BEBI EKNATH BICHKULE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This Petition is filed with following substantive prayer:

(3.) It is the case of the Petitioner that on 9th June, 1986, she came to be appointed as Temporary Sister with the Primary Health Centre, Dhakephal and her name stood at Sr. No.3 in the chart of appointments and since her appointment from 1986 till today the Petitioner is working as a Temporary Sister at Primary Health Centre, Pimpalwadi, Tq-Paithan, Dist-Aurangabad. It is the case of the Petitioner that Respondent No.2 - District Health Officer, Zilla Parishad, Aurangabad has prepared the seniority list on 22nd April, 1987 which shows that the name of the Petitioner is at Sr. No.69. The Petitioner has passed 4th class examination in the year 1989, which is the eligibility for the promotion as a Sweeper. Though another employee namely, Smt. Malanbai Ghodke is far junior to the Petitioner, instead of the Petitioner said Malabai Ghodke is promoted on the permanent post of Sweeper.