- (1.) I.A. No. 6436 of 2014 This application has been filed seeking amendment in the writ petition for challenging decision taken on 22.10.2014 and the decision contained in letter dated 13.11.2014.
(2.) The learned counsel appearing for the petitioner has submitted that after this Court passed orders dated 04.09.2014 and 19.09.2014 directing the respondents to take a final decision in the matter of grant of affiliation to the petitionercollege, the respondents vide decision taken in the meeting held on 22.10.2014 decided not to approve the proposal for grant of affiliation to the petitionercollege and in the light of the decision taken on 22.10.2014, the respondentState of Jharkhand has also declined the proposal of the petitionercollege. It is further submitted that since the writ petition was filed seeking a direction upon the respondents to grant affiliation to the petitionercollege for the academic session 201415 and, during the pendency of the present writ petition, the decisions impugned sought to be have been taken by the respondents, the present amendment application may be allowed.
(3.) The learned counsel appearing for the respondentState of Jharkhand opposed and submitted that since the writ petition was filed seeking a direction for grant of affiliation for the academic session 201415 by amending the writ petition, the petitioner cannot be permitted to incorporate an entirely new cause of action seeking grant of affiliation for the academic session 201516.;