LAKHANSINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) NOT on board.

(2.) UPON perusing the judgment as reported in 2003 (1) Mh.L.J . 371, it appears that a typographical error of a clerical nature has occurred in para 4 of the judgment dated 3.9.2002 in Nagpur Bench Writ Petition no.1607 of 2002. Hence, the following corrigenda are necessary: In line 3 of para 4 on page 2 of the judgment, instead of the words "Code of Civil Procedure", the words " Maharashtra Employees of Private Schools (Conditions of Service) Regulations Act, 1977" be substituted. In para 4, after the words "The said Section reads as follows:", delete the quotation which reads as follows: