KATAM SUBBALAKSHMAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Article 226 of Constitution of India seeking the following main prayer:

(2.) Heard the learned counsel for the petitioner Sri V.Nitesh, as well as learned Assistant Government Pleader for Women Development and Child Welfare appearing for the respondents. Perused the material on record.

(3.) The learned counsel for the petitioner submits that the petitioner is a permanent resident of Thonduru Village, Thonduru Mandal, YSR Kadapa District, who completed her studies up to 7th class. The second respondent issued notification dtd. 13/6/2025, calling for applications to the posts of Anganwadi helpers, Mini - Anganwadi helpers at Anganwadi centers for the post of Anganwadi helper, Thonduru I Anganwadi Center, Thonduru Mandal, Y.S.R. Kadapa District. The Petitioner applied for the post of Anganwadi helper, as she fulfilled all the pre-requisite qualifications in terms of notification dtd. 13/6/2025.