Smt.Malashri Irappa Eelagi vs State Of Karnataka And Ors on 10 January, 2017

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Karnataka High Court

Smt.Malashri Irappa Eelagi vs State Of Karnataka And Ors on 10 January, 2017

Bench: A.N.Venugopala Gowda

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 10TH DAY OF JANUARY, 2017

                         BEFORE

THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA

              W.P.No.200190/2017 (S-RES)

BETWEEN:

Smt. Malashri Irappa Eelagi
Age: 21 years, Occ: worker,
R/o Jeerankalagi,
Tq: Indi, Dist: Vijayapur.
                                              ... Petitioner

(By Sri Shivashankar H. Manur, Advocate)


AND:

1.     State of Karnataka
       By its Secretary,
       Women & Child Development Dept.,
       M.S. Building, Bangalore - 560 001.

2.     The Deputy Director
       Woman & Child Development Department,
       Vijayapur - 586 101.

3.     Child Development Program Officer
       Chadachan, and member Secretary
       Anganavadi workers Appointment committee,
       Chadachan, Tq: Indi, Dist: Vijayapur - 586 101.
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4.      The Deputy Commissioner
        Vijayapur and President
        Anganavadi workers
        Appointment committee,
        Vijayapur - 586 101.

5.      Smt. Krishnabai Havanna Khoti
        Age: Major, R/o: Jeerankalagi,
        Tq: India, Dist: Vijayapur - 586 101.
                                                ... Respondents

(By Smt. Archana P. Tiwari, AGA for R1- to R-4;
Notice to R5 is dispensed with v/o. dtd.10.07.2017)

      This Writ Petition filed under Articles 226 & 227 of
the Constitution of India praying to issue writ of
mandamus directing to the respondents No.2, 3 & 4 to
consider the candidature of the petitioner for appointment
as Anganavadi worker at village Jeerankalagi, tq: Indi,
Dist: Vijayapur and etc.

      This writ petition coming on for orders this day, the
Court made the following:

                          ORDER

Respondent No.3 having called for applications to fill the vacant posts of Anganawadi Workers at Jeerankalagi village, taluk Indi, district Vijaypur, the petitioner submitted an application dated 06.09.2016. The petitioner was notified to appear for viva test along with the related testimonials etc. on 3 23.10.2016. According to the petitioner, she appeared for the interview held on 23.12.2016 and produced the documents. A preliminary list was published on 17.12.2016 and the name of respondent No.5 appears. Objections having been invited, the petitioner has filed objections on 22.12.2016. A reminder/representation was submitted on 31.12.2016. Finding no response and alleging inaction, this writ petition was filed to direct respondent Nos.2, 3 and 4 to consider the candidature of petitioner for the post of Anganawadi Worker in Jeerankalagi village, taluk Indi, district Vijaypur by considering the objections submitted vide Annexures- L, M, N and O to this petition.

2. Learned AGA appearing for respondent Nos.1 to 4 submitted that if final list has not been published, objections submitted by the petitioner vide Annexures-L, M, N and O would be considered by 4 respondent No.3 and the list finalized. Submission of learned AGA stands recorded.

In view of the above, petition is disposed of, directing respondent No.3 to consider the objections submitted by the petitioner vide Annexures-L, M, N and O to the preliminary list published on 17.12.2016 and publish the final list i.e., in case final list has not yet been published. The petitioner shall produce xerox copies of the said annexures and copy of this order, within a period of one week, before respondent No.3.

Time for compliance is one month from the date a copy of this order becomes available to respondent No.3.

Sd/-

JUDGE Srt CT: SI

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