REKHA ASHOK KHANDARE Vs. BAHUUDDESHIYA SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With the consent of the parties, heard fnally at the stage of admission.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, petitioner is seeking the relief of quashing of order dated 26th March, 2019 passed by respondent No. 4 cancelling transfer of the petitioner as Shikshan Sewak from unaided to aided school and order dated 17th September, 2019 transferring respondent No. 3 as Shikshan Sewak from unaided school to aided school.