PARVATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned Additional Government Advocate for the respondents.

(2.) The petitioner herein has sought for the following relief in this writ petition :-

(3.) It is the case of the petitioner that she was appointed as Anganwadi Worker at Anganwadi Kendra No.1 Ginigera, Taluka and District Koppal on 31/8/1994. Subsequently, she was transferred from Anganwadi Kendra No.1, Ginigera to Arakerea-2 Anganwadi Kendra, Taluka Devadurga, District Raichur. Thereafterwards, in the year 2018, she was transferred from Arakera-2 Anganwadi Kendra to Gourampet-10 Anganwadi Kendra. When the matter stood thus, the respondent No.2 on 16/2/2019 has issued a suspension order against the petitioner. Being aggrieved by the same the petitioner is before this Court.