2 18.03.2021 The Matter Is Taken Up ... vs Against Rejection Of Claim Of The ...
2021 Latest Caselaw 3836 Ori

                               W.P.(C) No. 9634 OF 2021




02   18.03.2021            The 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 08.02.2021 under Annexure-3,
                  which has been passed in pursuance of the order dated
                  09.09.2020 in W.P.(C) No.22778 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 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) Alok