Smt Shakuntala vs State Of U.P. And 3 Others
2023 Latest Caselaw 6883 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 1647 of 2023
 

 
Petitioner :- Smt Shakuntala
 
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: Correction Application No. 2 of 2023

By means of the present correction application, correction is being sought in the second paragraph of the judgment at page 1 wherein in place of "Incharge Head Master at Primary School Kheda Tehsil Nazibabad, District Bijnor", the words "Incharge Head Master at Primary School Chamrawala, Block Kotwali, Tehsil Nagina, District Bijnor", be incorporated.

Correction application is allowed.

The words "Incharge Head Master at Primary School Kheda Tehsil Nazibabad, District Bijnor", appearing in third and fourth line of second paragraph are deleted and in place "Incharge Head Master at Primary School Chamrawala, Block Kotwali, Tehsil Nagina, District Bijnor" be inserted.

Order Date :- 2.3.2023

Rajesh