WP(C)/7309/2021
2021 Latest Caselaw 3145 Ori

                                W.P.(C) No. 7309 of 2021




02.   03.03.2021            This matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                            Heard learned counsel for the petitioners.
                            Against rejection of claim of the petitioners 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 07.08.2020 under Annexure-3,
                   which has been passed in pursuance of the order dated
                   27.01.2020 in W.P.(C) No.2970 of 2020 the petitioners have
                   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 to opposite party no.4 by
                   registered post with A.D. shall be taken within three days,
                   office shall send notice fixing a short returnable date.




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

(DR. B.R. SARANGI, J)

Ajaya