Suman Rani vs The State Of Rajasthan
2022 Latest Caselaw 2128 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Misc Application No. 42/2022

Suman Rani

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Inderjeet Yadav (VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

07/02/2022

An application has been filed by the petitioner seeking

correction in the cause-title of WP No.13409/2021 decided on

06.10.2021, inter alia, with the submission that the respondent

No.3 was wrongly impleaded as "District Education Officer

(Secondary) HQ, Sri Ganganagar" instead of "District Education

Officer (Primary) HQ Sri Ganganagar" and therefore, requisite

correction may be permitted.

In view of the submission made, the application is allowed

and in the order dated 06.10.2021 passed in WP No.13409/2021,

the respondent No.3 shall be read as "District Education Officer

(Primary), HQ Sri Ganganagar".

(ARUN BHANSALI),J 81-MMA/-

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