SAVITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 19/8/2019 passed by the third respondent by which the services of the petitioner on the post of Village Rehabilitation Activist Worker is dispensed with.

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

(3.) The facts in brief, germane are as follows: The Government issues an order directing the third respondent - District disability Welfare Officer to issue a notification calling for the applications from eligible candidates for appointment to the post of Village Rehabilitation Activist Worker on Honorarium basis. Accordingly, the Government approval was granted on 16/10/2014. The petitioner is thus appointed on 16/10/2014 as Village Rehabilitation Activist Worker drawing up certain conditions of appointment and the appointment was to be for a period of one year on Honorarium basis.