Samaresh Ch. Bhattacharjee vs The State Of Assam And 6 Ors
2022 Latest Caselaw 191 Gua

                                                                 Page No.# 1/4

GAHC010224422021




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : I.A.(Civil)/2448/2021

         SAMARESH CH. BHATTACHARJEE
         S/O LATE ROHINI KANTA BHATTACHARJEE, R/O SRINAGAR, P.O. DISPUR,
         DIST. KAMRUP (M), ASSAM, GUWAHATI 781005


         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REPRESENTED BY THE COMMISSIONER AND SPECIAL SECY. TO THE
         GOVT. OF ASSAM, PUBLIC WORKS DEPTT. (BUILDING AND NH), DISPUR,
         GUWAHATI 781006

         2:THE COMMISSIONER and SPECIAL SECY. TO THE GOVT. OF ASSAM
         APPELLATE AUTHORITY
          PWD BUILDING and NH
          DISPUR
          GHY-6

         3:THE SECRETARY TO THE GOVT.OF ASSAM
          PWD
          DISPUR
          GHY-6

         4:THE CHIEF ENGINEER
          PWD BUILDINGS
         ASSAM
          CHANDMARI
          GHY-3

         5:SUPERINTENDING ENGINEER
          PWDBUILDING
         ASSAM
          CHANDMARI
          GHY-3
                                                                     Page No.# 2/4


            6:THE ACCOUNTANT GENERAL AandE ASSAM
             MAIDAMGAON
             BELTOLA
             GHY-29

            7:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
             PENSION and PUBLIC GRIEVANCES DEPTT.
             DISPUR
             GHY-

Advocate for the Petitioner   : MS. P CHAKRABORTY

Advocate for the Respondent : GA, ASSAM


             Linked Case : WP(C)/3621/2015

            SAMARESH CHANDRA BHATTACHARJEE
            S/O LT. ROHINI KANTA BHATTACHARJEE
            R/O SRINAGAR
            P.O. DISPUR
            GHY-5
            DIST- KAMRUP METRO
            ASSAM


             VERSUS

            THE STATE OF ASSAM AND 6 ORS
            REP. BY THE COMMISSIONER and SPECIAL SECY. TO THE GOVT. OF ASSAM
            PWD BUILDING and NH
            DISPUR
            GHY-6

            2:THE COMMISSIONER and SPECIAL SECY. TO THE GOVT. OF ASSAM
            APPELLATE AUTHORITY
             PWD BUILDING and NH
             DISPUR
             GHY-6
             3:THE SECRETARY TO THE GOVT.OF ASSAM
            PWD
             DISPUR
             GHY-6
             4:THE CHIEF ENGINEER
            PWD BUILDINGS
            ASSAM
                                                                                                        Page No.# 3/4

                CHANDMARI
                GHY-3
                5:SUPERINTENDING ENGINEER
                PWDBUILDING
                ASSAM
                CHANDMARI
                GHY-3
                6:THE ACCOUNTANT GENERAL AandE ASSAM
                MAIDAMGAON
                BELTOLA
                GHY-29
                7:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
                PENSION and PUBLIC GRIEVANCES DEPTT.
                DISPUR
                GHY-6
                ------------
                Advocate for : MS.K KHAN
                Advocate for : MR.C BARUAH appearing for THE STATE OF ASSAM AND 6 ORS



                                        BEFORE
                       HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                                     ORDER

Date : 20.1.2022

Heard Ms. P. Chakraborty, learned counsel for the applicant.

This application is filed for correction of some typographical error crept into the judgment dated 30.11.2021.The said typographical errors are as follows:

"i. Para 9 line no.6 case no of the writ petition should be WP(C) No. 3629/2004 instead of WP(C) No. 2649/2004.

ii. Para 15 line no. 2 date of the order should be 22.3.2005 instead of 23.3.2005.

iii. Para No. 25(ii) line No. 4 date of the order should be 23.7.2002 instead of 23.7.2012.

iv. Para no. 35 line no.2 the amount of recovery should be Rs.20,19,807/- instead of Rs 21,9,807/-.

v. Para 42 line no. 2 date of the reply of the show cause notice should be 28.04.1993 instead of 28.04.1990.

vi. Para 45 line no. 5 date of the retirement of the petitioner should be 31.10.2003 instead of 31.03.2003.

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vi. Para 45 line no. 5 date of the retirement of the petitioner should be 31.10.2003 instead of 31.3.2003.

vii Para 47 (i) line no. 1 the re-enquiry report should be 24.01.2013 instead of 24.10.2013.

viii Para 47(ii) line no. 2 the amount of the recovery should be Rs.20.19,807/- instead of Rs.21,9,807/-."

I have heard the learned counsel for the petitioner and the respondent Nos.

1 to 5. Also perused the relevant materials of the WP(C)No.3621/2015. Accordingly this court is satisfied that the aforesaid typographical errors were crept in the judgment and order dated 30.11.2021 passed in WP(C) No. 3621/2015.

Accordingly the prayer of the petitioner is allowed.

The aforesaid correction should be a part of the judgment and order

dated 30.11.2021 passed in WP(C) No.3621 /2015. And the aforesaid correction be read into the judgment and order dated 30.11.2021(supra).

Accordingly, this application is allowed.

JUDGE

Comparing Assistant