2 05.04.2021 This Matter Is Taken ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 4560 Ori

                                W.P.(C) No. 11991 of 2021




02   05.04.2021           This matter is taken up through video conferencing.
                          Heard learned counsel for the petitioner.
                          Against rejection of claim of the petitioner in terms of
                  the judgment rendered in the case of Ritanjali Giri @ Paul v.
                  State of Odisha (School & M.E. Deptt.) & others, 2016 (I)
                  ILR-1162 vide order dated 18.01.2021 under Annexure-7
                  series, which has been passed in pursuance of the order dated
                  11.05.2020 in W.P.(C) No.11833 of 2020, the petitioner has
                  approached this Court by filing the present writ petition.
                          Issue notice to the opposite parties.
                          Three extra copies of the writ petition be served on
                  learned State Counsel appearing for opposite parties no.1 to 3
                  within three days enabling him to obtain instructions or file
                  counter affidavit.
                          As the restrictions due to the COVID-19 situation are
                  continuing, learned counsel for the parties may utilize the soft
                  copy of this order available in the High Court's website or
                  print out thereof at par with certified copies in the manner
                  prescribed, vide Court's Notice No.4587, dated 25th March,
                  2020.


                                                    ....................................

(DR. B.R. SARANGI, J) Ajaya