Arun Singh Tomar vs State Of Uttarakhand
2026 Latest Caselaw 2158 UK

Uttarakhand High Court

Arun Singh Tomar vs State Of Uttarakhand on 19 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.507 of 2026
                                  Arun Singh Tomar                                         ............Petitioner
                                                                  Vs.
                                  State of Uttarakhand                                     ..........Respondent

                                  Hon'ble Pankaj Purohit, J.

Ms. Geetanjali Dhami, learned counsel for the petitioner.

2. Mr. Suyash Pant, learned S.C. for the State.

3. This writ petition was disposed of vide order dated 27.02.2026 passed by this Court.

Correction Application (MCC No. 1 of 2026)

4. Today, the matter is listed on a correction application moved by learned counsel for the petitioner.

5. In the correction application, it has been submitted by learned counsel for the petitioner that in paragraph no.4 of the aforesaid judgment and order, the words "Scheduled Tribe Category" have been wrongly mentioned as "Scheduled Caste Category."

6. Learned counsel for the petitioner submits that the petitioner belongs to the Scheduled Tribe Category and seeks correction of the said error.

7. It is a matter of record that the petitioner belongs to the Scheduled Tribe Category.

8. Accordingly, the correction application is allowed.

9. Let the necessary correction be incorporated in the aforesaid judgment and order dated 27.02.2026 and the petitioner shall be supplied with a corrected copy of the order dated 27.02.2026.

(Pankaj Purohit, J.) 19.03.2026 SK