SAROJINI BASAVARAJ ARABHANVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner herein claims to be the resident of Savasuddi village, Raibag taluka, Belagavi district made an application to the post of Anganwadi worker as per notification dtd. 26/7/2011 (Annexure-A to the writ petition). The petitioner has produced relevant documents to the respondent- authority. However, the respondent-authority, by impugned order dtd. 13/2/2012 (Annexure-K) informed the petitioner that the petitioner is not residing at Savasuddi village. Being aggrieved by the same, the petitioner has approached this Court in W.P.No.61889/2012 and this Court, by order dtd. 14/3/2012, directed the respondent-authority to reconsider the case on merits. In the meanwhile, the 4th respondent herein has been appointed by the respondent-authority for the said post. Pursuant to same, the respondent-authority has passed the order dtd. 21/06/2012 (Annexure-N). Grievance of the petitioner is that the respondent-authority has not properly appreciated materials inter alia details furnished by the petitioner to substantiate the fact that she is the resident of Savasuddi village, in terms of the notification (Annexure-Q). Being aggrieved by the selection of the 4th respondent to the post of Anganwadi worker to the said Anganwadi centre, the petitioner has filed this writ petition.

(2.) I have heard Sri.H.M.Dharigonda, learned counsel appearing for the petitioner; Sri Shivaprabhu Hiremath, learned Additional Government Advocate for the respondent Nos. 1 to

(3.) ; and Sri.R.K.Kulkarni, learned counsel appearing for the respondent No.4. 3. Learned counsel appearing for the petitioner invited attention of the Court to endorsement dtd. 13/2/2012 produced at Annexure-K to the writ petition and order dtd. 14/3/2012, passed by this Court in WP.No.61889/2012, and also the impugned endorsement produced at Annexure-N to the writ petition and submitted that, the respondent-authority without application of mind has reiterated the fact, which is stated at Annexure-K. Accordingly, sought for interference of this Court.