Narendra Nath Tiwari, J. - (1.) I.A. No. 1827 of 2011:
(2.) IN this interlocutory application, the Petitioner has prayed for addition of one more prayer and addition of some facts in the writ petition and to that regard for amendment in the writ petition. In the writ petition, the Petitioner has prayed for a direction on the Respondents to pay his retiral dues and for other reliefs.
(3.) DURING the pendency of the writ petition, the Petitioner came to know that an order was passed on 27th December, 2010, whereby the Petitioner's first time bound given with effect from 5th November, 1987 has been cancelled on accepting his voluntary retirement and the direction for recovery of the benefit of first time bound promotion has also been issued.;