WP(C)/1468/2021
2021 Latest Caselaw 1394 Ori

                                   W.P.(C) No. 1468 of 2021




02.   04.02.2021             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 Ritanjali Giri v. State of
                   Odisha, 2016 (I) ILR CUT 1162 vide order dated 21.11.2020
                   under Annexure-10, which has been passed in pursuance of the
                   order dated 04.12.2019 in W.P.(C) No.23386 of 2019, the
                   petitioner 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.


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Ajaya (DR. B.R. SARANGI) JUDGE