WP(C)/3498/2021
2021 Latest Caselaw 1164 Ori

                                 W.P.(C) No. 3498 of 2021




02.   01.02.2021            The matter is taken up through video conferencing.
                            Heard Mr. P.K. Mohanty, 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 14.08.2020 under
                   Annexure-4, which has been passed in pursuance of the
                   order dated 20.12.2019 in W.P.(C) No.26774 of 2019, 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 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)