WP(C)/38561/2020
2021 Latest Caselaw 720 Ori

                         W.P.(C) No.38561 of 2020




02.   21.01.2021                   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-9      since     pending
                   consideration, this Court without expressing any opinion on
                   the merits of the case disposes of the writ petition directing
                   the Commissioner-cum-Secretary, School and Mass Education
                   Department, Odisha, Bhubaneswar, opposite party no.1 to
                   look into the grievance of the petitioner vide Annexure-9 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 decisions of this Hon'ble
                   Court in the case of Ritanjali Giri @ Paul Vrs. State of
                   Odisha and others, 2016(I)-ILR-CUT-1162,                            State of
                   Odisha Vrs. Sri Loknath Behera, 2018 (II) OLR 932 as
                   well as Sarat Chandra Parida Vrs. State of Odisha &
                   Ors., ILR (II)-CUT-94.
                                   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 judgments
                   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.

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