[Cites 2, Cited by 0]
Karnataka High Court
Smt. Jayashree vs The Deputy Commissioner And Ors on 10 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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NC: 2026:KHC-K:2258
WP No. 201828 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 10TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 201828 OF 2022 (S-RES)
BETWEEN:
SMT. JAYASHREE W/O SHANTAPPA HOSAMANI,
AGE: 31 YEARS, OCC: NIL,
R/O YANKANCHI, TQ. SINDAGI,
DIST. VIJAYAPURA-581628.
...PETITIONER
(BY SRI. VEERSHETTY B. KONDAMAPALLI, ADVOCATE)
AND:
1. THE DEPUTY COMMISSIONER
Digitally signed AND PRESIDENT ANGANWADI WORKERS
by NIJAMUDDIN SELECTION COMMITTEE
JAMKHANDI
Location: HIGH VIJAYAPURA-586101.
COURT OF
KARNATAKA
2. THE DEPUTY DIRECTOR,
WOMAN AND CHILD DEVELOPMENT
AND MEMBER OF THE ANGANWADI WORKERS
SELECTION COMMITTEE,
VIJAYAPURA-586101.
3. THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYAT
VIJAYAPURA-586101.
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4. THE CHILD DEVELOPMENT PLANNING OFFICER,
AND MEMBER SECRETARY OF THE ANGANWADI,
WORKERS SELECTION COMMITTEE,
VIJAYAPURA-586101.
5. SMT. SANGEETA
W/O CHADRASHEKHAR CHALAVADI,
AGE: 31 YEARS, OCC: HOUSEHOLD,
R/O HARANAL, TQ. MUDDEBIHAL,
DIST. VIJAYAPURA,
WRONGLY SHOWN ADDRESS AS
YANKANCHI TQ. SINDAGI,
DIST. VIJAYAPURA.
...RESPONDENTS
(BY SRI VIRANAGOUDA M. BIRADAR, AGA FOR R1, R2 & R4;
SMT. RATNA N. SHIVAYOGIMATH, ADVOCATE FOR R3;
V/O DTD.05.08.2024, NOTICE TO R5 IS HELD SUFFICENT)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
ISSUE WRIT OF CERTIORARI QUASHING THE IMPUGNED FINAL
SELECTION LIST DATED 06.07.2022 PASSED BY RESPONDENT
NO. 1,2 AND 4 AS PER ANNEXURE- G TO THE EXTENT OF
YANKANCHI VILLAGE TQ. SINDAGI DIST. VIJAYAPURA. B)
ISSUE WRIT OF MANDAMUS DIRECTING THE RESPONDENTS
NO 1 TO 4 TO CONSIDER THE REPRESENTATION
ANNEXURE- C, C1 TO C3 DATED 5.7.2022 AND 6.7.2022 AND
DIRECT THE RESPONDENTS NO 1 TO 4 TO APPOINT THE
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WP No. 201828 of 2022
HC-KAR
PETITIONER TO THE POST OF ANGANWADI ASSISTANT OF
YANKANCHI ANGANWADI CENTRE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
This writ petition is filed under Articles 226 and 227
of the Constitution of India seeking the following reliefs:
"A) Issue writ of certiorari quashing the impugned
final selection list dated 06.07.2022 passed by
respondent No. 1,2 and 4 as per Annexure- G to the
extent of Yankanchi Village Tq. Sindagi Dist.
Vijayapura.
B) Issue writ of mandamus directing the respondents
No. 1 to 4 to consider the representation
Annexure- C, C1 to C3 dated 5.7.2022 and 6.7.2022
and direct the respondents No. 1 to 4 to appoint the
petitioner to the post of Anganwadi Assistant of
Yankanchi Anganwadi Centre."
2. Heard learned counsel for the parties.
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3. Petitioner had filed an application for the post of
Anganwadi Assistant of Yankanchi Village, Tq. Sindagi and
Dist. Vijayapura, pursuant to notification issued by the
respondent No.2 calling for applications to fill up the post
of Anganwadi Assistant of Yankanchi Village. It appears
that respondent No.5, who had secured higher marks in
SSCL examination was selected to the post of Anganwadi
Assistant at Yankanchi Village. Being aggrieved by the
same, petitioner is before this Court.
4. Learned counsel for the petitioner submits that
candidature of the petitioner, who hails from Yankanchi
Village, ought to have been considered for appointment to
the post of Anganwadi Assistant at Yankanchi Village, in
the place of respondent No.5, since respondent No.5 is not
a resident of the said village. He submits that inspite of
repeated objections filed by the petitioner, after the
provisional list of selected candidates was published, the
same was not considered and final list as per Annexure-G
was issued.
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5. Per contra, learned counsel for the respondent
No.3 submits that after the petitioner submitted her
objections to the provisional list, the respondent No.4 had
called for a report from the Tahasildar, Sindagi, regarding
genuineness of the residential certificate of respondent
No.5 and in response to the same Tahasildar had
submitted a report that residential certificate issued to
respondent No.5 by him was genuine.
6. Learned Additional Government Advocate has
made available to this Court the parawise remarks
received in this writ petition from respondent No.4 and
also the copy of the meeting proceedings dated
06.07.2022. The final list at Annexure-G has been issued
on 06.07.2022, pursuant to the decision of the committee
of members, in which the report of the Tahasildar was
perused and it was found that respondent No.5 is a
resident of Yankanchi Village and resident certificate
produced by her was a genuine document. Undisputedly,
the petitioner has not questioned the residential certificate
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issued by the Tahasildar to respondent No.5 by filing an
appeal before competent authority.
7. Under the circumstances, I do not find any good
ground to entertain this writ petition.
8. Accordingly, writ petition is dismissed.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
NJ
List No.: 1 Sl No.: 47
CT:PK
