Can 1 Of 2021 Khabir Mondal & Ors vs State Of West Bengal & Ors
2022 Latest Caselaw 6221 Cal

31.08.2022
        01
AN/Ct. No.25
                                   WPA 6277 of 2018

                                                             CAN 2 of201
               CAN 1 of 2021      Khabir Mondal & Ors.
                                        versus
                               State of West Bengal & ors.


               Ms. Debjani Sengupta
               Ms. Koyel Bag
               Mr. Abhijit Chatterjee
                                             ... for the petitioners

               Mr. Supriyo Chattopadhyay
               Ms. Tapati Samanta
                                             ... for the State


                      This matter was directed to appear under the

               heading "To Be Mentioned" for correction of typographical

               errors which have crept in the judgment and order dated

               August 10, 2022.

                      Ms. Sengupta, learned counsel for the petitioners

               draws the attention of the Court to some typographical

               errors which have crept in the judgment and order dated

               August 10, 2022 . Mr. Chattopadhyay, learned counsel for

               the State respondent vehemently opposed the prayer for

correction of the said errors. However, considering the fact

that the errors pointed out by Ms. Sengupta are merely

typographical and clerical errors, the same can be

corrected without any formal application in that regard.

In the 3rd page in the 5th line the words "GO dated

November 16, 2020" would be replaced by the words "GO

dated November 16, 2010".

In the 5th page 2nd paragraph 6th line the words

"non-teaching posts" will be replaced by the word "non-

teaching staff".

In the said judgment and order wherever the name

"Lila Bardhan" appears, the same shall be read as "Lina

Bardhan".

In the 6th page 3rd line from the bottom, the words

"should be" shall be read as "should not be".

Let the aforesaid typographical errors be rectified.

This order shall form a part of the judgment and order

dated August 10, 2022.

(Hiranmay Bhattacharyya, J.)