RAMESH CHANDRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution, made by three former members of the Bilaspur Small Town Committee, wherein I am requested to issue a writ against the Respondent State of Himachal Pradesh, directing it to restore the petitioners and other members of the Committee to their former positions and restraining the respondent/ from interfering in the internal affairs of the Committee.

(2.) LEARNED Counsel for the petitioners pointed out that oh 1 9 1954, an order was passed by the Lieutenant Governor, Himachal Pradesh, purporting to be under Section 49, Punjab Small Towns Act, as applied to Himachal Pradesh, wherein it was stated that the Small Town Committee of Bilaspur was suspended, since it had persistently made default in the performance of its duties and abused its powers.

(3.) IN my opinion, for reasons given below, the writ petition cannot be admitted.