WP(C)/2752/2021
2021 Latest Caselaw 1011 Ori

                                   W.P.(C) No. 2752 of 2021




02.   28.01.2021             The matter is taken up through video conferencing.
                             Heard Mr. B. Ray, learned counsel for the petitioners.
                             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 14.08.2020
                   under Annexure-7, which has been passed in pursuance of the
                   order   dated   27.05.2020    in    W.P.(C)   No.7051    of    2020,   the
                   petitioners 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