LAWS(ORI)-2022-5-77

DULAMANI PATEL Vs. STATE OF ODISHA

Decided On May 27, 2022
Dulamani Patel Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioner and learned counsel for the State.

(3.) This Writ Petition has been filed challenging the order passed by the Director, Secondary Education, Odisha rejecting the prayer of the petitioner to modify the order of promotion to the post of Sr. SES (Headmaster) from Jr. SES (Asst. Teacher).