2 08.03.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 3377 Ori

                                W.P.(C) No. 8190 OF 2021




02   08.03.2021           The matter is taken up through hybrid arrangement
                  (virtual/physical mode).
                          Heard Mr. P.K. Mohapatra, 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 22.12.2020 under Annexure-11
                  which has been passed in pursuance of the order dated
                  20.02.2017 in W.P.(C) No.801 of 2017, 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 Additional Standing Counsel appearing for opposite
                  parties no.1, 2 and 4 within three days enabling him to obtain
                  instructions or file counter affidavit.
                          Requisites for issuance of notice to opposite party
                  no.3 by Registered Post with A.D. shall be filed within three
                  days. Office shall send notice to the said opposite party fixing
                  a short returnable date.



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(DR. B.R. SARANGI, J) Alok