Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan on 7 July, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 77/2020 Chail Singh S/o Shri Amer Singh, Aged About 61 Years, R/o Street No. 2, Ganesh Temple Road, Ganeshpura, Ratanada, Jodhpur (Raj.).
----Petitioner Versus
1. State Of Rajasthan, Through The Principal Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.
2. The Chief Engineer, Public Health And Engineering Department, Jodhpur.
3. The Chief Personnel Officer, Head Quarter, Public Health And Engineering Department, Rajasthan, Jaipur.
4. The Superintendent Engineer, Public Health And Engineering Department, District Division, Jodhpur.
5. The Accounts Officer, Public Health And Engineering Department, District Division, Jodhpur.
6. The Executive Engineering, Public Health And Engineering Department, City Division Iii, Jodhpur.
7. The Assistant Engineer, Public Health And Engineering Department, Sub Division Mandore, Jodhpur.
----Respondents For Petitioner(s) : Mr. Dilip Mulchandani For Respondent(s) : Ms. Anjana Jawa JUSTICE DINESH MEHTA Order 07/07/2020
1. The present application has been filed seeking rectification of the typographical error crept in the order dated 19.02.2020.
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2. Learned counsel for the petitioner-applicant submitted that inadvertently due to typographical error, word "third" has been inscribed in the fourth line of penultimate paragraph at page No.2 of the order dated 19.02.2020 in place of word "Second".
3. For the reasons stated, the application is allowed.
4. The order dated 19.02.2020 passed by this Court is amended, as prayed. Accordingly, the word "third" mentioned in fourth line of penultimate paragraph at page No.2 of the order dated 19.02.2020 stands substituted by word "Second".
(DINESH MEHTA),J 74-ArunV/-
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