DHRUTIMAYA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present application has been filed seeking review of the judgment passed by this Court on 24/2/2023 in W.P. (C) No.14172/2018. The aforementioned Writ Petition was filed with the following prayer;

(2.) After hearing the parties, this Court in the aforementioned judgment disposed of the Writ Petition with the following directions;

(3.) The present application has been filed on the ground that the directions as at Sl.Nos.(i) and (ii) need to be modified to the extent of adding 'performance test' in Sl. No.(i) and deleting 'performance test' from