C/M Swargiyabhagvanti Devi ... vs State Of U.P. And Another
2023 Latest Caselaw 24622 ALL

Citation : 2023 Latest Caselaw 24622 ALL
Judgement Date : 12 September, 2023

Allahabad High Court

C/M Swargiyabhagvanti Devi ... vs State Of U.P. And Another on 12 September, 2023

Bench: Kshitij Shailendra





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:176902
 
Court No. - 10
 

 
Case :- WRIT - C No. - 28025 of 2023
 

 
Petitioner :- C/M Swargiyabhagvanti Devi Degree College
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Shachindra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Kshitij Shailendra,J.

Ref: Civil Misc. Correction Application No. 2 of 2023

1. This is an application seeking correction in my order dated 06.09.2023.

2. Heard Shri Shachindra Kumar Mishra, learned counsel for the petitioner-applicant through video conferencing mode as permitted under communication dated 11.09.2023 issued by the Registrar General of this Court.

3. By means of this application, a prayer has been made to incorporate the words "before the start of the counselling of D. Pharma Course 2023" in place of words and figure "on or before 31.12.2023" in the last line of sixth paragraph of the judgment/order dated 06.09.2023.

4. The submission of learned counsel for the petitioner-applicant is that last year also the same problem arose and on account of expiry of last date, the requisite affiliation was not granted and due to intervention made by Hon'ble Supreme Court, fresh process has been permitted, but in case the counselling starts and affiliation is not granted for 2023-24, the same problem would arise and in that event, direction to complete the process on or before 31.12.2023 would render meaningless.

5. Having heard the learned counsel for the petitioner-applicant, I find that the prayer made is beyond the scope of a correction application.

6. When asked, learned counsel for the petitioner-applicant submits that as of now, no date of start of counselling process has been notified by the respondents.

7. In view of above, in case any modification is required in my order dated 06.09.2023 based upon any subsequent development, it is always open for the petitioner to apply for modification of my order based upon documentary evidence relating to the cause of the petitioner.

8. The correction application being misconceived is rejected, however liberty is granted to the petitioner to apply for modification in the aforesaid terms as and when the occasion arises.

Order Date :- 12.9.2023

Sazia