H. SAVITRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has assailed the impugned final selection list at Annexure - E dtd. 24/8/2017 issued by the 2nd and 3rd respondents insofar it relates to selection of 5th respondent to the post of Anganawadi worker at H.Hosahalli Anganawadi Centre - 4.

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

(3.) Facts leading to filing of this writ petition narrated briefly are, the petitioner and the 5th respondent alongwith other eligible candidates had filed application seeking appointment to the post of Anganawadi worker at H.Hosahalli Anganawadi Centre - 4, pursuant to the notification Annexure - A dtd. 24/4/2017. The 5th respondent was selected to the said post considering her disability and accordingly Annexure - E dtd. 24/8/2017 selection list was issued. Being aggrieved by the same, the petitioner is before this Court.