Bhaktilata Mohapatra vs State Of Odisha And Others
2021 Latest Caselaw 6777 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.15122 of 2021

Bhaktilata Mohapatra                             .....                      Petitioner
                                                       Mr. D.K. Mohapatra, 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 Radharani Samal v. State of Odisha, 2017 (I) ILR CUT 546 vide order dated 17.02.2021 under Annexure-5, which has been passed in pursuance of the order dated 21.10.2020 in W.P.(C) No.25340 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.

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.)