VIJAYALAXMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) This writ petition is filed questioning the order of appointment of sixth respondent as Anganwadi Worker at Laxminagar village, Tq: Gurumatkal, Dist: Yadgiri.

(3.) It is the case of the petitioner that the petitioner is the resident of Revenue Ward No.1 in Gurumatkal. According to the petitioner, the petitioner has scored 82.24% in SSLC and respondent No.6 has scored 80% in SSLC. The claim of the petitioner for appointment as an Anganwadi Worker to the aforementioned Center is rejected on the premise that the petitioner is not the resident of revenue ward where this Anganwadi Center is situated.