WP(C)/15094/2021
2021 Latest Caselaw 5757 Ori

Citation : 2021 Latest Caselaw 5757 Ori
Judgement Date : 30 April, 2021

Orissa High Court

WP(C)/15094/2021 on 30 April, 2021

W.P.(C) No. 15094 of 2021

02. 30.04.2021 The matter is taken up through video conferencing.
Heard learned counsel for the petitioner.
Against rejection of claim of the petitioner in terms of the
judgment rendered in the case of Harbans Lal v. The State of
Punjab and Ors., (CWP No. 2371 of 2010 decided on
31.08.2010), which has been upheld by the Hon'ble apex Court
in SLP(C) No.23578 of 2012 disposed of on 30.07.2012, vide
order dated 10.12.2020 under Annexure-6, which has been
passed in pursuance of the order dated 30.06.2020 passed by
this Court in W.P.(C) No.15129 of 2020, the petitioner has
approached this Court by filing the present writ petition.
Issue notice to the opposite parties.
Six 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 6 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