PORNIMA MOHANSING PAWAR Vs. ZILLA PARISHAD

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The petitioner seeks writ order or direction against the respondent No.2 i.e. Chief Executive Officer, Zilla Parishad, Gondia to restore the name of the petitioner in waiting list dtd. 10/6/2021 and to consider her name for appointment on compassionate ground and further seeks direction against CEO Zilla Parishad, Gondia to decide her claim for appointment on compassionate ground.