JAYASHRI AMARDEEP SHINDE Vs. MAHATRANSCO DIRECTOR

JUDGEMENT

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

(2.) The Petitioner has approached this Court on account of her termination from service vide Order dtd. 5/4/2024. In relation thereto, the Petitioner has put forth prayer clause (a) and (b), which read as under:

(3.) We have conducted an extensive hearing in this matter on 2/4/2025 and today, we have gone through the Petition paper-book and the reports cited by the learned Advocates.