RESHMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that, she had applied for the post of Anganwadi Worker at Gonaganur Tota, Ramdurg Taluka and contrary to the regulation, respondent No.4 has been selected for the said post.

(2.) The petitioner has challenged the appointment of respondent No.4 mainly on two grounds, that the petitioner in the order of merit list stood at second place and the candidate, who was placed first in the merit list was not a resident of Gonaganur Tota, Ramadurg Taluka and that respondent No.4 had not made the application itself for being appointed as Anganwadi Worker and that respondent Nos.2 and 3 ought to have selected the petitioner as Anganwadi Worker, but they have erroneously selected respondent No.4.

(3.) Per contra, the learned AGA has filed objections on behalf of the respondent Nos.1 to 3 and submits that respondent No.4 had applied for the post of Anganwadi Worker by way of Annexure-R1. A photocopy of her application is also produced. Further, it is submitted that, in the order of merit list, respondent No.4 stood second and the petitioner herein stood third and as the person who had come first was not qualified, respondent No.4 has been selected.