Ritu Raj Awasthi, J. - (1.) THE application for amendment filed today is taken on record.
(2.) THE learned Standing Counsel has no objection on the proposed amendment. Application is allowed.
(3.) LEARNED Counsel for the Petitioners is permitted to make necessary amendment in the body of the writ petition during the course of the day. Notice on behalf of opposite parties has been accepted by the learned Chief Standing Counsel.;