- (1.) Learned counsel for the petitioner is permitted to make necessary correction in the name of Respondent No. 4.
(2.) Heard Sri A.K. Sahani, learned counsel for the petitioner and Sri Anil Kumar Sinha, learned Advocate General.
(3.) In the instant case, petitioner challenged the order contained in Annexure-9 whereby respondent no. 4, Dashrath Prasad Verma was appointed as Choukidar of Village Sharpura, Bit No. 3/7.;