Orissa High Court
Radharani Samanta vs State Of Orissa & Others. .... Opposite ... on 14 July, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.19201 of 2021
Radharani Samanta .... Petitioner
Mr.J.K. Rath,
Sr. Advocate
-versus-
State of Orissa & others. .... Opposite Parties
Mr. D.Mohapatra,
Learned Standing Counsel
CORAM:
JUSTICE BISWANATH RATH
ORDER
14.07.2021 Order No.
02. 1. This matter is taken up through video conferencing mode.
2. Issue notice on the question of admission.
3. Since the opposite party Nos. 1 to 3 will be represented by the learned Standing Counsel for the School & Mass Education Department, no notice be issued to them. Let three extra copies of the brief be served on the learned Standing Counsel for the School & Mass Education Department within three working days hence. As the opposite party No.4 will be represented by the learned Addl. Government Advocate, no notice be issued to him. Let one extra copy of the brief be served on him within three working days hence.
4. Notice be issued to opposite party nos.5 and 6 by Registered Post with A.D./Speed Post with A.D., fixing a short returnable date. Requisites shall be filed within three working days. Counter Page 1 of 3 // 2 // affidavit, if any, be filed with service of a copy thereof on the learned counsel for the Petitioner within a period of six weeks from the date of receipt of a copy of the brief. Rejoinder affidavit, if any, thereto shall also be filed with service of a copy thereof on the learned counsel for the respective Opposite Parties within a period of two weeks thereafter.
5. List this matter after service of notice.
(Biswanath Rath) Judge I.A. NO.8747 of 2021 Order No.
03. 1. Issue notice as above.
2. Accept one set of process fee.
3. Considering the submissions made by the parties, this Court directs, the position of the petitioner as on date as per resolution vide Annexure-6 shall be maintained in the meantime.
4. 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.
K.K.Sahoo (Biswanath Rath) Judge Page 2 of 3 // 3 // K.K. Sahoo, P.A. Page 3 of 3