PEP SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. application has been filed by the petitioners seeking correction in the father's name of petitioner No.16 i.e. 'Shri Parasadi Meena' instead of 'Shri Badri Prasad Meena' in the cause title of the order dated 19.2.2018 passed in SBCWP No.2332/2018.

(2.) It is inter alia indicated that writ petition being S.B.Civil Writ Petition No. 2332/2018 was preferred on behalf of 24 petitioners, which came to be disposed of by order dated 19.2.2018. It is claimed that due to some clerical mistake and typographical errors, mistake qua father's name of petitioner No.16 has been committed and, therefore, in the interest of justice, the same may be permitted to be corrected. Along with the application, amended cause title has also been filed.

(3.) A perusal of nature of mistake which is claimed to be inadvertent typographical/clerical errors indicates that same is essentially result of casualness on the part of petitioners/counsel for the petitioners and such nature of mistakes leads to unnecessary burden on the Court in thereafter permitting corrections once the cases are decided.