RENUKA VISHNU GHULE Vs. THE STATE OFMAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) The petitioner is praying to quash notification dated 01.01.2014 and consequential orders of removal communicated by the Deputy Commissioner of Child Development, Maharashtra State, Pune, District Women & Child Development Officer, Aurangabad, on 24.01.2014, thereby directing termination of petitioner from the post of Chairperson of Child Welfare Committee, Aurangabad.

(3.) The petitioner came to be appointed as a Member of Child Welfare Committee, Aurangabad, by virtue of Notification issued in that behalf by the State Government on 02.06.2008. It is the contention of the petitioner that there were certain complaints received against the then Chairperson and Members of the Child Welfare Committee, Aurangabad. In pursuance thereof, a show cause notice came to be issued on 08.02.2010 by the Commissioner, Women and Child Development Department, Maharashtra State, Pune. The concerned Members and Chairperson were directed to submit their explanation within three days from the date of receipt of the notice. The petitioner submitted her explanation and denied allegation as against her on 02.03.2010. While concluding those proceedings, action of removal was taken against then Chairperson Smt.Usha Mahajan and Member Smt.Madhura Anvikar. So far as petitioner is concerned, at the relevant time, no action was taken against her. The term of earlier Committee, of which petitioner was also a part, came to an end and as such, by virtue of notification issued by the State, a new Child Welfare Committee came to be constituted. The petitioner came to be appointed as Chairperson of the said Committee since 04.05.2013.