TWINKLE SEN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through 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 of answer paper in the Odisha Secondary School Teacher Eligibility Test (OSSTET) 2021; whereby the Petitioner assails the evaluation method and the final selection list and has preferred an application under Articles 226 and 227 of the Constitution of India.