PUSHPAVATHI Y. A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On an earlier occasion, one Mangalagowri had filed W.P.No.35122/2019 challenging the appointment of the present petitioner as an Anganawadi Worker. The present petitioner was the 5th respondent in the said writ petition. By an order dtd. 21/3/2023, the said writ petition was allowed holding as follows:

(2.) As could be seen from the above, the reason for which the order of appointment in favour of the 5th respondent was set aside was that she had obtained the Residence Certificate on 28/1/2019 though the notification inviting the application from eligible candidates had been issued on 1/1/2019 and this Court, taking into consideration the said aspect, directed the 4th respondent to reconsider the matter. However, instead of reconsidering the matter in the light of the observations made by this Court, the 4th respondent has proceeded to pass an order in the following terms:

(3.) The 4th respondent has taken the view that in order to implement the order of this Court, it was necessary to call for fresh applications and conduct a fresh process of recruitment.