NASIMA BHANU, D/O LATE MOHAMMED ISMAIL Vs. THE DEPUTY COMMISSIONER WOMEN AND CHILD DEVELOPMENT DEPARTMENT, KANDHAYA BHAVAN DR. AMBEDKAR VEEDHI TUMKUR, THE CHILD DEVELOPMENT PROJECT OFFICER INTEGRATED CHILD DEVELOPMENT PROJECT ANDHANAIAH EXTENSIO

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner. The learned Government Pleader though has entered appearance, has not filed any statement of objections. The brief facts are as follows: The petitioner states that the second respondent had invited applications for the selection of Anganawadi Workers of various Wards of Kunigal Town including Ward No. 13 viz., Mahaveer Nagar Anganawadi Centre. The petitioner and two others viz., one Manjula and one K.R. Jayalakshmi had submitted their applications. The application of Manjula was rejected as her Domicile Certificate was found to be invalid. The third respondent had made a representation, according to the petitioner, to the second respondent stating that she was not interested in the appointment and therefore, recommended that the petitioner may he selected as Anganawadi Worker. It transpires that the respondent authorities had acted upon the said representation and the petitioner was appointed as Anganawadi Worker. When she was thus working, it transpires that the third respondent had made a presentation again to the respondent -authorities to disown any representation made earlier to the effect that she was not interested in the employment and in that background, it transpires that the first respondent had unilaterally passed an order cancelling the selection of the petitioner. It is in that background that the petitioner is before this Court.

(2.) APPARENTLY , in the first instance, this Court had granted an ad -interim order of stay. It has continued to operate and the petitioner having had the benefit of the interim order has continued to function as an Anganawadi Worker till date.