Smt. Janki vs Uttar Pradesh Rajya Vidyut ...
2016 Latest Caselaw 7449 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - A No. - 3417 of 2015
 

 
Petitioner :- Smt. Janki
 
Respondent :- Uttar Pradesh Rajya Vidyut Utpadan Nigam Ltd. And 3 Ors.
 
Counsel for Petitioner :- Sourabh Pathak
 
Counsel for Respondent :- P.K. Tripathi,S.C.
 

 
Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Correction Application No. 374181 of 2016

Heard learned counsel for the applicant/petitioner and Sri P.K. Tripathi, learned counsel appearing for the respondent-Corporation.

In the third and fourth last line of the fifth paragraph of the order dated 1.12.2016 the word "salary" be read in place of words "gratuity amount".

Learned counsel for the petitioner has further prayed that the actual amount may be paid within a stipulated period to which Sri P.K. Tripathi has no objection.

In such view of the matter, in the last line of the second last paragraph of the aforesaid order the words "and the entire excise may be undertaken by the concerned authority preferably within a period of three months from the date of production of certified copy of this order before him" are being added after the words "actual payment".

The correction application is accordingly allowed.

Order Date :- 7.12.2016

Lalit Shukla