SONE LAL BURMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present review petition for correction of typographical error occurred in the order dated 15.10.2019 passed in Writ Petition No.1758/2017 making a further prayer to review/modify/clarify the order dated 15.10.2019 in respect of awarding back wages with all consequential benefits and compensation from University mentioned in relief Clause Nos.7B & 7C of Writ Petition No.1758/2019.

(2.) On going through the impugned order and the documents filed alongwith the writ petition, it appears that some typographical error has crept in the order dated 15.10.2019 and, therefore, the impugned order dated 15.10.2019 passed in Writ Petition No.1758/2019 is modified to the following extent: -

(3.) Petitioner has made a further prayer to clarify that petitioner is entitled to back wages with all consequential benefits and compensation from University as mentioned in Relief Clause of Paragraph Nos.7B & 7C of Writ Petition No.1758/2019.