PRINCIPAL MICKY SCHOOL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In the order dated 20th January, 2006, passed in Writ Petition No. 165 of 2006, it was brought to our notice that in the judgment dated 16th september, 2005, in this matter, reported in 2005 (4) Mh. LJ. 1153, there is a typographical error by omission of words "are to be heard by a Division Bench" in line 9 of paragraph 11. We, therefore, in exercise of our suo motu powers take up this matter and add the following words "are to be heard by a Division Bench" after the words "under the Constitution" and before the words "and all other matters", so that after addition of the said words, the sentence would read thus:"therefore writ petitions covered by Clause 2-B, writ petitions arising out of orders made by Administrative Tribunals established under 1985 act and orders passed by such Special Tribunals as are created under the constitution are to be heard by a Division Bench and all other matters are required to be heard by the learned single Bench. "a request also be made to the Journal in which the judgment is published to print the corrected judgment or take such other appropriate action as may be necessary.