WP(C)/12792/2021
2021 Latest Caselaw 4933 Ori

                                W.P.(C) No. 12792 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 Ritanjali Giri @ Paul v.
                   State of Odisha (School & M.E. Deptt.) & others, 2016 (I)
                   ILR-1162 vide order dated 12.03.2021 under Annexure-1,
                   which has been passed in pursuance of the order dated
                   18.12.2020 in W.P.(C) No.35581 of 2020, the petitioner has
                   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