Manjit Singh vs State Of J&K And Others
2021 Latest Caselaw 283 j&K

                                                                 S. Nos. 101
             HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                               CM No. 9729/2019 in
                                               SWP No. 702/2006


Manjit Singh                                                    ...Petitioner(s)

                Through :- Ms. Surbhi Gupta, Advocate
               v/s <




State of J&K and others
't
                                                      .....Respondent(s)

                   Through :- Mr. Raman Sharma, AAG


Coram:       HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                        ORDER

1. This is an application by the petitioner seeking correction of the date

appearing in operative portion of the judgment dated 10.04.2019 passed in SWP

No. 702/2006. It is submitted that instead of 12.02.2002, the Court in the

operative portion has indicated the date as 12.02.2010.

2. Having heard learned counsel for the parties and perused the record,

from the reading of the judgment in its entirety, it is seen that in paragraph-11,

while clarifying the order, it was provided that the petitioner, if otherwise found

eligible shall be entitled to regularization/appointment as Follower

retrospectively w.e.f. 12.02.2010, i.e. the date when the case of the petitioner was

arbitrarily rejected by the DIG, Rajouri/Poonch Range (Range Headquarter,

Rajouri) with all consequential benefits.

3. From reading of paragraph-4 of the judgment, it is clear that the

DIG, Rajouri/Poonch Range rejected the case of the petitioner vide his No. U.O

Rwd/06/02/66062 dated 12.02.2002 and, therefore, in the operative portion of the

SWP No. 702/2006

judgment i.e. paragraph-11, the date mentioned ought to have been 12.02.2002

and not 12.02.2010 as has occurred due to typographical mistake.

4. In view of the above, the application seeking rectification is allowed

and it is provided that in paragraph-11 of the judgment dated 10.04.2019 passed

by this Court in SWP No. 702/2006, the figures 12.02.2010 shall be deemed to

have been substituted by the figures 12.02.2002.

5. This order shall be read in conjunction with judgment dated

10.04.2019 passed in SWP No. 702/2006.

6. Application stands disposed of.

(SANJEEV KUMAR) JUDGE JAMMU 10.03.2021 Shivalee Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No