JYOTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner in terms of the notification dated 14.02.2012, sought for appointment to the post of Anganwadi Assistant. However, her application was rejected. Hence, the present petition.

(2.) HEARD Shri.R.C. Nagaraj, learned counsel appearing for the petitioner and the learned Government Advocate for respondents.

(3.) ON the other hand, the learned Government Advocate relying on the statement of objections submits that on receipt of the application from various candidates, the certificates were examined. That three candidates had submitted their application from the said Village. In terms of the norms laid down by the Government, one of the candidates Smt.Parvathi, did not have the minimum educational qualification. The other candidate Smt.G.K. Manjula, has studied upto IXth standard, but she did not produce the current income certificate but had produced the income certificate for the year 2008. Nor has she submitted a residential proof. Therefore, the only candidate remaining was Smt.Jyothi, namely the petitioner. She has passed VIIth standard. But her annual income exceeds the prescribed income of Rs.12,000/ - per annum as fixed by the State Government. In terms of the income certificate she has declared the income as Rs.20,000/ - per annum. Therefore, he pleads that she is not entitled for the post.