WP(C)/15238/2021
2021 Latest Caselaw 5752 Ori

                                 W.P.(C) No. 15238 of 2021




02.    30.04.2021            This matter is taken up through hybrid arrangement
                    (virtual/physical 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 05.02.2021 under Annexure-8, which has been passed in
                    pursuance of the order dated 27.05.2020 in W.P.(C) No.8658 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 resurgence of COVID-19
                    situation are continuing, learned counsel for the parties may
                    utilize a printout of the order available in the High Court's
                    website, at par with certified copy, subject to attestation by the
                    concerned advocate, in the manner prescribed vide Court's
                    Notice No.4587, dated 25th March, 2020 as modified by Court's
                    Notice No. 4798 dated 15th April, 2021.


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

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