WP(C)/14298/2021
2021 Latest Caselaw 6245 Ori

                            W.P.(C) No.14298 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 04.12.2020 under Annexure-11, which has been
                  passed in pursuance of the order dated 10.07.2019 in
                  W.P.(C) No.11545 of 2019, 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)