2 23.06.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 6506 Ori

Citation : 2021 Latest Caselaw 6506 Ori
Judgement Date : 23 June, 2021

Orissa High Court

2 23.06.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ... on 23 June, 2021

W.P.(C) No.12521 of 2021

02 23.06.2021 The matter is taken up through 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, 2017 (I) ILR CUT 546 vide order dated 27.11.2020 under
Annexure-5, which has been passed in pursuance of the order
dated 09.09.2020 in W.P.(C) No.22288 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.
Requisites for issuance of notice to opposite party no.4 by
Registered Post with A.D. shall be filed within three days. Office
shall send notice to the said opposite party fixing a short
returnable date.
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.

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

Alok (DR. B.R. SARANGI) JUDGE