WP(C)/11358/2021
2021 Latest Caselaw 4484 Ori

                                    W.P.(C) No. 11358 of 2021




02.   31.03.2021               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 Ritanjali Giri v. State of
                   Odisha, 2016 (I) ILR CUT 1162 vide order dated 18.02.2021
                   under Annexure-3, which has been passed in pursuance of the
                   order dated 27.08.2020 in W.P.(C) No.18676 of 2020, the
                   petitioner has 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.


                                                           ...............................

Alok (DR. B.R. SARANGI) JUDGE