- (1.) I. A. No. 3747 of 2013: An interlocutory application has been filed seeking amendment in the writ petition by substituting the Union of India through Ministry of Communication, Department of Posts, Dak Bhawan, Sansad Marg, New Delhi in place of the original respondent no. 1 Learned counsel Mr. Prabhash Kumar appears for Union of India and states that he has no objection if this amendment petition is allowed.
(2.) In view of the averments made in the interlocutory application, I. A. No. 3747 of 2013 is allowed.
(3.) Requisites etc. will be filed under registered cover with A/D within a period of two weeks, failing which this writ petition as against the concerned respondent will stand dismissed without further reference to the Court.;