Citation : 2021 Latest Caselaw 627 Ori
Judgement Date : 19 January, 2021
W.P.(C) No.35717 of 2020
02. 19.01.2021 This matter is taken up through Video
Conferencing mode.
Heard learned counsel for the parties.
Looking to the prayer involved herein, this Court
feels it appropriate to direct the Commissioner-cum-
Secretary, School and Mass Education Department,
Bhubaneswar, opposite party no.1 to treat the writ petition as
representation at the instance of the petitioner 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.
uks
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