Madhya Pradesh High Court
Kishanchand Sontani vs The State Of Madhya Pradesh on 17 May, 2024
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 14763 of 2018
(KISHANCHAND SONTANI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 17-05-2024
Shri Raja Bhaiya Tiwari - Advocate for the petitioner.
Shri Manas Mani Verma - Govt. Advocate for the respondents.
Heard on I.A. No.6146/2024, an application for correction of typographical error in the order dated 18/04/2024 passed in W.P. No.14763/2018.
It is submitted that there is a typographical error in the order dated 18/04/2024 passed in W.P. No.14763/2018 wherein in para-1 by mistake it is mentioned that 'petitioner is a retired teacher who attained age of superannuation from Middle School, Toriya Gunour, Distt. Panna'. It is also submitted that petitioner, in fact, is a Chief Accountant who attained the age of superannuation from the Office Dy.Director, Indian Medical System and Homeopathy, Bhopal.
Accordingly, first two lines of the impugned order are modified being a typographical error in a cut and paste method and in place of first two lines, they are substituted that "petitioner is a retired Chief Accountant who attained the age of superannuation from the Office of the Dy. Director, Indian System of Medicine and Homeopathy, Bhopal".
In above terms, modification application is allowed and disposed. This order shall be read as a part of the order dated 18/04/2024 passed in W.P. No.14763/2018.
(VIVEK AGARWAL) JUDGE ts Signature Not Verified Signed by: TULSA SINGH Signing time: 5/17/2024 7:08:33 PM 2 Signature Not Verified Signed by: TULSA SINGH Signing time: 5/17/2024 7:08:33 PM