Jadab Chandra Nath vs The State Of Assam
2025 Latest Caselaw 3447 Gua

Gauhati High Court

Jadab Chandra Nath vs The State Of Assam on 24 February, 2025

                                                                       Page No.# 1/3

GAHC010030672025




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

                              Case No. : I.A.(Civil)/478/2025

           JADAB CHANDRA NATH
           S/O- LATE NAGEN CHANDRA NATH, R/O- 29, SARATHI PATH,
           HENGRABARI, P.O. AND P.S. DISPUR, GUWAHATI- 781006, DISTRICT-
           KAMRUP (METRO), ASSAM



           VERSUS

           THE STATE OF ASSAM
           THROUGH- THE SECRETARY, TO THE GOVT. OF ASSAM, ENVIRONMENT
           AND FOREST DEPARTMENT, DISPUR, GUWAHATI- 781006

           2:THE ADDITIONAL SECRETARY
           TO THE GOVT. OF ASSAM
            ENVIRONMENT AND FOREST DEPTT.
            DISPUR
            GHY- 781006

           3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF
           FOREST FORCE
           ASSAM
            PANJABARI
            GUWAHATI- 78103

Advocate for the Petitioner : MR. NURUDDIN AHMED, MR. R MAJUMDAR,MR. B
CHOWDHURY,MS. S DEVI

Advocate for the Respondent : SC, FOREST,




                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR
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                                  ORDER

Date : 24.02.2025

Heard Mr. R. Majumder, learned counsel for the applicant.

2. The present Interlocutory Application has been instituted praying for correction of a typographical error occasioning in paragraph-17 of the order dated 05.02.2025, passed by this Court in WP(C) 2232/2023.

3. In paragraph-17 of the said judgment and order dated 05.02.2025, passed in WP(C) 2232/2023, the respondents were directed to prepare a proposal for authorizing to the petitioner his pension and pensinoary benefits w.e.f. "01.04.2024". However, it is noticed that the petitioner had superannuated from service w.e.f. "31.12.2023", and accordingly, his pension and pensionary benefits would be required to be so disbursed to him w.e.f. "01.01.2024" and not from "01.04.2024" as recorded in paragraph-17 of the said judgment and order.

4. I have considered the submissions made by the learned counsel for both the parties and also perused the materials available on record.

5. This Court is of the view that a typographical error has admittedly occasioned in paragraph-17 of the said judgment and order dated 05.02.2025 passed in WP(C) 2232/2023.

6. Accordingly, it is directed that the date "01.04.2024" as recorded in paragraph-17 of the said judgment and order dated 05.02.2025 passed in WP(C) 2232/2023, shall now be read as "01.01.2024" for all intent and purpose.

7. The present order would form a part of the judgment and order dated 05.02.2025 passed in WP(C) 2232/2023 and would be considered together for all purpose.

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8. With the above observations and directions, the Interlocutory Application stands disposed of.

JUDGE

Comparing Assistant