2 10.03.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 3529 Ori

                                    W.P.(C) No. 6808 of 2021




02   10.03.2021               The matter is taken up through video conferencing 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, 2017 (I) ILR CUT 546 vide order dated 07.12.2020 under
                  Annexure-10 series, which has been passed in pursuance of the
                  order dated 01.07.2019 in W.P.(C) No.10920 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.


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

Alok (DR. B.R. SARANGI) JUDGE