RABINDRA PANIGRAHI Vs. STATE OF ODISHA

JUDGEMENT

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

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

(3.) The present petition has been directed against the improper evaluation and preparation of question cum answer sheet in the Computer Based Test (CBT) for the recruitment of Contractual Teachers in Govt. secondary school, pursuant to Advertisement dtd. 13/8/2021; whereby the Petitioner assails the evaluation method and has preferred an application under Articles 226 and 227 of the Constitution of India.