SHOBHA BONGALE Vs. DIRECTOR OF WOMEN

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dtd. 19/7/2021 passed by the 4th respondent herein, inviting applications from the eligible candidates for appointment of Anganawadi Worker at Shirgod Anganwadi Centre, Hanagal Taluk, Haveri District.

(2.) It is the case of the petitioner that, the petitioner was selected and appointed as Anganawadi worker and she worked for about 3 years at Shirgod village, Hanagal Taluk. Thereafter, the petitioner has been selected for the post of Woman Supervisor and undergone training at Hanagal Women and Child Welfare Department, Hanagal as per Annexure-B. It is the grievance of the petitioner that, the mother of the petitioner is suffering from chronic disease, which requires constant treatment at Hanagal. Accordingly, the petitioner has made a representation to the respondent authorities stating that, she may be continued to work as Anganawadi Worker at Shirgod village, Hanagal Taluk, instead of a Woman Supervisor at Gouribidnur Taluk. The State Government by virtue of Annexure-D dtd. 14/9/2020, rejected the said representation. In the meanwhile, the respondent- Government has issued a notification dtd. 19/7/2021 inviting application from the eligible candidates for appointment of Anganawadi Worker at Shirgod Village, Hanagal Taluk. Being aggrieved by the same, the petitioner has approached this Court.

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