The Suburaban Education Society Thr Its ... vs The State Of Maarashtra And Others
2024 Latest Caselaw 14564 Bom

Bombay High Court

The Suburaban Education Society Thr Its ... vs The State Of Maarashtra And Others on 7 May, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

2024:BHC-AUG:8669-DB
                This Order is Speaking to Minutes order of order dated //

                                                                                     wptn-12492.21
                                                              1



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             BENCH AT AURANGABAD


                                           WRIT PETITION NO.12492 OF 2021

                       THE SUBURBAN EDUCATION SOCIETY, AURANGABAD AND
                                          ANOTHER

                                               VERSUS
                                THE STATE OF MAHARASHTRA AND OTHERS

                                     ...

                               CORAM:         SMT. VIBHA KANKANWADI AND
                                              S.G. CHAPALGAONKAR, JJ.

                                DATE :        7th MAY 2024

                 ORDER :

1. Today, the Registry has produced the matter in chamber

pointing out the typographical error in the Judgment dated 23 rd

April 2024 passed in Writ Petition No. 12492 of 2021. In 4 th line

of Paragraph No.7 of the said Judgment, instead of words

"Secondary School Code" it has been wrongly typed as "School

Service Code, 2019".

2. In view of the same, in 4 th line of Paragraph No.7 of the

Judgment dated 23rd April 2024 passed in Writ Petition This Order is Speaking to Minutes order of order dated //

wptn-12492.21

No. 12492 of 2021, instead of words "School Service Code,

2019" it be read as "Secondary School Code".

3. As such necessary corrections be carried out in the

Judgment dated 23rd April 2024 passed in Writ Petition

No. 12492 of 2021 and corrected writ be issued to the parties

concerned. Copies issued, if any, be deemed to have been

corrected accordingly. Corrected order be uploaded.

 [S.G. CHAPALGAONKAR]                               [SMT. VIBHA KANKANWADI]
         JUDGE                                               JUDGE

 asb/MAY24