WP(C)/14949/2021
2021 Latest Caselaw 6077 Ori

                               W.P.(C) No.14949 of 2021




2.   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) Ajaya/Ashok VACATION JUDGE