INDIRA Vs. ZILLA PARISHAD YAVATMAL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, and is heard by consent as pleadings are complete and no one has to add anything.

(2.) Petitioner's grievance is that :

(3.) After the order was passed by this Court in Writ Petition No.5880 of 2006, the petitioner was heard and the allotment of marks given to the petitioner was revised by the Chief Executive Officer. The respondent no.3 has then corrected the allotment of marks to the petitioner, and directed that 10 additional marks be given to the petitioner in Column No.15.