2 01.03.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 3013 Ori

                                W.P.(C) No. 7590 OF 2021




02   01.03.2021            The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                           Heard Mr. S.K. Mishra, 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 21.01.2021 under Annexure-7,
                  which has been passed in pursuance of the order dated
                  03.09.2020 in W.P.(C) No.18863 of 2020, the petitioner has
                  approached this Court by filing the present writ petition.
                           Issue notice to the opposite parties.
                           Two extra copies of the writ petition be served on
                  learned Standing Counsel for School and Mass Education
                  Department appearing for opposite parties no.1 & 2 within
                  three days enabling him to obtain instructions or file counter
                  affidavit.
                           Requisites for issuance of notice to opposite party
                  no.3 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.



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

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