MANJULA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner is said to be a resident of Kavaloor village, Koppal Taluk and District, and is said to belong to a Scheduled caste. She claims to have passed SSLC in April 1984 with 43% marks.

(2.) The Child Development Project Officer, the third respondent herein, is said to have invited applications to fill up the post of an Anganwadi worker, for the Anganwadi Centre at Kavaloor village. The requisite qualification for the prospective candidates was a pass in SSLC and only if there were no candidates with a pass in SSLC were available, that a failed candidate could be considered for appointment.

(3.) The question that arises for consideration is whether the fourth respondent, who was bom of Muslim parents, but had married a Scheduled caste man could claim the status as belonging to a Schedule caste.