JITENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard counsel appearing on behalf of the parties.

(2.) This is a writ petition under Article 226 of the Constitution of India wherein the writ petitioner is aggrieved by the order dated March 1, 2023 bearing No. 118/84/2/2023 issued by the Government of Uttar Pradesh, Lucknow and the subsequent communication dated March 14, 2023 with regard to cancellation of selection of the petitioner as Member of the District Consumer Commission.

(3.) It is to be noted that the petitioner was selected as a Member of the District Consumer Commission alongwith 13 other persons. By the impugned order dated March 1, 2023, his selection has been cancelled under Rule 5(5) of the Consumer Protection (Qualification for appointment, method of recruitment, procedure of appointment, term of office, resignation and removal of the President and members of the State Commission and District Commission) Rules, 2020 (hereinafter referred to as 'the Rules'). Rule 5 of the Rules is extracted below:-