KAVITHA L.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner an aspirant for the post of Anganwadi Worker is before this Court challenging the appointment of 5th respondent as Anganwadi Worker to Gondi Mallenahalli Anganwadi Centre, Holenarasipura Taluk, Hassan District, under order bearing No.Oo.Ni.Ha/ICD/Anka/Ma/2014-15 dtd. 19/5/2014 (Annexure-L) and for consequential reliefs.

(2.) Heard Sri S.V. Prakash, learned counsel for the petitioner. Perused the writ petition papers.

(3.) Learned counsel for the petitioner would submit that the 4th respondent under Annexure-C notification dtd. 5/7/2013 invited applications to fill up the post of Anganwadi Worker in various Villages including that of Gondi Mallenahalli Anganwadi Centre. The petitioner being eligible submitted her application to the post of Anganwadi Worker, Gondi Mallenahalli Anganwadi Centre with all the relevant documents. Learned counsel would submit that on 3/9/2013 provisional select list was published and it indicated selection of one Smt. Saraswathi as Anganwadi Worker to Gondi Mallenahalli Anganwadi Centre. It is submitted that there was no appointment in pursuance to notice dtd. 5/7/2013 to Gondi Mallenahalli Anganwadi Centre and without assigning any reason and without canceling the earlier notification dtd. 5/7/2013, it is submitted that fresh notification dtd. 25/9/2013 was issued inviting applications to fill up the post of Anganwadi Worker at Gondi Mallenahalli Anganwadi Centre. The petitioner had not applied in pursuance to the second notification. Pursuant to the second notification dtd. 25/9/2013, the 5th respondent was selected and appointed as Anganwadi Worker. The petitioner was before this Court in W.P.No.17963/2014 seeking for a direction to consider her representation and to pass appropriate order as per earlier notification dtd. 5/7/2013. This Court by order dtd. 6/12/2019 disposed off the writ petition directing the respondents to pass orders furnishing necessary details and communicate the decision to the petitioner. As the respondents failed to comply with the said order, the petitioner filed CCC No.808/2021 wherein the respondents placed on record endorsement (Annexure- T) dtd. 21/1/2020 and stated that since the petitioner had failed to produce residential certificate her candidature was rejected. Challenging the said endorsement (Annexure-T) dtd. 21/1/2020 as well as seeking for a direction to the respondents to consider the application of the petitioner as Anganwadi Worker in pursuance to the first notification dtd. 5/7/2013, the petitioner is before this Court.