- (1.) HEARD the learned counsel for the parties.
(2.) THE petitioner has challenged the order dated 12.2.2008 (Anneuxre 3) issued by the respondent no. 3 whereby her appointment as Aangan Bari Sewika has been cancelled. Challenge has been made on the ground that before passing the impugned order, no opportunity of hearing was given to the petitioner and secondly, the respondent no. 3 did not have the authority to cancel her appointment since such power is vested exclusively in the respondent no. 5.
(3.) COUNTER affidavit has been filed by the respondents stating therein that though the petitioner was appointed as Aangan Bari Sewika and was also directed to obtain training, but on the basis of complaint received, an enquiry was conducted by the Land Reforms Deputy Collector, Dhanbad, who found that the petitioner did not belong to category of "below the poverty line" and as such, her selection and appointment was illegal and therefore the appointment of the petitioner was cancelled.;