VARALAKSHMI V. Vs. DEPUTY COMMISSIONER, CHIKKABALLAPUR DISTRICT

JUDGEMENT

(1.) The petitioner in this writ petition has called in question the order of appointment dated 23.3.2018 issued in favour of the 4th respondent herein, appointing her as Anganawadi Karyakarte of Pathabagepalli village.

(2.) Brief facts leading to filing of this writ petition are that the State Government issued a notification on 22.12.2016 calling for applications from eligible candidates to fill up vacancies of the post of Anganawadi Karyakarte in different villages including the place where the petitioner resides at Pathabagepalli. The petitioner and the 4th respondent finding themselves eligible to be appointed for the post of Anganawadi Karyakarte, applied and on scrutiny of the documents, submitted by the petitioner and the 4th respondent, a provisional select list came to be notified.

(3.) Later, in place of the petitioner, the 4th respondent was shown to have been provisionally selected for the said post which became the subject matter of challenge before this Court in W.P. No.10563/2018. This Court by an order dated 13.3.2018 while dismissing the petition observed that the official respondents therein, namely respondent Nos.1 to 3 herein, were directed to consider the objections filed by the petitioner to the provisional select list and thereafter, notify the final select list. It is after the judgment of this Court (supra), the respondents herein considered the objection of the petitioner and selected the 4th respondent to the post of Anganawadi Karyakarte at Pathabagepalli village and issued appointment order in favour of the 4th respondent on 23.3.2018. It is this appointment order that is called in question in this writ petition.