Notification No. F.I/7/81-DAM, dated 6 October, 1993, whereunder the petitioners were nominated as non-official members of the Delhi Agricultural Marketing Board (for short the Board) under Section 5(l)(b) of the Delhi Agricultural Produce Marketing (Regulation) Act, 1976 (hereinafter referred to as the Act), for a period of three years. The effect of the impugned notification was that the petitioners stood removed from the membership of the Board with immediate effect.

(3.) Initially in CWP No. 593/94 there were only two respondents viz. the Lt. Governor of Delhi-respondent No. I and the Special Secretary (Development), Government of NCT of Delhi (Development Department), Directorate of Agricultural Marketing as respondent No. 2. Subsequently an amended writ petition was filed and the Election Commission of India was impleaded as the third respondent. In CWP No. 1633 /94 the said Authoritieshave been impleaded as respondents No. I to 3 respectively.