2 08.04.2021 This Matter Is Taken ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 4849 Ori

                                W.P.(C) No. 10776 of 2021




02   08.04.2021            This matter is taken up by video conferencing mode.
                          Heard learned counsel for the petitioners.
                          Against rejection of claim of the petitioners 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 26.11.2020 under Annexure-4,
                  which has been passed in pursuance of the order dated
                  27.05.2020 in W.P.(C) No.5618 of 2020, the petitioners have
                  approached this Court by filing the present writ petition.
                          Issue notice to the opposite parties.
                          Four extra copies of the writ petition be served on
                  learned State Counsel appearing for opposite parties no.1 to 4
                  within three days enabling him to obtain instructions or file
                  counter affidavit.
                                                    ....................................

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