WP(C)/8933/2021
2021 Latest Caselaw 3684 Ori

                                W.P.(C) No. 8933 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 Ritanjali Giri @ Paul v.
                   State of Odisha (School & M.E. Deptt.) & others, 2016 (I)
                   ILR-1162 vide order dated 14.08.2020 under Annexure-6,
                   which has been passed in pursuance of the order dated
                   27.05.2020 in W.P.(C) No.7051 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)

Ajaya