GEETA Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) HEARD .

(2.) RULE . Rule made returnable forthwith. By consent of the parties, the petition is taken up for hearing finally.

(3.) BY way of the present petition, the petitioner challenges the order dated 2nd September, 2014, vide which, the petitioner is transferred from Ayurvedic Dispensary Shivapur to Primary Health Centre, Titur.