WP(C)/13008/2021
2021 Latest Caselaw 6212 Ori

                                    W.P.(C) No. 13008 of 2021




02.   08.06.2021               The matter is taken up by video conferencing mode.
                               Heard learned counsel for the petitioners.
                               Against rejection of claim of the petitioners in terms of the
                   judgment rendered in the case of Ritanjali Giri v. State of
                   Odisha, 2016 (I) ILR CUT 1162 vide order dated 07.03.2020
                   under Annexure-3, which has been passed in pursuance of the
                   order dated 20.12.2019 in W.P.(C) No.27346 of 2019, the
                   petitioners have approached this Court by filing the present writ
                   petition.
                               Issue notice to the opposite parties.
                               Four 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 4 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.


                                                           ...............................

Ashok (DR. B.R. SARANGI) JUDGE