WP(C)/14080/2021
2021 Latest Caselaw 5764 Ori

                                W.P.(C) No. 14080 of 2021




02.    30.04.2021           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 16.11.2020 under Annexure-6,
                    which has been passed in pursuance of the order dated
                    18.12.2017 in W.P.(C) No.24383 of 2017, 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 State Counsel 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