Pandulal Behera vs State Of Odisha And Others
2023 Latest Caselaw 428 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 36650 of 2022

                Pandulal Behera                           ....                              Petitioner
                                                                       Mr. R.K. Nayak, Advocate
                                                          -Versus -
                State of Odisha and others                ....                        Opp. Parties
                                                                                   State Counsel
                          CORAM:
                           DR. JUSTICE B.R. SARANGI
                                              ORDER

11.01.2023 Order No. This matter is taken up by hybrid mode. 01 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 23.03.2020 under Annexure-4, which has been passed in pursuance of the order dated 10.01.2020 in W.P.(C) No.442 of 2020, the petitioner has approached this Court by filing the present writ petition.

3. Issue notice.

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.

(Dr. B.R. Sarangi) Judge Ashok