WP(C)/105/2021
2021 Latest Caselaw 975 Ori

                                  W.P.(C) No. 105 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 27.10.2020 under Annexure-3,
                   which has been passed in pursuance of the order dated
                   07.01.2020 in W.P.(C) No.29143 of 2019, the petitioner
                   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