RAJENDRA P MISHRA Vs. UOI

JUDGEMENT

(1.) THIS is an application seeking correction of a typographical error regarding the date of the order/judgment passed by the Central Administrative Tribunal as given in the writ petition.

(2.) ISSUE notice to the non-applicants.

(3.) THE applicant has contended that due to inadvertence, the date of the Tribunal's order has been mentioned as 17th April, 2009 instead of 2nd April, 2009.