HANUMANTHAPPA S/O NINGAPPA Vs. SMT. PRIYADARSHINI MAJOR, THE TAHASILDAR, HONNALI TALUK, HONNALI DAVANAGERE DISTRICT AND SRI H. JAYAPPA S/O HANUMANTHAPPA KATHIGE VILLAGE, KASABA HOBLI, HONNALI TALUK, DAVANAGERE DISTRICT

JUDGEMENT

(1.) THIS petition is filed complaining of disobedience of the order dated 15.11.2010 passed in W.P.No.19073/2009.

(2.) THE direction issued is to consider the case of the petitioner for the post of Grama Sahayaka along with other candidates and also that of respondent No.2 and thereafter, respondent No.1 is at liberty to make selection in accordance with criteria laid down in Annexure -A.

(3.) IT is made clear that the respondents shall consider the application already filed by the petitioner without insisting an any fresh application in pursuance of the fresh notification issued.