WP(C)/37730/2020
2021 Latest Caselaw 539 Ori

                         W.P.(C) No.37730 of 2020




02.   15.01.2021                This   matter     is   taken    up   through   Video
                   Conferencing mode.
                                Heard learned counsel for the parties.
                                Looking to the prayer involved in this writ
                   petition and as decision has to be taken by the Secretary to
                   Government,     School   and    Mass   Education     Department,
                   Odisha, Bhubaneswar, opposite party no.1, this writ petition
                   stands disposed of with a direction to the opposite party no.1
                   to consider the request of the petitioner involved therein by
                   treating this writ petition as representation at the instance of
                   the petitioner taking into consideration the applicability of
                   judgment in the case of Ritanjali Giri @ Paul Vrs. State of
                   Odisha and others, reported in 2016(I)-ILR-CUT-1162
                   and take a lawful decision thereon as appropriate, within a
                   period 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 petitioners.
                                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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