Sri Asim Goswami vs State Of Tripura And Ors
2021 Latest Caselaw 126 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA

                   IA No.1/2021 in WP(C) No.558/2020

Sri Asim Goswami
                                                        ............ Applicant(s).
                                     Vs.
State of Tripura and Ors.
                                                      ............ Respondents(s).

For Applicant(s) : Mr. A Bhowmik, Advocate. For Respondent(s) : Mr. Debalaya Bhattacharjee, Govt. Adv.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

_O_R_D_E_ R_ 05/02/2021

Through this application, it is pointed out that in paragraph 2(C)

of the judgment dated 6th January, 2021 in WP(C) 558/2020 and

connected petitions, following facts are recorded:

          "[2]        *          *               *

          (C)     ......................... Pursuant to advertisement dated 2nd

March, 2019 for recruitment of Under Graduate Teachers, the petitioner applied. He was selected. He tendered his technical resignation from his erstwhile post which was accepted by the department on 17th March, 2020 and he joined the service as Under Graduate Teacher soon thereafter. ................................."

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It is pointed out that in the above quoted portion of the

judgment, at two places it is stated that the petitioner was recruited as an

Under Graduate Teacher instead of Graduate Teacher. It is stated that the

petitioner was applied for Under Graduate Teacher and was thereafter

appointed as an Under Graduate Teacher instead of Graduate Teacher at

both the places.

Under the circumstances, the group of words "Under Graduate

Teachers" used twice in the said portion of para 2(C) of the judgment

shall read as "Graduate Teachers and Graduate Teacher" respectively.

Interlocutory application is disposed of.

( AKIL KURESHI, CJ )

Sukehendu