CHHAYA Vs. RENUKA VISHNU DAVANDE AND ORS.

JUDGEMENT

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

(2.) The petitioner is aggrieved by the impugned judgment and order dated 31/07/2014 delivered by the Divisional Commissioner, Aurangabad Division Aurangabad in Appeal No.18/2013. The appointment of the petitioner as an "Anganwadi Karyakarti" at Mini Anganwadi, Sawa, Tal. and Dist. Hingoli has been cancelled and respondent No.1 has been appointed in her place.

(3.) The petitioner submits as under :