Girdhari Lal Sharma vs . H.P. Vidhan Sabha And
2022 Latest Caselaw 8840 HP

Girdhari Lal Sharma vs. H.P. Vidhan Sabha and another.

.

CMP No. 11213 of 2022 in

CWP No. 9188 of 2014.

28.10.2022. Present: None for the non-applicant/petitioner.

Mr. Anshul Attri, Advocate, for applicant/ respondent No.1.

CMP No. 11213 of 2022.

Allowed as prayed for. Two typographical errors that

have crept up in para-9 of the judgment dated 28.07.2021

are ordered to be corrected as follows:-

"In sub-para (i) of para-9, the date of issuance of seniority list as erroneously mentioned 30.08.2014,

is ordered to be rectified and shall now be read the date of issuance of seniority list as 20.08.2014.

Likewise, another typographical error i.e. in sub-

para (ii) of para-9, wherein respondent No.2 as erroneously mentioned respondent No.3, is also

ordered to be corrected accordingly."

The application stands disposed of.

(Tarlok Singh Chauhan) Judge 28th October, 2022.

(krt)