WP(C)/21078/2018
2021 Latest Caselaw 6065 Ori

                              W.P.(C) No.21078 of 2018




3.   02.06.2021            The matter is taken up by video conferencing mode.
                           Heard learned counsel for the parties.
                           It is agreed by learned counsel for the parties that the
                  issue involved in this case is analogous to one involved in
                  W.P.(C) No. 27401 of 2020 and batch,              which have been
                  allowed by this Court vide judgment passed on 04.05.2021.
                           Therefore, in view of the reasons stated in the detailed
                  judgment dated 04.05.2021 passed in W.P.(C) No. 27401 of
                  2020 and batch, this writ petition is allowed.
                           Since the notification no.5465 dated 11.03.2020 and
                  subsequent office memorandum no. 5538 dated 11.03.2020 as
                  well as corrigendum dated 14.12.2020 have been quashed, the
                  opposite parties are directed to restore back the position of the
                  school     in   question,   as   before,   and   provide   necessary
                  infrastructure for smooth running of the same.
                           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.


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(DR. B.R. SARANGI,J) Alok/Ajaya VACATION JUDGE