LAWS(ORI)-2024-5-198

MINAKHI DAS Vs. STATE OF ODISHA

Decided On May 30, 2024
Minakhi Das Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Petitioner has filed the present Writ Petition inter alia with the following prayer:

(3.) It is the case of the Petitioner that Petitioner while continuing as an Asst. Teacher in Municipal Girls' High School, Bhubaneswar, basing on an advertisement issued by Board of Secondary Education, Orissa, Cuttack (in short,"Board') vide Advertisement No.CAD-289, Petitioner made her application as against the post of Subject Expert in teaching of Oriya.