NETRAVATI BEERAPPA CHAVADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner has challenged the order dtd. 18/8/2017 Annexure-F passed by the respondent No.2.

(2.) It is the case of the petitioner that the petitioner was appointed as Anganawadi worker, Basapur Centre by Order dtd. 6/3/2013 Annexure-A and thereafter due to ill health she got admitted to Veerapur Multispeciality Hospital at Haveri and was under treatment and as such, she was not able to attend the work. In the meanwhile, respondent-authorities had passed the order dtd. 18/8/2017 dismissing the petitioner from service. Being aggrieved by the same, the petitioner has presented this writ petition.

(3.) Heard Sri Laxman T. Mantagani, learned counsel appearing for the petitioner and Sri Shivaprabhu Hiremath, learned Additional Government Advocate appearing for the respondent-State.