CHAITRA SHAMBANNA VADDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the legality of the appointment order dtd. 27/5/2025, whereby respondent No.4 came to be appointed as an Anganwadi Worker of Nagnoor plot, Anganwadi Center, Mundgod Taluk.

(2.) The post of AnganWadi Worker for Nagnoor plot, Anganwadi Center was notified by the competent authority by notification dtd. 7/3/2025. The petitioner applied for the said post claiming to be the permanent resident of Naganoor Village, residing in the close proximity to the said Anganwadi Center and possessing the requisite educational qualification. Respondent No.4 also applied and was shown as selected in the provisional list on basis of the higher marks. The petitioner filed objections to the provisional list, specifically contending that respondent No.4 was married and residing in Byagawadi Village, Hangal Taluk, Haveri District, and therefore was not a local resident as required under the guidelines. The authorities issued appointment order dtd. 27/5/2025 in favour of respondent No.4. Aggrieved by the same, the present writ petition is filed.

(3.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the respondents/State and the learned counsel appearing for respondent No.4.