AMIT NANDA Vs. STATE OF HIMACHAL PRADESH AND

JUDGEMENT

(1.) Department of Social Justice and Empowerment, Government   of   Himachal   Pradesh   vide   Notification   dated   20.04.2016 (Annexure   P­1),   set   up  a   Commission,   namely,   'The   Himachal  Pradesh State   Commission   for   Scheduled   Castes'.   The   Commission   was   to comprise   of   a   Chairperson,   who   was   to   be   nominated   by   the   State Government and three Non­Official Members, also to be nominated by the State Government. Director, Scheduled Castes, Other Backward Classes and Minority Affairs, Himachal Pradesh was to be the Member Secretary. As per the Notification, the term of the Non­Official Members including Chairperson   was   to   be   three   years.   The   State   Government   was empowered to remove the Chairperson or Member from the Commission in terms of Clause 3 thereof.

(2.) This was followed by issuance of another Notification dated 25th September, 2017 by the Department of Social Justice & Empowerment,   vide   which,   the   State   Government   constituted   the Himachal   Pradesh   State   Commission   for   Scheduled   Castes   and   the petitioner was nominated as Chairperson thereof. It was mentioned in the Notification (Annexure P­2) that the term of the office of the Non­Official Members including Chairperson shall be three years.

(3.) The order of fixation of honorarium and other allowances/facilities   of   the   Chairperson   as   also   Members   of   the Commission was issued vide Notification dated 8th March, 2018.