SMT. SAKUNTALA DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Addl. Govt. Advocate.

(2.) This is the second journey of the petitioner to this Court.

(3.) It is apparent from the record that on the earlier occasion, the petitioner had filed a writ application bearing W.P.(C) No. 23582 of 2013, which was disposed of by this Court on 21.7.2014. Keeping in view the facts of the case, I find it apposite to quote the entire order passed by a Bench of this Court.