Kulamani Mahanta vs State Of Odisha And Others
2022 Latest Caselaw 591 Ori

Citation : 2022 Latest Caselaw 591 Ori
Judgement Date : 24 January, 2022

Orissa High Court

Kulamani Mahanta vs State Of Odisha And Others on 24 January, 2022

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 40617 of 2021

             Kulamani Mahanta                   ....                            Petitioner
                                                            Mr. T.K. Nayak, Advocate
                                                -Versus -
             State of Odisha and others         ....                     Opp. Parties
                                                            Standing Counsel, S&ME
                                                                              Deptt.
                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                       ORDER

24.01.2022 Order No. This matter is taken up through 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 27.11.2020 under Annexure-5, which has been passed in pursuance of the order dated 09.09.2020 in W.P.(C) No. 22289 of 2020, 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.

5. Requisites for issuance of notice to opposite party no.4 by Registered Post with A.D. shall be filed within three days.

Office shall send notice to the said opposite party fixing a short returnable date.

6. 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.

(Dr. B.R. Sarangi) Judge Alok