LAWS(ORI)-2022-5-129

SWETALINA PATRA Vs. STATE OF ODISHA

Decided On May 31, 2022
Swetalina Patra Appellant
V/S
STATE OF ODISHA Respondents

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 key in the Computer Based Test (CBT) for the recruitment of Contractual Hindi, Sanskrit and Physical Education Teachers in Govt. Secondary Schools of the State of Odisha, 2021, pursuant to Advertisement dtd. 13/8/2021 issued by the Directorate of Secondary Education, Odisha, Bhubaneswar; whereby the Petitioner assailing the the evaluation method, preferred this Writ Petition invoking Articles 226 and 227 of the Constitution of India.