GOURI JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

(2.) Heard learned counsel for the parties.

(3.) The Petitioner has filed the present Writ Petition inter alia challenging order dtd. 28/7/2016 so passed by O.P. No.3 under Annexure-11. Vide the said order, claim of the petitioner to get the benefit of Rehabilitation Appointment has been rejected on the ground that petitioner is the married daughter of the deceased employee.