3 22.03.2021 This Matter Is Taken ... vs 4 22.03.2021 The Matter Is Taken Up ...
2021 Latest Caselaw 3969 Ori

                               W.P.C. NO.5224 of 2021




                                    I.A. No. 3110 of 2021



3   22.03.2021         This     matter      is   taken     up     though    hybrid
                 arrangement (virtual/physical mode).
                       The     petitioner    has   filed   this   application   for
                 modification of the order dated 15.02.2021.
                       Heard Mr. B.K. Pattnaik, learned counsel for the
                 petitioner.
                       Considering the grounds taken in the application,
                 the order dated 15.02.2021 is hereby recalled and fresh
                 order is passed.
                       Accordingly,      the     Interlocutory    Application    is
                 allowed.


                                                 ...................................
                                                  Dr. B.R. Sarangi, J.

(P.T.O.) W.P.(C) No. 5224 of 2021

4 22.03.2021 The matter is taken up through hybrid arrangement (virtual/physical mode).

Heard Mr. B.K. Pattnaik, 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, 2017 (I) ILR CUT 546 vide order dated 25.11.2020 under Annexure- 1, which has been passed in pursuance of the order dated 25.06.2019 in W.P.(C) No.10036 of 2019, 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.

Alok