Arun Kumar Panda vs State Of Odisha And Others
2022 Latest Caselaw 641 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 1404 of 2022

            Arun Kumar Panda                       ....                                Petitioner
                                                                Mr. P.K. Mohanty, Advocate
                                                    -Versus -
            State of Odisha and others             ....                          Opp. Parties

                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                          ORDER

25.01.2022 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 Sarat Chandra Parida v. State of Odisha, 2015 (II) ILR CUT 94, vide order dated 04.12.2021 under Annexure-5, which has been passed in pursuance of the order dated 15.12.2020 in W.P.(C) No.34977 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 writ petition be served on learned Standing Counsel for School and Mass Education Department appearing for opposite party nos.1 to 3 within three days enabling him to obtain instructions or file counter affidavit.

5. Steps for service of notice on the 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.

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 Ashok