Smt Manisha Sharma vs State Of U.P. And 3 Others
2023 Latest Caselaw 10101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 1649 of 2023
 

 
Petitioner :- Smt Manisha Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Prem Prakash Yadav
 

 
Hon'ble Vikas Budhwar,J.

In Re: Civil Misc. Amendment Application No. 3 of 2023.

The present amendment application has been filed seeking amendment in paragraph five of the writ petition, whereby in the first line of paragraph five, the word 'Assistant Teacher' is being sought to be incorporated in place of 'In-charge Headmaster' and in the second line of the same paragraph, before Primary, the word 'Upper' is being sought to be incorporated.

Since, there is no opposition to the amendment application and it will not change the nature of the reliefs and the pleadings set-forth, consequently, the amendment application is allowed.

In Re: Civil Misc. Correction Application No. 2 of 2023.

Since, amendment application has been allowed, whereby in the first line of paragraph five, in place of 'In-charge Headmaster', the word 'Assistant Teacher' has been incorporated and in the second line of the same paragraph, before Primary, the word 'Upper' has been incorporated, thus, the correction application is allowed.

Thus, in the third line of the second paragraph of the judgment and order dated 8.2.2023, the word appearing 'In-charge Headmaster' is deleted and its place 'Assistant Teacher' is incorporated and in the same line of the same paragraph, before Primary, the word 'Upper' is inserted.

The correction application is allowed.

This correction shall form part of the earlier order dated 8.2.2023.

Order Date :- 5.4.2023

CS/-