NUTAN DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the State.

(2.) In this writ application, petitioner has challenged an order of the Block Development Officer, Bakhri dated 15.7.2008, as contained in Annexure-5, by which, on the basis of some purported enquiry in respect of process of appointment adopted by the employment agency, the same has been found wrong and hence appointments of the petitioner and two others as Panchayat Teachers have been cancelled.

(3.) Learned counsel for the petitioner submits that prior to this order of cancellation of appointment of petitioner, she was not served with any show cause notice and no opportunity of hearing was afforded to her to explain as to why her appointment may not be cancelled.