WP(C)/4824/2021
2021 Latest Caselaw 3174 Ori

                              W.P.(C) No. 4824 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 22.01.2021 under Annexure-11,
                   which has been passed in pursuance of the order dated
                   28.07.2017 in W.P.(C) No.26583 of 2019 and order dated
                   10.11.2020 in W.P.(C) No.27175 of 2020, 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 Addl. Government Advocate 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