2 10.03.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 3540 Ori

                               W.P.(C) No. 8517 OF 2021




02   10.03.2021            The 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 31.12.2020 under Annexure-2,
                  which has been passed in pursuance of the order dated
                  27.05.2020 in W.P.(C) No.6115 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 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) Alok