DHANESHWARI THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE subject matters of this writ petition are notification No. WLF -F(2) -2/88 -IV, dated 11th December, 2013 (Annexure P -2), whereby the petitioner has been removed from the office of Chairperson of H.P. State Commission for Women (hereinafter referred to as "the Commission") and notification No. WLF -F(2) -2/88 -IV, dated 11th December, 2013 (Annexure P -3), whereby respondent No. 4 came to be nominated/appointed as Chairperson of the Commission. Further, the writ petitioner has sought writ of mandamus commanding respondents No. 1 to 3 to allow her to serve as Chairperson of the Commission for the period she was appointed in terms of notification No. WLF -F(2) -2/88 -IV, dated 7th January, 2012 (Annexure P -1) and has also sought compensation on the grounds taken in the memo of writ petition.

(2.) THE respondents have filed replies resisting the grounds taken in the memo of writ petition.

(3.) IN paras 1 to 7 of the writ petition, details have been given how the petitioner was appointed as Chairperson of the Commission. In para 8, it is averred that the petitioner belongs to a political party, i.e. Bhartiya Janta Party and that is how she was appointed in terms of Annexure P -1, dated 7th January, 2012. In para 10, it is averred that due to change of guard, i.e. the Congress Party came into power and respondent No. 4, who belongs to said Party, replaced the petitioner. Thus, the averments contained in the writ petition are that the appointment of the writ petitioner was due to political considerations and same is true with respondent No. 4.