2 07.06.2021 The Matter Is Taken Up ... vs Against Rejection Of ...
2021 Latest Caselaw 6161 Ori

                                 W.P.(C) No. 15352 of 2021




02   07.06.2021              The matter is taken up through video conferencing
                  mode.
                             Heard Ms. B.K. Pattanaik, learned counsel for the
                  petitioner.
                             Against rejection of representation of the petitioner
                  vide order dated 26.03.2021 under Annexure-8 for grant of
                  financial benefit in terms of the judgments of the apex Court
                  in Harbans Lal v. State of Punjab (CWP No.2371 of 2010
                  decided on 31.08.2010) and Anand Dash v. State of
                  Odisha,       2014(Supp.1)      OLR   754,   the   petitioner   has
                  approached this Court by filing this writ petition.
                             Issue notice.
                             Let three extra copies of the writ petition be served
                  within    three   days     on   learned   Additional   Government
                  Advocate, as he appears for opposite parties no.1 to 3 to
                  enable 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.


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(DR. B.R. SARANGI) JUDGE Alok

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