Dillip Kumar Nanda vs State Of Odisha And Others
2022 Latest Caselaw 757 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P. (C) No. 312 of 2022

Dillip Kumar Nanda                    .....                     Petitioner
                                                     Mr. R. Samal, Adv.
                                   Vs.
State of Odisha and others           .....                  Opposite parties
                                                            State Counsel


            CORAM:
               DR. JUSTICE B.R. SARANGI

                                      ORDER

28.01.2022 Order No. This matter is taken up by video conferencing mode.

2. Against rejection of claim of the petitioner in terms of the judgments rendered in the cases of Dipti Roy v. State of Orissa, 2004 (II) OLR 718 and Bijay Ketan Khatua v. State of Orissa, 2015 (I) OLR 452, vide order dated 02.01.2020 under Annexure-1, 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, 3 and 4 within three days enabling him to obtain instructions or file counter affidavit.

5. One extra copy of the writ petition be served on learned State Counsel appearing for opposite party no.2 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