MD. ATA KARIM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashish Giri, learned counsel appearing for the petitioner, Mr. Upendra Pratap Singh, AC to SC-4, Mr. Abhimanyu Vatsa, learned counsel appearing for respondent no.5 and Mr. Satish Kumar Sinha, learned counsel appearing for respondent no.6.

(2.) The petitioner is aggrieved by the order bearing Memo No. 6918 dated 29.8.2015 passed by the State Government in its Food and Consumer Protection Department, whereby in exercise of power vested under Rule 8(3) of the Bihar State Food Commission Rules, 2014 (hereinafter referred to as 'the Rules') framed under section 16(1) of the National Food Security Act, 2013 (hereinafter referred to as 'the Act') the petitioner has been removed from the post of Chairman, Bihar State Food Commission.

(3.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission.