ARCHANA KHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present MCC has been filed by the applicant/petitioner seeking modification/clarification of the order dated 9. 7. 2019 passed in WPS No. 2267/2016.

(2.) Contention of the learned counsel appearing for the applicant/petitioner is that the modification is being sought to the extent that, in paragraph 3 as well as in paragraph 11 of the order dated 9. 7. 2019, the date of advertisement has been wrongly mentioned, inasmuch as the date of advertisement is in fact 23. 12. 2015, whereas inadvertently it has been got typed as 23. 12. 2005. Counsel for the applicant/petitioner further wants the order to be modified to the extent of fixing certain time limit within which the respondent authorities have to act on the directives given by this Court and the applicant/petitioner be also directed to participate in the inquiry. Further clarification has also been sought for by the applicant/petitioner to the extent that the inquiry of the credentials of respondent no. 4 - Smt. Mridularatna Chourasiya to be done in accordance with the norms laid down by the University Grants Commission.

(3.) It would be relevant at this stage to take note of the following observations made by this Court while deciding WPS No. 2267/2019 vide order dated 9. 7. 2019 :-