RISHI NATH SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Upendra Nath Misra, learned Senior Advocate assisted by Shri Neel Kumar Mishra, representing the applicant/petitioner and Shri V.P. Nag, learned Standing Counsel representing the respondent/State on the instant application for correction in the judgment/order dtd. 9/1/2024.

(2.) Learned Senior Counsel representing the applicant/petitioner drawing attention to the judgment/order dtd. 9/1/2024, has submitted that though in 2nd and 3rd paragraph of the judgment/order dtd. 9/1/2024, this Court has noted the fact that the petitioner was already absorbed in the department vide order dtd. 29/7/1998, however, in 3rd line of 4th paragraph of the judgment/order dtd. 9/1/2024, it was inadvertently mentioned that the petitioner is to 'be' absorbed in the department of Minority Welfare. He prays that interest of justice would suffice, if the word 'be' mentioned in 3rd line of the 4th paragraph of the judgment/order dtd. 9/1/2024 is deleted and words 'as per the terms of absorption order dtd. 29/7/1998' is added after the words 'of U.P.' mentioned in 4th line of the 4th paragraph of the judgment/order dtd. 9/1/2024.

(3.) Learned Standing Counsel does not have any objection against the aforesaid prayer of the applicant/petitioner. In view of the aforesaid, as the error in the judgment/order dtd. 9/1/2024 is typographical in nature, therefore, word 'be' mentioned in 3rd line of 4th paragraph of the judgment/order dtd. 9/1/2024 is deleted and words 'as per the terms of absorption order dtd. 29/7/1998' is added immediately after the words 'of U.P.' mentioned in 4th line of the 4th paragraph of the judgment/order dtd. 9/1/2024.