Pratap Chandra Nayak & Another vs State Of Odisha And Others
2022 Latest Caselaw 4732 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.P.(C) No.17614 of 2016

                  Pratap Chandra Nayak & another        ....          Petitioners

                                                    Mr. S.K.Das,
                                                    Advocate


                                            -versus-
                  State of Odisha and others          ....     Opposite Parties
                                                  Mr. B. Mohanty,
                                                  Standing Counsel (S & ME)
                  CORAM:

                            JUSTICE SASHIKANTA MISHRA
                                            ORDER

14.9.2022.

Order No. I.A. No.12396 of 2022

14. 1. This matter is taken up through hybrid mode.

2. Heard learned counsel for the Petitioner and learned Standing Counsel for the School and Mass Education Department.

3. This is an application for correction of the typographical errors in the judgment dated 2nd September, 2022 passed in W.P.(C) No.17614/2016. Learned counsel for the Petitioner submits that in Paragraph Nos.5 and 15 of the Judgment, instead of the date "1.3.2012.", the date "1.3.2013." has been

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inadvertently mentioned. Similarly, in Paragraph-10(i) the date "13.6.2019" has been wrongly mentioned as "13.6.1991" and in Paragraph-14 instead of the date "29.7.2016" the date "29.4.2016" has been inadvertently mentioned.

4. In view of the submissions as above, the prayer made in the application is allowed. It is directed that in Paragraph Nos.5 and 15 of the Judgment, the date "1.3.2013" be deleted and in its place the date "1.3.2012", be substituted and in Paragraph- 10(i) the date "13.6.1991" be deleted and in its place the date "13.6.2019" be substituted and in Paragraph-14 the date "29.4.2016" be deleted and in its place the date "29.7.2016" be substituted.

5. Office is directed to carry out the corrections. Certified copy be corrected accordingly, if submitted .

6. The I.A. is, accordingly, disposed of.

                                               (Sashikanta Mishra)
AKB                                                   Judge