Dhirubhai Naranbhai Patel, J. - (1.) Mr. Rishikesh Giri, learned counsel for the petitioner, submitted that the petitioner may be permitted to join the office of Accountant General, Jharkhand, Ranchi, as party respondent no.6 to the present writ petition.
(2.) Leave to amend is granted. Necessary amendment shall be carried out in red ink, during course of the day.
(3.) Notice to the newly joined respondent no.6. Mr. S. Shrivastava, learned counsel, waives notice on behalf of the newly joined respondent no.6. Learned counsel for the petitioner is directed to supply copies of the writ petition, Annexure and the affidavits, filed in this writ petition, to the learned counsel for respondent no.6. Learned counsel for the petitioner assures the supply of the aforesaid documents to the learned counsel for respondent no.6.;