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Judgment
Arun Bhansali, J
This application has been filed by the petitioner seeking correction in the order dated 10.11.2022, whereby SBCWP No.5843/2022 has been decided.
Submissions have been made that in the order dated 10.11.2022, the date of initial appointment of the petitioner has been indicated as 13.2.1999, which apparently was based on order dated 28.9.2016 (Annex.4), which order came to be amended on 9.10.2017, wherein, the date 13.2.1999 has been changed to 13.2.1991 and, therefore, the requisite correction may be made in the order.
In view of the submissions made, the application is allowed. In the order dated 10.11.2022 passed in SBCWP No.5843/2022, the operative portion of the order shall read as under:-
“In view thereof, the petition filed by the petitioner being identical to that of Rajendar Kumar Verma (supra), the same is allowed. The order dated 28.09.2016 (Annex.4) to the extent that it directs the petitioner to pass type test is quashed and set aside and the respondents are directed to regularize the services of the petitioner as LDC by taking the date of his initial appointment as 13.02.1991 in terms of the award passed by the labour court dated 26.05.2005.
The said exercise be completed by the respondents within a period of two months from the date of this order.”