SUKANTI NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Standing Counsel for the State.

(2.) There is no appearance on behalf of opposite party No.5 when he matter is called.

(3.) The petitioner has approached this Court by filing the present writ petition under Article 226 of the Constitution of India assailing the order passed by the Collector-cum-District Magistrate, Puri-O.P.No.2 dtd. 20/1/2022 in A.W.W. Misc. Case No.110 of 2010 (Annexure-1) thereby affirming the order dtd. 8/5/2015 by which the petitioner working as Anganwadi Helper was disengaged.