Km. Shobha Jain vs State Of U.P. And 3 Others
2021 Latest Caselaw 8443 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 9150 of 2014
 

 
Petitioner :- Km. Shobha Jain
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rahul Jain
 
Counsel for Respondent :- C. S. C.,Rajeev Asthana
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Civil Misc. Correction Application No.21 of 2021

Heard Sri Rahul Jain, learned counsel for the petitioner.

It is contended that in the amendment application the petitioner had prayed for amendment in the prayer clause that he may be paid arrears of salary for the period 22.07.1991 to 30.11.1992. Though the amendment application was allowed but this fact was not incorporated in the prayer. This correction application has been moved seeking correcting the date "30.09.1992" as "30.11.1992" in paragraphs 2, 8, 25 and 32 of the judgment dated 03.03.2020.

As the amendment application had already been allowed by this Court's order dated 17.5.2017, the judgment dated 03.03.2020 is corrected to the extent that in paras 2, 8, 25 and 32 of my judgment, date mentioned as "30.09.1992" be read as "30.11.1992".

The application stands allowed.

Order Date :- 22.7.2021

Kushal