Yogesh vs State Of U.P. Thru Secy. Secondary ...
2018 Latest Caselaw 847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.59682 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 1772 of 2012
 

 
Petitioner :- Yogesh
 
Respondent :- State Of U.P. Thru Secy. Secondary Education & Others
 
Counsel for Petitioner :- D.K.Singh Chauhan
 
Counsel for Respondent :- C S C,Pt.Pankaj Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for correction in the order dated 08.05.2018.

Learned counsel for the petitioner has submitted that in the last paragraph of order dated 08.05.2018 the sentence "Since the petitioner is not being paid any salary at present" has wrongly been transcribed, therefore it should be deleted.

On due consideration, the application is allowed.

The Sentence "Since the petitioner is not being paid any salary at present"  is deleted from the last paragraph of order dated 08.05.2018.

The order dated 08.05.2018 has been corrected accordingly.

Order Date :- 23.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]