JYOTSHNA RANI MOHANTY Vs. STATE

JUDGEMENT

(1.) IN this writ application, the petitioner has prayed for quashing of order dated 25.9.2014 passed by the Odisha Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 3015(C) of 2014 under Annexure -9 and order dated 20.9.2014 passed by the Director, Secondary Education, Odisha under Annexure -8.

(2.) HEARD Mr. K.P. Mishra, learned counsel for the petitioner and Mr. Samal, learned Standing Counsel for the School Mass Education Department -opposite party Nos. 1 to 3

(3.) THE short facts in the present case are as follows: