WP(C)/2677/2021
2021 Latest Caselaw 960 Ori

                                   W.P.(C) No. 2677 of 2021




02.   28.01.2021            The matter is taken up through video conferencing.
                            Heard Mr. K.K. Swain, learned counsel for the petitioners.
                            Against rejection of claim of the petitioner in terms of the
                   judgment rendered in the case of Ritanjali Giri v. State of
                   Odisha, 2016 (I) ILR CUT 1162 vide order dated 11.11.2020
                   under Annexure-4, which has been passed in pursuance of the
                   order   dated   24.01.2020    in   W.P.(C)   No.2725    of   2020,   the
                   petitioners approached this Court by filing the present writ petition.
                            Issue notice to the opposite parties.
                            Five 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 5 within three days enabling
                   him to obtain instructions or file counter affidavit.


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Ajaya (DR. B.R. SARANGI) JUDGE