Dr. Shyama Choudhary vs State Of Rajasthan
2021 Latest Caselaw 18721 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 309/2021

Dr. Shyama Choudhary D/o Shri Bhanwra Ram Choudhary, Aged About 33 Years, R/o House No. 05, Ram Nagar, Behind R.t.o., Near Vakilo Ka Hattha, Bhadwasiya, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical Education, Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. The Deputy Secretary, Medical Education (Group-1) Department, Government Of Rajasthan, Jaipur, Rajasthan.

3. Vikas Katewa S/o Shri Vinod Kumar Katewa, Villahe Kanwarpura, Post- Bakhtawarpura, District- Jhunjhunu.

----Respondents

For Petitioner(s) : Mr Dinesh Kumar Godara :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2021

This application under Article 226 of the Constitution of

India is preferred on behalf of the petitioner seeking correction in

the order dated 23.11.2021 passed by this Court in SBCWP

No.13167/2018, whereby the said writ petition has been disposed

of.

Learned counsel for the petitioner has submitted that

this Court has disposed of the aforesaid writ petition on

23/11/2021 with a direction to the respondents to consider and

decide the matter regarding seniority and other consequential

(2 of 2) [WMAP-309/2021]

benefits to the petitioner, for which she is entitled. It is further

submitted that the petitioner is daughter of Bhanwra Ram

Choudhary, however, due to inadvertent error, she has been

mentioned as "W/o Shri Bhanwra Ram Choudhary". So also

the date of merit list is mentioned as "20.07.2021", whereas it

should be "20.07.2017".

It is, therefore, prayed that the aforesaid inadvertent

mistakes occurred may kindly be rectified.

Having regard to the facts and circumstances of the

case and in view of the affidavit of the petitioner supported with

the application, this Court is of the opinion that the aforesaid

mistakes are nothing but bonafide ones, and the same are

required to be rectified.

Hence, the words "Dr. Shyama Choudhary W/o Shri

Bhanwra Ram Choudhary " mentioned in the cause title of the

order dated 23.11.2021 passed in SBCWP No. 13167/2018 are

replaced by "Dr. Shyama Choudhary D/o Shri Bhanwra Ram

Choudhary". And further the date "20.07.2021" mentioned in

para No. 2 of the order dated 23.11.2021 passed in SBCWP No.

13167/2018 be read as "20.07.2017".

The application stands disposed of.

(VIJAY BISHNOI),J

233-masif/-PS

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