Citation : 2022 Latest Caselaw 564 UK
Judgement Date : 5 March, 2022
Office Notes,
reports, orders or
proceedings or
Sl. No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
MCC No.05 of 2022 (Modification Application)
In
WPSS No.876 of 2021
Hon'ble Sharad Kumar Sharma, J.
Mr. Sanjay Bhatt, Advocate, for the petitioner.
Mrs. Indu Sharma, Brief Holder, for the State of Uttarakhand.
The modification application which has been preferred by the petitioner would stands allowed, and the judgment dated 17.11.2021, so far it relates to the expression given in paragraph Nos.16 and 17, as "leave encashment" that is being directed to be corrected and read as "salary".
Accordingly, the paragraph Nos.16 and 17, of the judgment dated 17.11.2021, would stand corrected to that extent only, and wherever the word "leave encashment" has been used, it will be read as "salary".
(Sharad Kumar Sharma, J.) 05.03.2022
NR/
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