Dinesh Kumar Pandey Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 19 Feb 2019 MCC NO. 149 Of 2019 (2019) 02 CHH CK 0295
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

MCC NO. 149 Of 2019

Hon'ble Bench

P. Sam Koshy, J

Advocates

Kishore Narayan, Sunita Jain

Final Decision

Allowed/Disposed Of

Judgement Text

Translate:

P. Sam Koshy, J

1. The present MCC has been filed seeking modification of the order dated 18.01.2019 passed by this court in WPS No.359 of 2019.

2. The modification sought for is only to the post on which the petitioner was working which inadvertently in the order dated 18.01.2019 has been

reflected as ""Sub Engineer"" whereas, it ought to had been ""Assistant Draftsman"".

3. According to the counsel for the petitioner, in the writ petition the post of petitioner was clearly mentioned as ""Assistant Draftsman"" but due to

inadvertence while disposing of the writ petition the post of petitioner has been reflected as ""Sub Engineer

4. The prayer is not opposed.

5. Accordingly, the order dated 18.01.2019 passed in WPS No.359 of 2019 shall stand modified to the extent that in the second line of paragraph-1 of

the said order dated 18.01.2019, the post ""Sub Engineer"" shall be read as ""Assistant Draftsman"".

6. Accordingly, the MCC stands allowed and disposed of.

7. Let copy of this order be made part of the records of WPS No.359 of 2019.

From The Blog
Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent
Dec
11
2025

Court News

Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent
Read More
Delhi High Court Rules Educational Consultancy to Foreign Universities Is Export Service, Not Intermediary
Dec
11
2025

Court News

Delhi High Court Rules Educational Consultancy to Foreign Universities Is Export Service, Not Intermediary
Read More