Updesh Kumar vs State Of U.P. And 5 Others
2022 Latest Caselaw 9110 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 9939 of 2022
 

 
Petitioner :- Updesh Kumar
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Arvind Srivastava Iii,Sr. Advocate
 
Counsel for Respondent :- C.S.C.,Yogendra Kumar Srivastava
 

 
Hon'ble Manish Mathur,J.

(Correction Application No. 2 of 2022)

Application has been filed seeking correction in the order dated 20th July, 2022 to the effect that instead of final decision pertaining to seniority, the respondents were required to pass decision with regard to suitability. The error indicated in paragraph 28 of the order appears to be typographical in nature and therefore the application is allowed. In paragraph 28 of the judgment and order dated 20th July, 2022, the words final decision with regard to 'seniority' shall be read as final decision with regard to 'suitability'. The order dated 20th July, 2022 shall be deemed to be corrected to the aforesaid extent. This order shall be read in continuation to the order dated 20th July, 2022.

Order Date :- 3.8.2022

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