ABIDABANU NAJIRKHAN MULLA Vs. JILHA PARISHAD SATARA

JUDGEMENT

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

(2.) Since the question involved in all these Petitions is common, the same are heard together and disposed of by this common judgment and order.

(3.) In Writ Petition No.538 of 2014, the Petitioner challenges the selection of Respondent Nos.3 & 4 to the post of Anganwadi Supervisor, being contrary to the Government Resolutions.