Jamuna Devi & Ors. vs State Of U.P. Thru Secy. Basic ...
2019 Latest Caselaw 11 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.24530 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 419 of 2019
 

 
Petitioner :- Jamuna Devi & Ors.
 
Respondent :- State Of U.P. Thru Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Pt. S. Chandra,Vinod Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Om Prakash Mani Tripathi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners on the application for correction in the memo of writ petition.

Learned counsel for the petitioners has submitted that inadvertently due to typographical error the father's name and address of petitioner No.14 have wrongly been typed in the memo of writ petition, therefore, he may be permitted to correct the father's name and address of the petitioner No.14.

On due consideration, the application is allowed.

Learned counsel for the petitioners is permitted to carry out necessary corrections in the memo of writ petition, within three days.

Order Date :- 22.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]