B. RATHANAMMA W/O. N. NARASHIMA Vs. THE STATE OF KARNATAKA REP BY THE SECRETARY DEPT OF WORKMEN AND CHILD DEVELOPMENT M.S. BUILDING, BANGALORE - 560001, THE DEPUTY DIRECTOR DEPT. OF WOMEN AND CHILD DEVELOPMENT CHITRADURGA DISTRICT, CHITRADURGA-5

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice for the respondent Nos. 1 to 3. The petitioner has called in question Annexure -A - an order appointing respondent No. 4 as an Anganawadi worker.

(2.) EARLIER , the petitioner was selected by the respondent - authority as an Anganawadi worker by order dated 24.2.2010. The same was called in question by the respondent No. 4 before this Court in WP No. 21082/2010. The said writ petition was allowed by order dated 14.1.2011. Being aggrieved by the same, the petitioner herein had filed WA No. 3358/2011. The Division Bench of this Court dismissed the writ appeal by order dated 29.7.2011.

(3.) LEARNED Counsel for the petitioner submits that, this Court had directed to re -do the process of appointment of Anganawadi worker, but without doing so, the authority has issued the order of appointment to the respondent No. 4. He further contended that respondent No. 4 is not the resident of the village where the Anganawadi worker is appointed.