RESHMA Vs. PRESIDENT, ANGANAVADI WORKERS RECRUITMENT COMMITTEE & DEPUTY DIRECTOR OF WOMEN & CHILD DEVELOPMENT AND ORS.

JUDGEMENT

(1.) The petitioner, who is an aspirant to the post of Anganawadi Worker of Gonaganur Tota area in Ramadurga Taluk, Belagavi District, in pursuance of the Notification dated 13.08.2010, is before this Court, for a writ of mandamus directing the respondents to appoint her as Angawadi worker to Gonaganur Tota area in Ramadurga Taluk, Belagavi District.

(2.) It is not in dispute that in pursuance of the Notification dated 13.08.2010, one Smt.Saleema D/o. Akramsab Saiyad and the petitioner had applied for the post of Anganwadi worker for Ganaganur Tota area in Ramadurga Taluk. As per the submission made by the learned AGA, on instructions that, in pursuance of the said notification, Smt.Saleema was selected in the provisional list for the post of Anganwadi worker of Gonaganur Tota area in Ramadurga Taluk, Belagavi District and subsequently by a final selection list dated 10.09.2011, her name was deleted on the ground she is not a resident of Gonaganur Tota village. Therefore, she filed a writ petition before this Court in W.P. No.67785/2011 and this Court, by an order dated 24.09.2012, was pleased to dispose of the above writ petition and directed the respondent authorities once again to verify the proof as to place of residence of the petitioner therein and if she is found to be residing at the place where she is said to be residing, either at Gonaganur Tota Village or at her husband's place, on ascertaining the fact from the revenue officials, respondent No.3/ Child Development Planning Officer, Women and Child Development Department, was directed to take action in accordance with law, etc.

(3.) In pursuance of the order passed by this Court, the authorities verified and found that Smt.Saleema is not a resident of Gonaganur Tota Village and accordingly, it was informed that she is not a resident of Gonaganur Tota Village and therefore, she was not eligible for appointment. Therefore, the petitioner filed the present writ petition, mainly on the ground that she was the second eligible candidate to be appointed as Anganwadi worker to the said village, since eligible candidate has not been appointed. Therefore, the present writ petition is filed for the relief sought for, stated supra.