WP(C)/10697/2021
2021 Latest Caselaw 3738 Ori

                             W.P.(C) No. 10697 of 2021




02.   17.03.2021           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 31.12.2020 under Annexure-3,
                   which has been passed in pursuance of the order dated
                   28.05.2020 in W.P.(C) No.12659 of 2020, 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 State Counsel 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