DR. INDRESHWAR TIWARY Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2011-1-131
HIGH COURT OF JHARKHAND
Decided on January 31,2011

Dr. Indreshwar Tiwary Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

D.N. Patel, J. - (1.) LEARNED Counsel for the Petitioner seeks leave to join the Secretary, Finance Department, Government of Jharkhand, Ranchi as a party Respondent No. 6 in this writ petition.
(2.) PERMISSION , as prayed for, is granted. Amendment shall be carried out by red ink, during course of the day.
(3.) LEARNED G.P.II waives notice on behalf of the newly added party Respondent No. 6.;


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