Rakesh Ranjan Prasad, J. - (1.) I.A. Nos. 2766, 2770 & 3002 of 2014
(2.) ALL these interlocutory applications have been filed on behalf of the applicants, namely, Ramesh Chandra Jha, Sunil Kumar Singh, Sanjay Kumar Singh, Ramesh Kumar Singh and Mumtaz Ahmad for allowing them to be impleaded as respondent Nos. 6 to 10 in the instant case, as the interest of the applicants is very much involved in the subject matter of the instant case and therefore, they be allowed to be impleaded as respondent Nos. 6 to 10 in the instant case. The prayer made on behalf of the applicants for impleading them as respondent Nos. 6 to 10 was objected to by the petitioner by taking a plea that after expiry of the period of election of the Union, they do not have any interest in the matter.
(3.) HOWEVER , having heard, I do find that somehow or other, interest of the applicants does get involved. Accordingly, these applicants are allowed to be impleaded as respondent Nos. 6 to 10.;