RAJENDRA SINGHRAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this writ petition, a challenge has been made to the order dated 29.5.2009 (Annexure 5). Petitioner's nomination as Chairman of Go-Seva Ayog, has been withdrawn on the ground that meeting of the Ayog has not been held as per the provisions of Section 14(1)(A) of Rajasthan Go-Seva Ayog Act, 1995 (for short, 'the Act of 1995'), as a result of which appointment/nomination is treated as ineffective as per Section 5 of the Act of 1995.

(2.) Learned Counsel for the Petitioner submits that meeting of the Ayog took place in the month of April 2008 itself, which is clearly coming out from Annexure 7-A, yet ignoring the aforesaid and other meetings held from time to time, the impugned order has been passed that too, without following principles of natural justice.

(3.) Learned Counsel has placed reliance on the judgment of this Court in the case of Manik Chand Surana v. State of Rajasthan and Ors.,1993 2 WLC(Raj) 49, wherein it was held that State Govt, is not having unfettered authority to remove Chairman. Therein, the order of removal was held to be illegal. It was after considering the fact that the nomination as Chairman was at the pleasure of Governor.