Citation : 2022 Latest Caselaw 134 UK
Judgement Date : 14 January, 2022
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPSS No.08 of 2022
Hon'ble Sharad Kumar Sharma, J.
(Through Video Conferencing)
Mr. I.D. Paliwal, Advocate for the petitioners.
Mr. Sachin Mohan Singh Mehta, Brief Holder for the State of Uttarakhand.
This writ petition was decided by this Court vide its a judgment of 04.01.2022, but in the fourth paragraph, it was mentioned that respondent no.2 has to take into consideration the claim of the petitioners' application which was preferred under Section 27 of the Transfer Act of 2017.
Today, the matter is listed on a Modification/Correction Application No.01 of 2022, which has been preferred by the petitioners, contending thereof that in fact, the decision has to be taken by respondent no.1 and not by respondent no.2 and accordingly he has sought a correction in the order of 04.01.2022.
The Modification/Correction Application would stand allowed, wherever in the order of 04.01.2022 the respondent no.2 has been mentioned, that is being directed to be corrected and read as respondent no.1.
Similarly, this order would be read in relation to all the petitioners to the writ petition.
(Sharad Kumar Sharma, J.) 14.01.2022 Arti
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!