Citation : 2022 Latest Caselaw 79 UK
Judgement Date : 10 January, 2022
Office Notes,
reports, orders or
proceedings or
sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
WPSS No. 554 of 2018
Hon'ble Sharad Kumar Sharma, J.
Mr. Lalit Samant, Advocate for the petitioner.
Ms. Anjali Bhargava, Addl. C.S.C for the State.
This writ petition was decided by this Court by the judgement on 14.12.2021.
Today, the matter is listed on a modification application preferred by the petitioner seeking modification in para- 2, 3 & 4 of the judgment.
In para-2 of the first line where the "petitioners" have been written i.e. being sought to be corrected as "petitioner."
The same would stands allowed. In line 4 where it is written as "Class IV employee" that is being corrected to be read as "Assistant Clerk" and in the 5th line, where it is written "Inter College, Kapkot, District Bageshwar", it is being directed to be corrected and read as "Higher Secondary School, Godi District Almora."
In the 4th last line of para-2 where the word "1987 to 1996" it has to be read as "14/15.05.1999" and in the last line of para-2, the date "01.04.2005" is directed to be corrected and read as "19.01.2015."
Similarly in para-3 line-2, date "01.04.2005" is being directed to be corrected and read as "19.01.2015" and in para-4, in the 5th line from the bottom, date "01.04.2005", is being directed to be rectified as "19.01.2015."
Accordingly, the correction/modification application would stand allowed and judgement would be treated to be rectified to that extent.
(Sharad Kumar Sharma, J.) 10.01.2022
Nahid
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