Rajendra Nath Mittal, J. - (1.) This revision petition has been filed against the order of the Additional Senior Subordinate Judge, Faridabad, dated 22nd March, 1986, declining the prayer of the plaintiffs to amend the plaint.
(2.) Briefly, the case of the plaintiffs is that they were serving as sweepers with the defendant. They were served with charge sheets on the basis of which enquiry was initiated against them. They contested the charge sheets as well as the initiation of the proceedings of enquiry and filed a suit for declaration that the defendant be injuncted from continuing with the enquiry.
(3.) Subsequently, they filed an application for amendment of the plaint and incorporating therein that the order of termination of the services of the plaintiffs dated 6th July, 1984 was illegal, wrongful and mala fide. The application w as opposed by the defendant. The Court dismissed the same on the ground that the amendment was not important for adjudication of the matter in controversy. The plaintiffs have come up in revision to this Court.;