Prakash Tatia, J. - (1.) - This writ petition has not yet been admitted and the petitioner has submitted an application for amendment of writ petition to add certain new grounds.
(2.) Looking to the stage at which the application has been moved and looking to the fact that petitioner wants to take certain new grounds only, the application for amendment of the writ petition is allowed. The amended writ petition has already been filed by the petitioner, is taken on record.
(3.) Heard learned counsel for the petitioner.;