JUDGEMENT
Sangeeta Chandra, J. -
(1.) Order on Impleadment Application No. 8225 of 2018
This impleadment application is allowed.
(2.) The petitioner is directed to implead the proposed respondent Nitin Kumar, son of Chandrapal Singh, R/o village and post Rustampur Khas, Tehsil Bilari, district Moradabad as respondent No. 7 in the array of the parties during the course of the day.
Order on Amendment Application No. 8228 of 2018
(3.) This amendment application has been filed by the petitioner praying for adding prayers in the prayer clause of the writ petition in pursuance of the knowledge derived from the personal affidavit of the Sub Divisional Magistrate of the order passed by the Tehsil Level Selection Committee dated 17.10.2017. Certain grounds and pleadings have also been proposed to be added by addition of paragraphs 23 to 47 in the said writ petition and grounds No. 5 to 17.;
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