CHANDRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claims to have been appointed as an Anganawadi worker by the 2nd respondent in Gundur Village, Gangavathi Taluk. When things stood thus, the 3rd respondent issued the communication dtd. 28/6/2012 to furnish details of the 27 Anganawadi workers who are appointed to unauthorized centers. Against which the petitioner along with others filed W.P. No.70934-70938/2012 and connected writ petitions. This Court by order dtd. 19/10/2012 directed the respondents herein to issue notice to the petitioner and provide her an opportunity to putforth her case and thereafter pass appropriate order in accordance with law. In the light of the order passed by this Court, the 2nd respondent has passed the impugned order dtd. 23/11/2012 to discontinue the service of the petitioner stating that the petitioner was appointed as an Anganawadi worker in an unauthorized center. Against which the present petition is filed.

(2.) The learned counsel appearing for the petitioner submits that the petitioner was appointed by following due process of law and as such, the impugned order passed by the 2nd respondent discontinuing the service of the petitioner as Anganawadi worker is not sustainable in law.

(3.) The learned HCGP appearing for the respondents submits that the petitioner was appointed as an Anganawadi worker in an unauthorized centre and as such, the 2nd respondent has rightly discontinued the service of the petitioner and the same does not warrant any interference and sought for dismissal of the petition.