Amulya Kumar Dhal vs State Of Odisha And Others
2021 Latest Caselaw 6775 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.17343 of 2021

Amulya Kumar Dhal                                .....                          Petitioner
                                                              Mr. B.N. Parida, Advocate
                                           Vs.
State of Odisha and others                       .....                    Opposite parties
                                                                Standing Counsel S&ME

              CORAM:
                  DR. JUSTICE B.R. SARANGI

                                                  ORDER

01.07.2021 Order No. This matter is taken up by video conferencing mode.

Heard learned counsel for the petitioner.

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 24.02.2021 under Annexure-1, which has been passed in pursuance of the order dated 02.09.2020 in W.P.(C) No.21242 of 2020, 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.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021.

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