WP(C)/4158/2021
2021 Latest Caselaw 1506 Ori

                                W.P.(C) No. 4158 OF 2021




02.   05.02.2021            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 Radharani Samal v.
                   State of Odisha & others, 2017 (I) ILR -CUT-546 vide order
                   dated 31.12.2020 under Annexure-6, which has been passed
                   in pursuance of the order dated 23.06.2017 in W.P.(C)
                   No.10899 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 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.
                            Issue notice to opposite party no.4 by registered post
                   with A.D., fixing a short returnable date. Requisites for which
                   shall be filed within three days.


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(DR. B.R. SARANGI, J) Ajaya