RATNAMALA VITTHALRAO BIDGAR ALIAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner has put forth prayer clauses (B) and (C) as under :

(3.) The petitioner has joined service with the Zilla Parishad as a 'Arogya Sevika / Auxiliary Nurse Midwife (ANM) ' in 1994. After marriage, she has been working at various places. She sought a change in the Zilla Parishad employment and has been accommodated by the Government by moving her to Zilla Parishad, Nanded.