Karunakar Bag vs State Of Odisha And Others
2022 Latest Caselaw 689 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No. 40253 of 2021

            Karunakar Bag                        ....                                  Petitioner
                                                                    Mr. D.N. Rath, 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 30.09.2021 under Annexure-6, which has been passed in pursuance of the order dated 14.09.2020 in W.P.(C) No.22888 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.

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