WP(C)/7340/2021
2021 Latest Caselaw 3108 Ori

                            W.P.(C) No. 7340 of 2021




02.   02.03.2021             This   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 & others, 2017 (I) ILR -CUT-546 vide
                   order dated 22.12.2020 under Annexure-10, which has
                   been passed in pursuance of the order dated 24.12.2019 in
                   W.P.(C) No.27779 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.
                           Steps to serve notice on opposite party no.4 by
                   registered post with A.D. be taken within three days. Office
                   shall send notice fixing a short returnable date.




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

(Dr. B.R. Sarangi, J)

Ajaya