WP(C)/14299/2021
2021 Latest Caselaw 6244 Ori

                            W.P.(C) No.14299 of 2021




2.   09.06.2021           The matter is taken up by video conferencing mode.
                          Heard learned counsel for the petitioner.
                          Against rejection of claim of the petitioner in terms
                  of the judgment rendered in the case of Radharani Samal
                  v. State of Odisha & others, 2017 (I) ILR -CUT-546 vide
                  order dated 04.01.2021 under Annexure-10 series, which
                  has   been   passed   in   pursuance    of   the   order   dated
                  15.10.2020 in W.P.(C) No.25955 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 printout 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.


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

Ajaya (DR. B.R. SARANGI, J)