SUNITA Vs. ZILLA PARISHAD

JUDGEMENT

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

(2.) In the present petition the petitioner, a widow, has prayed for quashing of the process of appointment of Anganwadi Karyakarti/Sevika for mauja Ardhapur, District Nanded, initiated by the respondents vide notice dated 19.7.2012. The petitioner has also prayed for ancillary reliefs like that of consequential appointment on the post of Anganwadi Karyakarti/Sevika. The petitioner has prayed for interim relief for stoppage of the recruitment process.

(3.) This petition came to be filed on 4.9.2012 and this Court on 24.9.2012 has granted time up to 22.10.2012 to respondents no.1 to 3 for filing reply. The matter was adjourned from time to time and as affidavit in the petition was not filed, on 19.12.2012, the Court has passed following order :