Krushna Chandra Sahoo vs State Of Odisha & Others
2021 Latest Caselaw 6779 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.18862 OF 2021

  Krushna Chandra Sahoo                    .....                      Petitioner

                                                          Mr.S. Swain, Advocate
                                     Vs.
  State of Odisha & others                 .....                 Opposite party
                                                                State Counsel


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                          ORDER

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

Heard Mr. S. Swain, learned counsel for the petitioner. 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 12.01.2021 under Annexure-2, which has been passed in pursuance of the order dated 10.08.2020 in W.P.(C) No.16845 of 2020, the petitioner has 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.

Alok (DR. B.R. SARANGI) JUDGE