WP(C)/2413/2021
2021 Latest Caselaw 966 Ori

                                  W.P.(C) No. 2413 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 petitioners in terms of
                   the judgment rendered in the case of Ritanjali Giri @ Paul v.
                   State of Odisha (School & M.E. Deptt.) & others, 2016 (I)
                   ILR-1162 vide order dated 11.12.2020 under Annexure-3,
                   which has been passed in pursuance of the order dated
                   11.11.2020 in W.P.(C) No.28977 of 2020, the petitioners have
                   approached this Court by filing the present writ petition.
                            Issue notice to the opposite parties.
                            Four 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 4 within
                   three days enabling him to obtain instructions or file counter
                   affidavit.



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(DR. B.R. SARANGI, J) Ajaya