WP(C)/16882/2021
2021 Latest Caselaw 6246 Ori

                            W.P.(C) No.16882 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 Ritanjali Giri @
                  Paul v. State of Odisha (School & M.E. Deptt.) & others,
                  2016 (I) ILR-1162 vide order dated 16.04.2021 under
                  Annexure-5, which has been passed in pursuance of the
                  order dated 04.12.2020 in W.P.(C) No.32087 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 State Counsel 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)