BHIMAPPA PUJAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has applied for the post of Anganwadi Assistant at Benahal - 74 Ward, Hungundi post, Ron Taluk, Gadag District. A provisional list has been announced, wherein respondent No.5 has been selected for the said post. On the ground that the petitioner ought to have been selected and not respondent No.5, the instant writ petition is filed.

(2.) Learned AGA upon instructions submits that, only a provisional list is announced and the same is challenged. If the petitioner has any objection for selection of respondent No.5, she can always file necessary objection before the concerned authorities and the same shall be considered in accordance with law.

(3.) Learned counsel for the petitioner submits, the petitioner has filed objections before the competent authorities and the copy of the same is produced at Annexures D1 and D2 to the writ petition.