WP(C)/13063/2021
2021 Latest Caselaw 4920 Ori

                                W.P.(C) No. 13063 of 2021




02.   09.04.2021            The 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 15.07.2020 under Annexure-3,
                   which has been passed in pursuance of the order dated
                   12.02.2020 in W.P.(C) No.4387 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.
                           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.


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(DR. B.R. SARANGI J)

Ajaya