Dr. Roop Kishore Gautam And 4 ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 6116 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 5599 of 2022
 

 
Petitioner :- Dr. Roop Kishore Gautam And 4 Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. / Prin. Secy. Ayush Lko And Another
 
Counsel for Petitioner :- Shivani,Raj Kumar Upadhyaya (R.K.Upadhyaya)
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.

C. M. Application No.2 of 2023 -for clarification/correction in judgment and order dated 1.9.2022.

1. Heard Sri R. K. Upadhyaya, learned counsel for the applicants/petitioners.

2. By means of the present application the petitioners have sought clarification of the order dated 1.9.2022 passed in writ A No.5599 of 2022. The said writ petition was disposed of with a direction to respondent No.2 (Additional Chief Secretary/Principal Secretary (Finance)) to consider and decide the representation of the of the petitioners dated 31.5.2022.

3. It has been submitted by learned counsel for the applicants that in paragraph 6 learned Standing Counsel had given no objection in case respondent No.1 (Additional Chief Secretary/Principal Secretary (Ayush)) is directed to consider and decide the representation. It has been stated that there is discrepancy in the order in as much as the Standing counsel had stated that the State would have no objection in case respondent No.1 (Additional Chief Secretary/Principal Secretary (Ayush)) decides the representation while in the operative portion of the order respondent No.2 (Additional Chief Secretary/Principal Secretary (Finance)) has been directed to consider and decide the representation.

4. To resolve the controversy, the order dated 1.9.2022 is modified to the extent that in paragraph 7 of the order in place of 'respondent no.2', 'respondent No.1' shall be read.

5. In light of the above, the application stands allowed.

Order Date :- 24.2.2023 (Alok Mathur, J.)

RKM.