SASMITA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) The writ petition has been filed by the petitioner challenging the order dtd. 18/1/2014 (Annexure-4) passed by opposite party no.3, District Education Officer, Khordha.

(3.) The petitioner essentially has challenged the portion of the letter which proposes for cancellation of the engagement of the petitioner that was issued by the self-same office of the District Education Officer, Khordha vide order No.10805 dtd. 27/9/2013 (Annexure-2).