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, 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: