PARVATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed with the prayer to quash Annexure-A dtd. 4/7/2013 issued by the 2nd respondent and the notification at Annexure-N dtd. 5/7/2013 issued by the 5th respondent and issue writ of mandamus directing the Selecting Committee headed by the 3rd respondent to consider petitioner's application for appointment to the post of Anganwadi Worker.

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The petitioner had filed application seeking appointment to the post of Anganwadi Worker in Anganwadi Kendra-212 in Rattigeri village, Kundgol taluk, Dharwad district. Her application was rejected and her name was not found in the provisional list. It is under these circumstances, she had earlier approached this Court in WP No.75574/2013, which was disposed of by this Court directing the respondent-Selection Committee to re-consider the representation of the petitioner wherein she had objected regarding the provisional list. Thereafter the representation given by the petitioner was rejected by issuing an endorsement on 4/7/2013 and a fresh notification was issued calling for applications for the post of Anganwadi Worker and a fresh notification was issued on 5/7/2013. Questioning the endorsement dated 04. 07.2013 and the notification dtd. 5/7/2013, the petitioner is before this Court.