PRATIBHA Vs. MUNICIPAL COUNCIL, AKOT

JUDGEMENT

(1.) Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) The grievance of the petitioner in this petition is, that though she belongs to Other Backward Category, she has been shown as a person appointed in the Open Category and consequently, she was shown surplus by order dated 24-07-2017.

(3.) The petitioner approached to this Court against the said communication addressed to her by the respondent-Municipal Council, Akot and on 21-08-2017, notices were issued and it was ordered that the status quo should be maintained.