JAMUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the order dtd. 10/02/2020 issued by the respondent - authorities selecting respondent No.5 herein to the post of Anganawadi Helper at Diguvaragadahalli Village, Anganawadi Centre at Sl.No.13 as per Annexure - G to the writ petition.

(2.) The relevant facts for adjudication of this writ petition are that: The petitioner claims to be the resident of Diguvaragadahalli Village, KGF and she is a widow. It is the case of the petitioner that she has made an application along with respondent No.5 herein to the post of Anganawadi Helper pursuant to the Notification issued by the respondent authorities dtd. 16/09/2019 (Annexure - E to the writ petition). The respondent - authorities have selected respondent No.5 herein. Being aggrieved by order (Annexure - G), the petitioner has preferred this writ petition.

(3.) Heard Sri M.Srinivasa Murthy, learned counsel for the petitioner; Sri T.P.Srinivasa, learned Prl. Government Advocate appearing for respondent Nos.1 to 4 and Sri C.Pattabi Raman, learned counsel for respondent No.5.