T. V. PRAMEELAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) There is no representation for the petitioner in the morning as well as in the afternoon. There was no representation for the petitioner on 18/10/2022 also.

(2.) Learned counsel Sri.M.Narayana Reddy appears through video conference for respondent No.3-Zilla Panchayat.

(3.) Petitioner is before this Court praying to set aside the order at Annexure-F dtd. 28/7/2014 whereunder, respondent No.6 is appointed as Anganawadi Worker on the ground that she is a resident of that particular village.