WP(C)/11280/2021
2021 Latest Caselaw 4411 Ori

                                  W.P.(C) No. 11280 of 2021




02.   30.03.2021             The 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 Radharani Samal v. State of
                   Odisha, 2017 (I) ILR CUT 546 vide order dated 18.12.2020 under
                   Annexure-6, which has been passed in pursuance of the order
                   dated 20.06.2019 in W.P.(C) No.10327 of 2019, the petitioner
                   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.
                             Steps for service of notice on opposite party no.4 by
                   registered post with A.D. be taken within three days. Office shall
                   send notice to the said opposite party fixing an early returnable
                   date.


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Alok (DR. B.R. SARANGI) JUDGE