State Of Rajasthan vs Sunil Kumar
2022 Latest Caselaw 8930 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 233/2022

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

2. The Inspector General Of Police, Bikaner Range Bikaner

3. The Superintendent Of Police, District Churu.

----Petitioners Versus Sunil Kumar S/o Shri Ran Singh, Aged About 31 Years, By Caste Meghwal, R/o Village Mithi Redu Rajgarh District Churu (Raj.). Presently Working On The Post Of Constable At Police Station Kotwali District Churu (Rajasthan).

                                                                   ----Respondent


For Petitioner(s)            :    Mr. Manish Vyas, AAG
For Respondent(s)            :



                       JUSTICE DINESH MEHTA

                            Judgment / Order

07/07/2022

1. The present application has been filed seeking rectification of

the typographical error crept in the order dated 07.09.2021,

passed by this Court in S.B. Civil Writ Petition No.10353/2021.

2. Learned counsel for the petitioners submitted that

inadvertantly, while typing the order dated 07.09.2021, the date

of the impugned order has wrongly been mentioned as

"13.02.2019" instead of "05.08.2021" in the third paragraph of

the order.

3. For the reasons stated, the application is allowed.

4. The order dated 07.09.2021 passed by this Court is

corrected/amended, as prayed. Accordingly, the date mentioned

(2 of 2) [WMAP-233/2022]

in para No.3 of the order as "05.08.2021" is substituted by

"13.02.2019".

(DINESH MEHTA),J 140-skm/-

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