SMT. SUREKHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Writ Petition is instituted by the petitioner being aggrieved by the two orders; first being passed by the Chief Executive Officer, Zilla Parishad, Osmanabad on 25/9/2012 dismissing her from the post of the "Anganwadi Sevika" and the second order being passed by the Divisional Commissioner, Aurangabad on 30/4/2019 in appeal upholding the order of the Chief Executive Officer.

(2.) Heard the learned counsel for the respective parties. Since the consensus is expressed by the parties to argue the writ petition finally, issue RULE. Rule is made returnable forthwith and heard finally by the consent of the parties.

(3.) The petitioner came to be appointed as the "Anganwadi Sevika" in Anganwadi No.173 at village Nandgaon, Taluka Tuljapur, District Osmanabad, by order dtd. 23/6/1993. Her claim is to the effect that she rendered satisfactory services and even she was recipient of honorary certificates for excellent work, which has been placed on record along with the petition. Assertion of the petitioner is that she was always efficient and capable and possessed unblemished record without any single complaint being lodged against her.