WP(C)/37727/2020
2021 Latest Caselaw 538 Ori

                         W.P.(C) No.37727 of 2020




02.   15.01.2021                  This    matter        is    taken     up    through     Video
                   Conferencing mode.
                                  Heard learned counsel for the parties.
                                  Looking to the limited request involved herein
                   and as this Court finds, the representation of the petitioner
                   involving     the    matter    vide        Annexure-2      since     pending
                   consideration, this Court without expressing any opinion on
                   the merits of the case disposes of the writ petition directing
                   the   Principal      Secretary,      School        and    Mass     Education
                   Department, opposite party no.1 to look into the grievance of
                   the petitioner vide Annexure-2 and take a lawful decision in
                   the matter, taking into consideration the grounds raised in
                   the writ petition, the documents appended thereto as well as
                   the decision of this Hon'ble Court in the case of Ritanjali Giri
                   @ Paul Vrs. State of Odisha and others, reported in
                   2016(I)-ILR-CUT-1162.
                                  The entire exercise shall be completed within a
                   period   of    one     and    half        months    from    the     date   of
                   communication of copy of this order, copy of the judgment
                   cited hereinabove, so also copy of the writ petition by the
                   petitioner.
                                  As restrictions are continuing for COVID-19,
                   learned counsel may utilize the soft copy of this order
                   available in the High Court's website or print out thereof at
                   par with certified copies in the manner prescribed, vide
                   Court's Notice No.4587, dated 25.03.2020.


                                                                      .....................................
                                                                       Biswanath Rath, J.

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