Bombay High Court
Nihar S/O Sharadchandra Dhurde vs State Of Maha., Thr. Secy., Dept. ... on 15 September, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
05.CAW.2010.22in.wp.3356.22.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO.2010 OF 2022
IN
WRIT PETITION NO.3356 OF 2022
(Nihar s/o Sharadchandra Dhurde Vs. State of Mah. and anr.)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri A.M. Balpande, Advocate for the applicant/petitioner.
Ms T.H. Khan, A.G.P. for the respondents/State.
CORAM:- A.S. CHANDURKAR & URMILA JOSHI-PHALKE, JJ.
DATED :- SEPTEMBER 15, 2022.
Heard.
2. The present application is filed for speaking
to minutes to correct the typographical error appearing in
the judgment.
3. As per the contention of the applicant, this
Court has disposed of the Writ Petition No.3356/2022 by
allowing the petition with a direction to the Scrutiny
Committee to issue Caste Validity Certificate within a
period of eight weeks from the date of receipt of the copy
of this judgment. However, inadvertently there are
typographical error on page No.2 in paragraph No.4
wherein it is mentioned that "the Vigilance Committee had
conducted the inquiry and submitted the report. In view
of that report show cause notice was issued to the
petitioner on 26/03/2022."
4. It is further contended that at page No.3 in
paragraph No.5 it is mentioned as a "cousin uncle
Moreshwar Laxman Dhurde" instead of "cousin
grandfather" which is to be corrected.
5. Likewise at page No.13 in paragraph No.12, it
is mentioned that the forefathers of the petitioner were
residents of "Chhattisgarh" instead of "Chindwara" and
lastly in the operative part of the judgment it is
inadvertently mentioned that "in the list of Scheduled
Caste" instead of "Other Backward Class in the State of
Maharashtra".
6. Perused the judgment. Inadvertently, it is
mentioned in the judgment on page No.2 in paragraph
No.4 that "the Vigilance Committee has conducted the
inquiry and submitted the report. In view of that report a
show cause notice was issued to the petitioner on
26/03/2022" which is to be deleted. The correction is
also required in paragraph No.5 on page No.3 as "cousin
grandfather" of the petitioner instead of "cousin uncle".
The correction is also required at page No.13 in paragraph
No.12 regarding the place of the forefathers of the
petitioner which is mentioned as "Chattisgarh" instead of
"Chindwara". The operative part on page No.17 in Clause
(c) is required to be corrected as "in the list of Other
Backward Class in the State of Maharashtra" in place of
"list of Scheduled Caste".
7. The corrected judgment is to be uploaded
accordingly.
8. The civil application is disposed of.
(URMILA JOSHI-PHALKE, J.) (A.S. CHANDURKAR,J.)
*Divya
Signed By:DIVYA SONU BALDWA
Personal Assistant
Signing Date:16.09.2022 16:27
