VIMALAKSHI B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) W.A.Nos.630/2023 and 631/2023 are filed by Smt.Vimalakshi B., W.A.No.757/2024 is filed by the State of Karnataka and others, challenging the order dtd. 2/3/2023 passed in W.P.No.8320/2022 c/w W.P.No.10260/2022 by the learned Single Judge. CCC No.1238/2023 is filed by Smt.B.O.Kalavathi alleging willful disobedience of the order passed by the learned Single Judge.

(2.) These appeals and contempt petition are clubbed together and heard finally with the consent of the learned counsel for the parties.

(3.) The brief facts leading to the filing of these appeals and the contempt petition are that Smt.B.O.Kalavathi filed the writ petitions challenging the endorsement dtd. 24/3/2022 issued by the respondent- Authorities wherein the request of the petitioner to consider her promotion to the post of Anganwadi worker was rejected as well as the order dtd. 22/4/2022 appointing Smt.Vimalakshi B. as an Anganawadi worker to the Nelagetanahatti-B Centre, Chitradurga District. The learned Single Judge considered the comparative merit of the candidates in terms of the relevant Government Orders and allowed the writ petitions by directing the respondent-Authorities to appoint Smt.B.O.Kalavathi as the Anganawadi worker within four weeks. Being aggrieved, these appeals are filed. The writ petitioner filed a contempt petition alleging willful disobedience of the order passed by the learned Single Judge.