PUSHPALATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner and the 5th respondent applied for being appointed as an Anganawadi Assistant pursuant to the notification issued by the 4th respondent.

(2.) The petitioner contended that she had passed 7th standard and was also a widow and was, therefore, entitled to be appointed by according her preference but since the 5th respondent Vanajamma was, provisionally appointed she was filing her objections.

(3.) She also stated that in the 7th standard marks card her name was shown as "Pushpalatha", whereas all the other documents that she had produced indicated her name as "Nandini" and therefore, she could not be considered for selection.