LAWS(KAR)-2022-9-526

AKSHATA Vs. STATE OF KARN ATAKA

Decided On September 02, 2022
Akshata Appellant
V/S
State Of Karn Ataka Respondents

JUDGEMENT

(1.) It is submitted that the mother of the petitioner was working as an Anganwadi worker at Beerkabbi Village, Bilagi Taluk, Bagalkot District. She died when she was in service. The petitioner sought appointment to the post held by her mother on compassionate ground. However, on the ground that, she was still a minor as on the last date for submission of application to fill up the vacancy created by death of her mother, her application was rejected and respondent No.8 has been appointed as Anganwadi worker. Aggrieved by the same, the instant writ petition is filed.

(2.) No doubt petitioner can be appointed as an Anganwadi worker on compassionate ground, if she is otherwise qualified. However, in the instant case as on the last date for filing the application for the post of Anganwadi worker, the petitioner was still a minor and hence, her application has not been considered by the authorities. For a person to be appointed as Anganwadi worker, she has to be a major, and petitioner was not qualified as on that date. Nothing prevents her from applying for the said post, if it falls vacant once again, if she is otherwise eligible. However, in the instant case there is no fault on part of respondent Nos.1 to 7 in appointing respondent No.8 as an Anganwadi worker. For the aforementioned reasons, the writ petition being devoid of merits is hereby dismissed.