D.N.PATEL, J. - (1.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, I hereby permit the present petitioner to join the office of the Accountant General, State of Jharkhand, Ranchi as a party respondent no. 5.
(2.) Necessary amendment shall be carried out by red ink in the original writ petition, during course of the day.
(3.) I.A. No. 3742 of 2010 is, accordingly, allowed and disposed of. W.P. (S) No. 4516 of 2009;