SARASWATI SENAPATI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Mr. Amit Patnaik, learned Additional Government Advocate appearing for the opposite party -State and Mr. D. Lenka, learned counsel for the opposite party No. 4.

(2.) THIS writ petition is against the order of termination dated 24.11.2012(Annexure -1).

(3.) ACCORDINGLY , petitioner has filed this writ petition praying therein as to why the Sub -Collector not complying with the natural justice has passed the order of termination under Annexure -1 and showing no cause or insufficient case make the Rule absolute and further be pleased to quash the said impugned order under Annexure -1.