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Judgment
Dr. B.R. Sarangi, J
Heard learned counsel for the petitioner.
Against rejection of claim of the petitioner in terms of the judgment rendered in the case of Ritanjali Giri @ Paul v. State of Odisha (School & M.E.
Deptt.) & others, 2016 (I) ILR-1162 vide order dated 24.02.2021 under Annexure-1, which has been passed in pursuance of the order dated
02.09.2020 in W.P.(C) No.21244 of 2020, the petitioner has approached this Court by filing the present writ petition.
Issue notice to the opposite parties.
Four 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 4 within three days enabling him to obtain instructions or file counter affidavit.
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