CHHABUBAI BHIMSING RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner, by filing this Petition on 18/08/2024, has put forth prayer clauses (B) and (C) as under :-

(3.) The Petitioner had earlier approached this Court in Writ Petition No.14409/2023, seeking issuance of a Writ of Mandamus to the Respondent/Zilla Parishad to transfer her to a particular Health Centre, as per her choice. Since we showed our disinclination to entertain the Petition, the Petitioner prayed that, her representation dtd. 30/09/2023 may be considered by the Zilla Parishad. Vide the said representation, she had prayed that, she should be posted at Chhatrapati Sambhajinagar. The Writ Petition was disposed off, expecting the Zilla Parishad to deal with her representation.