SUMAN DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Standing Counsel.

(2.) THE petitioner was selected as Aangan Bari Karyakartri, Bal Vikas Pariyojana Village Saunghat Distt. Basti in I.R.D.P. at Aangan Bari Centre, Mahudar. Her appointment was cancelled on the ground that the income cer tificate on which she had placed reliance, to prove that she is a person living below poverty line, was subsequently cancelled by the Tehsildar.

(3.) LEARNED Counsel for the petitioner would submit that the order by which the petitioner's income certificate was cancelled is illegal, arbitrary and cannot be sustained. There is no such restriction that the daughter-in-law of the Village Pradhan cannot be appointed. The Government order dated December 16th, 2003 does not exclude the daughter-in-law of the Pradhan from appointment as an Angan Bari Karyakartri. He would further submit that the impugned order has been passed without giving opportunity of hearing to her.