WP(C)/7235/2021
2021 Latest Caselaw 3156 Ori

                                W.P.(C) No. 7235 of 2021




02.   03.03.2021            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 Ritanjali Giri @ Paul v.
                   State of Odisha (School & M.E. Deptt.) & others, 2016 (I)
                   ILR-1162 vide order dated 25.01.2021 under Annexure-10,
                   which has been passed in pursuance of the order dated
                   04.12.2019 in W.P.(C) No.19567 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