WP(C)/4812/2021
2021 Latest Caselaw 3113 Ori

                            W.P.(C) No. 4812 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 14.12.2020 under Annexure-11 series, which
                   has   been   passed   in   pursuance    of   the   order   dated
                   17.10.2019 in W.P.(C) No.18461 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