VILASAVATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who had filed her application seeking appointment to the post of Anganwadi Worker at Asangi/Dhupadal Tota, Asangi Gram Panchayat, Terdal, Bagalkot District, has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) Facts leading to filing of this writ petition narrated briefly are, in response to the recruitment notification published calling for the applications from the eligible candidates to fill up the post of Anganwadi Workers in Jamkhandi Taluka, the petitioner filed her application seeking appointment to the post of Anganwadi Worker at Asangi/Dhupadal Tota and respondent No.9 also had filed her application seeking appointment to the said post of Anganwadi Worker at Asangi/Dhupadal Tota. In the meeting proceedings of the selection committee that was held on 28/10/2017, the application of the petitioner was rejected on the ground that she had completed her SSLC in an Institution at Delhi. Therefore, in the meeting that was held from 15/3/2018, the selection committee has rejected the objections received for appointment of respondent No.9 to the post of Anganwadi Worker at Asangi/Dhupadal Tota and had decided to finalise the candidature of respondent No.9 to the post of Anganwadi Worker at Asangi/Dhupadal Tota. Assailing the meeting proceedings at Annexures-G & H, dtd. 28/10/2017 and 15/3/2018 respectively, the petitioner is before this Court.