2 28.01.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 1009 Ori

                                W.P.(C) No. 49 OF 2021




02   28.01.2021           The matter is taken up through video conferencing
                  mode.
                          Heard Mr. D.N. Rath, 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 07.12.2020 under Annexure-7,
                  which has been passed in pursuance of the order dated
                  02.09.2020 in W.P.(C) No.21526 of 2020, the petitioner has
                  approached this Court by filing the present writ petition.
                          Issue notice to the opposite parties.
                          Two extra copies of the writ petition be served on
                  learned Additional Standing Counsel appearing for opposite
                  parties no.1 and 2 within three days enabling him to obtain
                  instructions or file counter affidavit.



                                                      ....................................

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