WP(C)/3389/2021
2021 Latest Caselaw 1072 Ori

                                 W.P.(C) No. 3389 OF 2021




02.   29.01.2021            The matter is taken up through video conferencing.
                            Heard    Mr.   S.   Samal,     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 09.12.2020 under Annexure-8, which has been passed
                   in pursuance of the order dated 10.12.2019 passed in W.P.(C)
                   No.10319 of 2019, 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.


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

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