- (1.) In this I.A., the petitioner has prayed for addition of prayer and amendment in the writ petition in view of subsequent development in the matter.
(2.) It has been stated that the writ petition was filed challenging the departmental proceeding and the said departmental proceeding has now been concluded by the order served on the petitioner by letter no. 1893 dated 16.3.2011 awarding him punishment of compulsory retirement.
(3.) Learned counsel submitted that the amendment prayed for is closely related to the relief sought for in the writ petition and is based on the same factual foundation, which is already on record and the proposed amendment does not change the nature of the writ petition.;