G.S.SANDHAWALIA,J. - (1.) The present application has been filed under Order 6 Rule 17 for amendment of the writ petition.
(2.) In the application, it has been averred that the challenge was to the wrong appellate order passed by the Additional Chief Secretary. The mistake has only occurred on account of the fact that the respondents schools are being run through different Trusts and there were separate appeals filed.
(3.) Notice in the application. Mr. D.S. Chadha, Advocate accepts notice. In view of the averments made and in view of the fact that the case is at the initial stage and it is not disputed that the respondents have got interim orders from the appellate authority which are now subject matter of challenge, this Court is of the opinion that the amendment is liable to be allowed. Accordingly, the application is allowed. Application for placing on record written statement on behalf of respondent No.10. The same is taken on record. Office to tag the same at the appropriate place in the file. CM stands disposed of. Main cases The present order shall dispose of three writ petitions i.e. CWP Nos.19974, 20089 and 23545 of 2016, as common questions of law and fact are involved. ;