MARIYAMMA K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court in this writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) In response to the notification issued for appointment of Anganwadi Worker at Gajapur-A village, the petitioner had submitted her application along with other candidates. Respondent No.7 was appointed to the said post and final selection list dtd. 6/8/2022 vide Annexure-G was issued by respondent No.3 and thereafter appointment letter was also issued in favour of respondent No.7 on 29/9/2022. Being aggrieved by the same, the petitioner is before this Court.