2 01.03.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 3017 Ori

                                W.P.(C) No. 7429 OF 2021




02   01.03.2021            The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                           Heard    Mr.   S.   Swain,    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 17.12.2020 under Annexure-2,
                  which has been passed in pursuance of the order dated
                  17.12.2019 in W.P.(C) No.25216 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.



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

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