YALLAMMA Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner Yallamma d/o Karkappa Hotter, filed both the writ petitions. W.P. No. 105085/2015 is filed for the following reliefs.

(2.) I have heard arguments of the learned counsel for the petitioner and also the learned Government Advocate appearing for the respondents and perused the records.

(3.) The petitioner claiming herself that she has been working as an Anganawadi worker at Gumagera village, Kustagi Taluk, Koppal District, she sought for permission to contest the election to Gram Panchayat proposed to be held in the year 2010. The respondent No. 3 -The Child Development Project Officer has issued a certificate dated 19.04.2010 certifying that the petitioner has been working as Anganawadi worker on honorary basis and the rules regarding the Government's Civil Servants do not apply to the petitioner and she is eligible to contest gram panchayat election. Accordingly, she had contested the election and elected as member of gram panchayat, Gumagera.