WP(C)/3090/2021
2021 Latest Caselaw 1148 Ori

                              W.P.(C) No. 3090 of 2021




02.   01.02.2021            The matter is taken up through video conferencing.
                            Heard Mr. K.K. Swain, learned counsel for the
                   petitioners.
                            Against rejection of claim of the petitioners 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 22.12.2020 under
                   Annexure-2, which has been passed in pursuance of the
                   order dated 05.02.2020 in W.P.(C) No.3905 of 2020, the
                   petitioners have 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 Standing Counsel for School and Mass Education
                   Department appearing for opposite parties no.1 to 4 within
                   three days enabling him to obtain instructions or file
                   counter affidavit.



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Ajaya (Dr. B.R. Sarangi, J)