Biswamitra Bhoi vs State Of Odisha And Others
2022 Latest Caselaw 1085 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P. (C) No. 41880 of 2021

Biswamitra Bhoi                       .....                      Petitioner
                                                      Mr. S. Samal, Adv.
                                  Vs.
State of Odisha and others          .....                 Opposite parties
                                                Standing Counsel S&ME


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                       ORDER

04.02.2022 Order No. This matter is taken up by video conferencing mode.

2. 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 28.08.2021 under Annexure-8, the petitioner has approached this Court by filing the present writ petition.

3. Issue notice to the opposite parties.

4. 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.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021, and

Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Ashok (DR. B.R. SARANGI) JUDGE