LAKSHMI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioners are aggrieved by and have prayed for quashing the notification dated 27th February, 2007 issued by the Department of Social Welfare, Women and Child Development, Government of Jharkhand, contained in Annexure -4 to the writ petition, whereby the earlier notification of the said department dated 16th September, 2006 is sought to be cancelled.

(2.) BY the said notification dated 16th September, 2006, Jharkhand State Women Commission (hereinafter to be referred as 'the Commission') was constituted and the petitioners were appointed as Chairman and Member of the Commission, respectively, under the provisions of Section 4 of the Jharkhand State Women Commission Act, 2005 (hereinafter to be referred as 'the Act').

(3.) THE petitioners have challenged the said notification on the ground that the same is arbitrary, illegal and without jurisdiction and the same has been issued maliciously after the change of the Government due to political reason and is intended to remove the petitioners from their posts before expiry of their term, without giving them any notice or any opportunity of hearing. It has been contended that the impugned notification also violates the provision of Section 4 of the Act.