WP(C)/1634/2021
2021 Latest Caselaw 859 Ori

                                   W.P.(C) No. 1634 of 2021




02.   25.01.2021             The matter is taken up through video conferencing.
                             Heard Mr. P. Panda, learned counsel for the petitioner.
                             Against rejection of the claim of the petitioner vide order
                   dated 29.12.2020 under Annexure-7 in terms of the judgment
                   rendered in the case of Radharani Samal v. State of Odisha,
                   2017 ILR CUT 546 in pursuance of the order dated 18.08.2020
                   passed in W.P.(C) No.17567 of 2020, the petitioner 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.


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Ashok (DR. B.R. SARANGI) JUDGE