RAVINDER SINGH RAVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner was appointed as a Member of Himachal Pradesh Building and Other Construction Workers Welfare Board, vide notification dtd. 23/2/2022. However, he was unceremoniously removed by appointing respondent No. 4 in his place vide order dtd. 10/6/2022. Aggrieved by the order of appointment of respondent No. 4, the petitioner has filed the instant petition for grant of the following substantive relief:-

(2.) The terms and conditions governing the appointment etc., of the members of the Board are provided for under the Building and other Construction Workers Welfare Board (Regulation and Employment of Conditions of Service) Act, 1996 and the Rules framed therein, known as "The Building and Other Construction Workers Welfare Board (Regulation of Employment and Condition of Service) Rules 2008, as amended from time to time.

(3.) Sub Rule 2 of Rule 251 of the aforesaid Rules clearly provides that the terms of the office of the Chairperson and the Members of the Board other than the official members shall be three years from the date of their appointment. Relevant portion whereof reads as under: