TAPEN SEN,J. - (1.) Heard Mr. Delip Jerath, learned counsel for the Petitioner and Mr. A. K. Sahani, learned counsel for the Respondents.
(2.) INITIALLY when the writ application was filed, the Petitioner has prayed for transfer of his past services from the Birsa Agricultural University, Kanke, Ranchi to Indian Council of Agricultural Research, National Bureau of Plant Genetic Resources. He had also prayed that consequent upon such transfer of past services, he be paid Central Provident Fund/General Provident Fund and difference in salary rendered in the Birsa Agricultural University during the period from 05.08.1982 to 07.07.1988 in addition to payment of other deductions which may have been made in the aforementioned Birsa Agricultural University. When this case was called out, Mr. Delip Jerath, learned counsel for the Petitioner drew the attention of this Court to the Amendment Application which was filed in this case by the Petitioner on or about 21.04.1997.
(3.) PRESSING the aforementioned Amendment Application now and confining his Writ Application only to the extent stated in the Amendment Application, this Court feels that it is expedient in the interest of justice to allow the Amendment Application at this stage after having heard both the counsel for the parties.;