ANITA SAHOO Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) THE petitioner, being aggrieved with the order dated 3.4.2006(Annexure -5) by which petitioner has been disengaged from duties with effect from 31.3.2006 in obedience to the order passed by the Hon'ble High Court in W.P.(C) No. 11784 of 2003 and W.P.(C) No. 14947 of 2004, has approached this Court.

(2.) BRIEF facts of the case that the petitioner was engaged as Swechhasevi Sikhaya Sahayak by virtue of notice published in this regard having all eligibility conditions and accordingly joined the post on 24.4.2004 and has started working.

(3.) FROM the pleadings of the writ petition it appears that the petitioner was appointed as Swechhasevi Sikhya Sahayak on the basis of the advertisement issued by the competent authority in the year 2003 and started discharing her duties. The petitioner wad disengaged from service vide order dated 3.4.2006.