BIJAYALAXMI DASH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard.

(3.) The present writ petitioner challenges the office order No.7317 dtd. 7/12/2020 passed by the opposite party No.3- District Education Officer, Jajpur rejecting her prayer for trained scale of pay on attaining the age of 48 years.