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Judgment
Huluvadi G. Ramesh, J.—The Petitioner is before this Court seeking quashing of the appointment order dated 18.6.2007 issued by the 3rd Respondent at Annexure-M and for a writ of mandamus directing the 3rd respondsnt-Selection Commitee to appoint the Petitioner as Anganavadi worker in respect of Pillahalii village, Challatere Taluk.
Heard.
According to the Petitioner, she and 4th Respondent had applied for the post of Angandwadi worker. During interview, instead of her, 4th Respondent was selected. Hence, seconding to her, the appointment is illegal.
The main grievance of the Petitioner is, though 4th Respondent does not belong to backward class and is not a permanent resident of Pillahalli Gate village, Challakere Taluk, the selection of 4th Respondent to the post of Anganawadi workar is illegal.
On perusal of Notification-Annexure ''G'', it is seen that 4th Respondent has not suffered any disqualification. The documents produced by the Petitioner Annaxures-K and L depicts that the 4th Respondent is a resident of Pillahalli Gate village. She is older than the Petitioner and has secured more marks in SSLC than the Petitioner. The Selection Committee, looking to the performance of 4th Respondent has awarded 19 marks whereas the Petitioner has secured 12 marks, The post is not reserved for Scheduled Caste/Scheduled Tribe.
In the circumstances, the Petitioner cannot challenge the appointment of the 4th Respondent. Petition is dismissed as devoid of merit.