[Cites 2, Cited by 0]
Karnataka High Court
Renuka vs The State Of Karnataka And Ors on 10 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 200042 of 2025
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. 200042 OF 2025 (S-RES)
BETWEEN:
SMT. RENUKA W/O RAMESH,
AGED ABOUT 26 YEARS,
OCC:ANGANWADI HELPER OF HEDGAPUR
SANTHAPUR ANGANWADI CENTER,
TQ. AURAD, DIST. BIDAR,
R/O NEAR HANUMAN TEMPLE,
HEDGAPUR VILLAGE, TQ. AURAD,
DIST. BIDAR-585 436.
...PETITIONER
(BY SRI. ARUNKUMAR AMARGUNDAPPA, ADVOCATE)
Digitally signed
by SACHIN AND:
Location: HIGH
COURT OF 1. THE STATE OF KARNATAKA,
KARNATAKA
DEPT. OF WOMEN AND CHILD DEVELOPMENT,
REPRESENTED BY ITS UNDER SECRETARY,
VIDHAN SOUDHA, BANGALURU-01.
2. THE DEPUTY COMMISSIONER,
CUM CHAIRMAN ANGANAWADI
HELPER/WORKER, SELECTION COMMITTEE,
BIDAR, DIST. BIDAR- 585 401.
3. THE DEPUTY DIRECTOR,
WOMEN AND CHILD WELFARE DEVELOPMENT,
BIDAR, DIST. BIDAR -585 401.
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4. THE CHILD DEVELOPMENT PROJECT OFFICER,
DEPT. OF WOMEN AND CHILD WELFARE
DEVELOPMENT, SANTHAPUR,
TQ. AURAD, DIST. BIDAR-585 436.
5. MAHANAND D/O SHANKAR,
AGE: 27 YEARS, OCC: NOT KNOWN,
R/O CHANDRAMAHARAJA TANDA,
TQ. AURAD, DIST. BIDAR-585 436
...RESPONDENTS
(BY SRI VIRANAGOUDA M. BIRADAR, AGA FOR R1 TO R4;
SRI MANURE ASHOK KUMAR, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI AND MANDAMUS AND GRANT
ANY OTHER APPROPRIATE WRIT IN THE FOLLOWING TERMS:A)
TO QUASH THE IMPUGNED PUBLICATION DATED 12.01.2024
BEARING NO.²CAiÉÆøÀA/CA.PÁ.PÀ./CA.¸À/£ÉêÀÄPÁw/C¢ü/¥ÀPæ /À 2023-24 ISSUED
BY THE RESPONDENT NO.4 INSOFAR AS IT RELATES TO THE
POST OF ANGANWADI WORKER OF CHANDRA MAHARAJ TANDA
ANGANWADI CENTER, TQ. AURDA (B), DIST. BIDAR AT
SL.NO.14 THE COPY OF WHICH AT ANNEXURE-D. B) DIRECT
THE RESPONDENT NO.2 TO 4 TO CONSIDER THE
CANDIDATURE OF THE PETITIONER TO THE POST OF
ANGANWADI WORKER OF CHANDRA MAHARAJ TANDA,
ANGANWADI CENTER, TQ. AURDA (B), DIST. BIDAR STRICTLY
IN TERMS OF GUIDELINES AND CLARIFICATION ISSUED VIDE
ANNEXURE-F, F1 AND F2. C) ANY OTHER WRIT OR DIRECTION
IN THE NATURE OF WRIT WHICH THIS HON'BLE COURT DEEMS
FIT TO GRANT IN THE FACTS AND CIRCUMSTANCES OF THE
CASE MAY KINDLY BE GRANTED INFAVOUR OF THE
PETITIONER.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
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WP No. 200042 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
ORAL ORDER
This writ petition under Articles 226 and 227 of the
Constitution of India is filed seeking for the following
reliefs :
A) To quash the impugned publication dated 12.01.2024 bearing
No.²CAiÉÆøÀA/CA.PÁ.PÀ./CA.¸À/£ÉêÀÄPÁw/C¢ü/¥ÀPæ /À 2023-24 issued by the
respondent No.4 insofar as it relates to the post of Anganwadi
worker of Chandra Maharaj Tanda Anganwadi Center, Tq.
Aurda (B), Dist. Bidar at Sl.No.14 the copy of which at
Annexure-D.
B) Direct the respondent Nos.2 to 4 to consider the candidature of
the petitioner to the post of Anganwadi Worker of Chandra
Maharaj Tanda, Anganwadi Center, Tq. Aurad (B), Dist. Bidar
strictly in terms of guidelines and clarification issued vide
Annexure-F, F1 and F2.
C) Any other writ or direction in the nature of writ which this
Hon'ble Court deems fit to grant in the facts and circumstances
of the case may kindly be granted infavour of the petitioner.
2. Heard the learned counsel for the parties.
3. Petitioner who had completed her II year PUC,
was appointed to the post of Anganwadi Assistant of
Hegdapur village Anganwadi Center on 05.10.2018 vide
Annexure-B. Respondent Nos.2 to 4 herein appears to
have called for applications from eligible candidates to
fill-up vacant post of Anganwadi Worker including the post
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of Anganwadi Worker of Chandramaharaj Thanda,
Hegdapur village and accordingly had issued the
publication dated 12.01.2024 at Annexure-D. The
petitioner has questioned the validity of the said
notification Annexure-D on the ground that, since she had
completed six years of service as on the date of impugned
notification and she also fulfilled all other eligible criteria
including a pass certificate in SSLC, she was eligible to be
appointed to the post of Anganwadi Worker of
Chandramaharaj Thanda, Hegdapur village and therefore
the respondent Nos.2 to 4 were not justified in calling for
applications to fill-up the said post. It is under these
circumstances, she is before this Court seeking for the
aforesaid relief.
4. Learned counsel for the petitioner having placed
reliance on the circulars at Annexure-F dated 23.09.2017
and Annexure-F1 dated 03.12.2022 submits that
respondent Nos.2 to 4 could not have invited application
from candidates to fill-up the post of Anganwadi Worker in
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Chandramaharaj Thanda, Hegdapur village and on the
other hand, petitioner should have been promoted to the
said post. He submits that under the circumstances the
provisional select list published by the respondents which
finds the name of respondent No.5 cannot be sustained.
5. Per contra, learned Additional Government
Advocate appearing for respondent Nos.1 to 4 and learned
counsel for respondent No.5 submits that petitioner who
claims to be an eligible candidate has not filed an
application pursuant to the impugned notification at
Annexure-D. Therefore, it is not open for her to contend
that she should have been appointed to the post of
Anganwadi Worker of Chandramaharaj Thanda, Hegdapur
village. They also submits that, if the petitioner has the
grievance as against the provisional list published, it is
always open for her to submit her bjection to the same
placing reliance on the circulars at Annexure-F dated
23.09.2017 and at Annexure-F1 dated 03.12.2022.
Accordingly, they pray to dismiss the petition.
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6. It is not in dispute that petitioner was appointed
as an Anganwadi Assistant of Hegdapur Anganwadi Center
on 05.10.2018. The circulars issued by the State at
Annexure-F dated 23.09.2017 and at Annexure-F1 dated
03.12.2022 provides for eligibility criteria for appointment
to the post of Anganwadi Worker. It also states that in the
event any Anganwadi Assistant, who has passed SSLC has
completed six years of service and also hails from the very
same village is available, she should be given preference
over the other candidates. According to the petitioner, she
has all the eligibility criteria to be appointed to the post of
Anganwadi Worker of Chandramaharaj Thanda, Hegdapur
village and ignoring her candidature, the respondent Nos.2
to 4 could not have called for applications from other
candidates. If the petitioner has any such grievance, it is
for her to file her objections before the competent
authorities opposing the provisional select list, which is
now published by the respondent Nos.2 to 4 and if any
such objection is filed, the same shall be considered in the
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light of the Government circulars at Annexure-F dated
23.09.2017 and at Annexure-F1 dated 03.12.2022 and
appropriate orders shall be passed. Accordingly, the
following :
ORDER
i) Writ petition is disposed of reserving liberty to
the petitioner to file appropriate objections to
the provisional select list dated 12.11.2024 at
Annexure-E and if any such objection is filed
within the period of 15 days from the date of
receipt of copy of this order, the said objection
shall be considered and disposed of in
accordance with law as expeditiously as
possible, but not later than a period of two
months thereafter.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
SN/List No.: 1 Sl No.: 59
Ct:pk
