Arpita Guin vs Unknown
2021 Latest Caselaw 3225 Cal

15.06.2021
  Sl. No. 03
 Mithun
 Ct.No.19.
                      IA No: CRAN/1/2020 (Old No.CRAN/3151/2020),
                                          in
                                    CRR/1070/2020

                                    (Via Video Conference)

               In the matter of:   Arpita Guin.
                                                                 ...petitioner

               Mr.Sabir Ahmed, Adv.
               Mr.Shamim Ul Bari, Adv.
                                                             ...for the petitioner

               Mr.Sunit Kumar Roy, Adv.
                                                  ... for the Private respondent.

Mr. Swapan Banerjee, Adv.

Ms. Purnima Ghosh, Adv.

...for the State

It is pointed out by the learned Advocate for the petitioner

that in the judgment dated 7th April, 2021 passed in CRR

No.1069 of 2020 with CRR 1070 of 2020 and CRR No.1071 of

2020, it is recorded that the petitioner is an Assistant Teacher

of Barhra High School. "She is at present under suspension".

Learned Advocate for the petitioner submits that the petitioner

was never suspended and the above quoted sentence was

wrongly recorded by this Court.

Learned Advocate for the opposite party has also

concurred with the submission made by the learned Advocate

for the petitioner. Therefore, the above quoted order be treated

to be deleted in the judgment dated 7th April, 2021.

This order be made part of the order dated 7th April,

2021.

( Bibek Chaudhuri, J. )