WP(C)/14302/2021
2021 Latest Caselaw 6310 Ori

                                  W.P.(C) No. 14302 of 2021




02.   10.06.2021             The matter is taken up through hybrid arrangement
                   (virtual/physical 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, 2017 (I) ILR CUT 546 vide order dated 31.03.2021 under
                   Annexure-11, which has been passed in pursuance of the order
                   dated 04.03.2021 in W.P.(C) No.6277 of 2021, the petitioner
                   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 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.
                                                          ...............................

Ajaya (DR. B.R. SARANGI) JUDGE