C/M Sri Kaila Bal Vidya Mandir ... vs State Of U.P.Thru.Addl.Chief ...
2022 Latest Caselaw 3080 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 25402 of 2020
 

 
Petitioner :- C/M Sri Kaila Bal Vidya Mandir Junior High School And Anr.
 
Respondent :- State Of U.P.Thru.Addl.Chief Secy.Basic Edu. And Ors.
 
Counsel for Petitioner :- Girish Chandra Verma
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajan Roy,J.

(C.M.A. No. 3 of 2022)

This is an application for correction in the judgment and order dated 13.04.2022 passed in this case.

Heard. The typographical error is apparent in the said order. In the 2nd paragraph of the said judgment (wrongly mentioned as 'first paragraph' in the application) the writ petition number "writ-A No. 17186 of 2020" has wrongly been mentioned. Rather it should be "writ-A No. 18217 of 2020". Likewise, in the second paragraph of the last page of the judgment "writ-A No. 17186 of 2020" has wrongly been mentioned. Rather it should be "writ-A No. 18217 of 2020". The application is allowed.

Let the writ petition number "writ-A No. 17186 of 2020" in the 2nd paragraph of the said judgment (wrongly mentioned as 'first paragraph' in the application) be read and understood as "writ-A No. 18217 of 2020". Similarly, in the second paragraph of the last page of the judgment "writ-A No. 17186 of 2020" be read and understood as "writ-A No. 18217 of 2020". The order dated 13.04.2022 stands corrected accordingly.

Order Date :- 16.5.2022

A.Nigam