WP(C)/9172/2021
2021 Latest Caselaw 3677 Ori

                                W.P.(C) No. 9172 of 2021




02.   16.03.2021            This matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                            Heard learned counsel for the petitioners.
                            Against rejection of claim of the petitioners 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 14.02.2020 under Annexure-3,
                   which has been passed in pursuance of the order dated
                   24.12.2019 in W.P.(C) No.28040 of 2019, the petitioners have
                   approached this Court by filing the present writ petition.
                            Issue notice to the opposite parties.
                            Four 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 4 within
                   three days enabling him to obtain instructions or file counter
                   affidavit.



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

(DR. B.R. SARANGI, J)

Ajaya