WP(C)/13059/2021
2021 Latest Caselaw 4926 Ori

                                W.P.(C) No. 13059 of 2021




02.   09.04.2021            The 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 18.12.2021 under Annexure-6, which has been passed in
                   pursuance of the order dated 19.02.2020 in W.P.(C) No.5808 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 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.
                           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