ANURADHA vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11411
WP No. 202249 of 2026
CNR: KAHC030064762026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 15 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO. 202249 OF 2026 (S-RES)
BETWEEN:
ANURADHA
W/O SANGAMESH
AGE: 28 YEARS
R/O H.NO. 6-31, JAVAHAR ROAD
NEAR NAGARESHWAR TEMPLE
HUMNABAD, TQ: HUMNABAD
DIST: BIDAR-585330
…PETITIONER
(BY SRI. MANVENDRA REDDY., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
WOMAN AND CHILD WELFARE DEPARTMENT
VIDHANA SOUDHA, BANGALORE-560001
2. THE DEPUTY COMMISSIONER AND CHAIRMAN
DISTRICT RECRUITMENT COMMITTEE
BIDAR-585401
3. THE DEPUTY DIRECTOR
WOMAN AND CHILD WELFARE DEPARTMENT AND
MEMBER, DISTRICT RECRUITMENT COMMITTEE
BIDAR-585401
Digitally signed
by SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA
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4. THE CHILD DEVELOPMENT PROJECT OFFICER
WOMAN AND CHILD WELFARE DEPARTMENT
HUMNABAD-585330
5.
AMBIKA W/O BASAVARAJ D/O RAMESH
AGE: 24 YEARS, R/O BYALAHALLI VILLAGE
TQ: BHALKI, DIST: BIDAR (SHOWN HER
ADDRESS AS R/O JOSHI GALLI,
HUMNABAD) -585330
…RESPONDENTS
(BY SRI.MALLIKARJUN SAHUKAR, AGA FOR R1 TO R4;
SRI.B.BHIMASHANKAR ADV., FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, A)
ISSUE A WRIT IN THE NATURE OF THE CERTIORARI THEREBY
QUASHING THE IMPUGNED FINAL SELECTION LIST DATED
29.05.2026 PASSED BY THE RECRUITMENT OF SELECTION
COMMITTEE, BIDAR VIDE ANNEXURE-W; B) ISSUE WRIT IN
THE NATURE OF MANDAMUS THEREBY DIRECTING THE
RESPONDENT AUTHORITIES TO APPOINT PETITIONER AS
ANGANWADI HELPER IN HUMNABAD, TQ: HUMNABAD, DIST:
BIDAR IN PLACE OF RESPONDENT NO.5 BY ALLOWING THE
PRESENT WRIT PETITION; C) ISSUE ANY OTHER SUITABLE
WRIT OR ORDER OR DIRECTION WHICH THE HONOURABLE
COURT MAY DEEMS FIT IN THE CIRCUMSTANCES OF THE
CASE, AS STATED ABOVE, IN THE INTEREST OF JUSTICE AND
EQUITY.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
NC: 2026:KHC-K:11411
WP No. 202249 of 2026
CNR: KAHC030064762026
CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
This writ petition is filed seeking the following prayer:
I. “Issue a Writ in the nature of the certiorari
thereby quashing the impugned final selection
list dated 29.05,2026 passed by the recruitment
of Selection Committee, Bidar vide Annexure-W,
in the interest of justice and equity.
II. Issue Writ in the nature of Mandamus thereby
directing the respondent authorities to appoint
petitioner as Anganwadi Helper in Humnabad,
Tq. Humnabad, Dist. Bidar in place of
respondent No.5 by allowing the present Writ
Petition, in the interest of justice and equity.
III. Issue any other suitable Writ or order or
direction which the Hon'ble Court may deems fit
in the circumstances of the case, as stated
above, in the interest of justice and equity.”
2. Sri.Manvendra Reddy, learned counsel
appearing for the petitioner submits that the petitioner as
well as the respondent No.5 have applied to the post of
Anganwadi worker at Humnabad pursuant to the
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NC: 2026:KHC-K:11411
WP No. 202249 of 2026
CNR: KAHC030064762026
notification at Annexure-A. It is submitted that the
respondent No.5 is not a resident of Humnabad town. She
was married off to Humnabad and her residence is at
Byalahalli of Bhalki Taluk. It is further submitted that only
for the purpose of obtaining the job, the respondent No.5
produced an incorrect residence certificate and got
selected in the process. It is also submitted that the
petitioner has objected to the selection of the respondent
No.5. However, the Authorities proceeded to select
respondent No.5 as an Anganwadi worker at Humnabad.
It is contended that the jurisdictional Tahsildar, based on
the complaint of the petitioner, conducted an enquiry. The
enquiry revealed that the respondent No.5 is married and
is a permanent resident of Byalahalli of Bhalki Taluk and
temporarily she is residing in Humnabad. Hence, her
appointment is required to be set aside. It is further
contended that the respondent No.5 had not disclosed her
husband's name in the application and in all the records,
she has referred to her father's name. Hence, he seeks to
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CNR: KAHC030064762026
allow the petition by setting aside the appointment of the
respondent No.5 as an Anganwadi worker.
3. Per contra , the learned Additional Government
Advocate appearing for the respondent Nos.1 to 4 and
Sri.B.Bhimashankar, learned counsel appearing for the
respondent No.5 support the selection and submit that the
respondent No.5 is a resident of Humnabad, as is evident
from the residence certificate produced and considering
the same and taking note of the comparative merits of the
petitioner and the respondent No.5, the Authorities found
that the respondent No.5 is more meritorious than the
petitioner and have appointed the respondent No.5 as an
Anganwadi worker, which does not call for any
interference. Hence, they seek to dismiss the petition.
4. I have heard the arguments of the learned
counsel appearing for the petitioner, the learned Additional
Government Advocate appearing for the respondent Nos.1
to 4, the learned counsel appearing for the respondent
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No.5 and meticulously perused the material available on
record.
5. The respondent No.3 invited applications vide
notification dated 19.01.2024 to fill up the posts of
Anganwadi workers at various places including Humnabad.
The petitioner as well as the respondent No.5 filed
applications seeking appointment as Anganwadi workers at
Humnabad. Both have produced the residence certificate
issued by the competent authority. By considering the
same and taking note of the comparative merits, the
Authorities proceeded to select the respondent No.5 as the
Anganwadi worker at Humnabad. The petitioner
submitted a complaint / objection vide communication
dated 11.03.2025 at Annexure-F indicating that the
respondent No.5 was temporarily residing at Humnabad.
Her residence is at Byalahalli, Bhalki Taluk. The Tahsildar
conducted an enquiry and based on the report of the
Revenue Inspector, is of the opinion that the respondent
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No.5, around 7 years ago, used to reside at Byalahalli
Village of Bhalki Taluk and now she is residing at
Humnabad.
6. Be that as it may, the notification dated
19.01.2024 makes it clear that a candidate who intends to
seek an appointment as an Anganwadi worker, is required
to produce the residence certificate of the place where the
said post is being filled. In the case on hand, admittedly,
the petitioner as well as the respondent No.5 have
produced the certificate of residence issued by the
jurisdictional Tahsildar and the said certificate, insofar as
the respondent No.5 is concerned, is neither challenged
nor cancelled. Hence, the other contentions urged by the
petitioner has no merit.
7. The respondent Nos.2 to 4, considering various
aspects have decided that the respondent No.5 is more
meritorious than the petitioner and have proceeded to
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appoint respondent No.5 as an Anganwadi worker at
Humnabad. The same does not call for any interference.
8. The contention of the learned counsel for the
petitioner that the voter list and election ID of the
respondent No.5 indicates that she is a resident of
Byalahalli Village, Bhalki Taluk, has no merit as the
jurisdictional Tahsildar has issued a valid residence
certificate in favour of the respondent No.5 which has
been accepted by the Authorities and until the said
certificate is annulled or cancelled, the said contention
urged by the petitioner has no merit.
9. The further contention of the petitioner that the
respondent No.5 has failed to disclose that she is married
and has continued to show her father's name in all the
records, also has no merit because there is no such
requirement in the notification.
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HC-KAR
NC: 2026:KHC-K:11411
WP No. 202249 of 2026
CNR: KAHC030064762026
10. For the aforementioned reasons, I am of the
view that the writ petition is devoid of merit and is liable
to be rejected. Hence, I proceed to pass the following:
ORDER
The writ petition is devoid of merits and the same is
hereby rejected .
Sd/-
(VIJAYKUMAR A. PATIL)
JUDGE
RV
List No.: 1 Sl No.: 35