Gulzar Ahmad Dar & Ors vs Union Territory Of Jammu & Kashmir ...
2023 Latest Caselaw 895 j&K/2

Citation : 2023 Latest Caselaw 895 j&K/2
Judgement Date : 4 August, 2023

Jammu & Kashmir High Court - Srinagar Bench

Gulzar Ahmad Dar & Ors vs Union Territory Of Jammu & Kashmir ... on 4 August, 2023

                                                                     Serial No. 59
                                                               Supplementary-1 Cause List

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                        CM No. 4428/2023 in
                       WP (C) No. 2125/2022
Gulzar Ahmad Dar & Ors.
                                                                  ... Petitioner(s)
                                 Through: -
                           Mr B. A. Misri, Advocate.
                                        V/s
Union Territory of Jammu & Kashmir and Ors.
                                                               ... Respondent(s)

CORAM:

HON'BLE MR JUSTICE M. A. CHOWDHARY, JUDGE.

(ORDER) 04.08.2023 The Applicants/ Petitioners, through the medium of the instant application, seek rectification of typographical error having crept in the Judgment dated 13th of July, 2023 passed by this Court in WP (C) No. 2125/2023, insofar as the Paragraph No.6 of the said Judgment mentions Petitioners 1 to 10 as skilled workers and Petitioners 11 and 13 as unskilled workers, instead of Petitioners 1 & 10 as skilled (Computer trained) workers and rest of the Petitioners as unskilled workers.

Heard learned Counsel for the Applicants/ Petitioners and perused the records.

For the reasons mentioned in the application and those urged at the Bar, the instant application is allowed and it is provided that in Paragraph No.6 of the aforesaid Judgment passed by this Court, instead of 'Petitioners 1 to 10 as skilled workers and Petitioners 11 and 13 as unskilled workers', it shall be read as 'Petitioners 1 & 10 as skilled (Computer trained) workers and rest of the Petitioners as unskilled workers'.

CM disposed of as above.

This Order shall form part of Judgment dated 13th of July, 2023 passed in WP (C) No. 2125/2022.

(M. A. CHOWDHARY) JUDGE SRINAGAR August 4th, 2023 "TAHIR"