(1.) Heard.
(2.) Rule. Rule is made returnable forthwith. By consent of the parties, the matter is taken up for final hearing.
(3.) The petitioner contends that she came to be appointed as lady police constable as per the order dated 2.7.1994 issued by the Superintendent of Police, Aurangabad (Rural) - Respondent No.2. The petitioner served in the said capacity till her services came to be terminated by respondent no.2 by an order dated 20.7.1996. Against the order of termination, the petitioner approached the Maharashtra Administrative Tribunal, Mumbai, Bench at Aurangabad, by filing Original Application No.930 of 1996. The respondent No.2 filed affidavit-in-reply to the original application in which it was contended in paragraph nos.11 & 12:
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