2 08.04.2021 This Matter Is Taken ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 4847 Ori

                                W.P.(C) No. 11615 of 2021




02   08.04.2021            This matter is taken up by video conferencing mode.
                           Heard learned counsel for the petitioner.
                           Against rejection of claim of the petitioner in terms of
                  the judgment rendered in the case of Radharani Samal v.
                  State of Odisha & others, 2017 (I) ILR -CUT-546 vide order
                  dated 17.01.2020 under Annexure-6, which has been passed
                  in pursuance of the order dated 02.07.2019 in W.P.(C)
                  No.12751 of 2018, 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 Standing Counsel for School and Mass Education
                  Department appearing for opposite parties no.1 to 3 within
                  three days enabling him to obtain instructions or file counter
                  affidavit.
                           Issue notice to opposite party no.4 by registered post
                  with A.D. fixing a short returnable date. Requisites for which
                  shall be filed within three days.


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

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