Rajasthan High Court - Jaipur
Ram Prabhat Gurjar vs State Of Raj And Ors on 2 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 6065 / 2017
Ram Prabhat Gurjar S/o Shri Jag Lal Gurjar,, Aged About 46 Years,
Village Bheepur, Post Dholi, Tehsil Malpura, Distt. Tonk (Raj.)
----Petitioner
Versus
1. State of Rajasthan Through Principal Secretary, Rural
Development & Panchayati Raj Department,, Government
Secretariat, Jaipur
2. The District Collector & District Programme Coordinator,
Mahatma Gandhi NREGA,, Tonk.
3. The Chief Executive Officer, Zila Parishad,, Tonk.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Laxmi Kant For Respondent(s) : Mr. Anurag Sharma, AAG _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Judgment / Order 02/05/2017 The present petition has been filed under Article 226 of the Constitution of India, praying that the petitioner be permitted to correct inadvertent error which due to bona fide mistake has occurred.
This court on 24.4.2017 had passed the following order:-
"Learned counsel for the petitioner has submitted that the petitioner inadvertently and under bona-fide mistake had specified marks of B.Com part-I in the column meant for Higher Secondary marks.
Issue notice to the respondents.
On the asking of Court, Shri Rakesh Gaur, Assistant (2 of 2) [CW-6065/2017] Government Counsel, accepts notice on behalf of Shri Anurag Sharma, learned Additional Advocate General. Copy of petition has been served upon Shri Rakesh Gaur, Assistant Government Counsel.
Service is complete.
List for arguments on 02.05.2017. Reply, if any, be filed on or before the said date.
Name of Shri Anurag Sharma, learned Additional Advocate General, be reflected in the cause list as counsel for the respondents."
Mr. Anurag Sharma, AAG, appearing for the respondents has not denied that bona fide mistakes do occur on the part of everybody, in day to day life.
Considering the nature of mistake, which seem bona fide, the present petition is allowed and the respondents are directed to permit the petitioner to carry corrections and instead of marks of B.Com. Part-I, in column meant for Higher Secondary, marks of Higher Secondary of the petitioner be noted and corrected.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-