GOPAL CHANDRA SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Sarma, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Additional Senior Government Advocate for the respondents.

(2.) As per the notification dated 03.09.2014 of the Commissioner and Secretary to the Government of Assam in the Social Welfare Department and on the recommendation of the selection committee, the petitioner was appointed as a Member of the Assam State Commission for Protection of Child Rights (in short, ASCPCR) until further order. It is stated that the term of the appointment as Member of the ASCPCR is for a period of 3 (three) years. Before the expiry of the term of the appointment, the petitioner made a representation dated 19.08.2017 before the Commissioner and Secretary to the Government of Assam in the Social Welfare Department for an extension for another term. It is stated that there is a rule for extension for another term.

(3.) The petitioner raises a grievance that the said representation was not given a consideration. Another representation was made on 02.11.2017 for re-nomination as a Member of the ASCPCR for a second term which was again reiterated by another representation dated 05.07.2019. A grievance is raised that the said representations were also not given a consideration.