MANJULA W/O. RAMAPPA JOTENAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition, the petitioner has sought for a writ of certiorari quashing the final list of Anganawadi workers of Hirebidari village dated 15.02.2013 issued by Child Welfare Officer, Department of Women and Child Welfare, Ranebennur Taluk, Haveri District, insofar as it relates to selection of 3 r d respondent herein to the post of Anganawadi worker in Hirebidari village and further, direction to the 2 n d respondent to consider her candidature for the post of Anganawadi worker of Hirebidari village.

(2.) THE grievance of the petitioner is that

(3.) LEARNED counsel for the petitioner drawing the attention of the Court to the merit list prepared by the authorities as per Annexure 'J' contended that the petitioner has secured 52.96% marks in the qualifying examination while the 3 r d respondent has secured 52.32%, therefore, the 3rd petitioner is more meritorious than the respondent. No doubt, as could be seen from Annexure 'J', the petitioner is meritorious than the 3 r d respondent. However, the petitioner is shown to be physically challenged person and the percentage of her physical disability is 75% as indicated in the Physical Handicapped Certificate issued by the competent authority, a copy of which is produced as per Annexure 'B'.