WP(C)/9271/2021
2021 Latest Caselaw 3667 Ori

                            W.P.(C) No. 9271 of 2021




02.   16.03.2021           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 Radharani Samal
                   v. State of Odisha & others, 2017 (I) ILR -CUT-546 vide
                   order dated 12.01.2021 under Annexure-9 series, which
                   has   been     passed   in    pursuance   of   the   order   dated
                   06.03.2020 in W.P.(C) No.7332 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.
                           Issue notice to opposite party no.4 by registered
                   post with A.D. fixing a short returnable date. Requisites for
                   which shall be filed within three days.




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

(Dr. B.R. Sarangi, J)

Ajaya