Rongon Mukhopadhyay, J. - (1.) I.A. No. 598 of 2010.
(2.) THE present interlocutory application has been filed for amending the writ application in view of the fact that the representation submitted by the petitioner pursuant to the order dated 12.03.2008, passed in WPS No. 698 of 2007 has been rejected by the respondent No. 2. It has been submitted by the learned counsel for the petitioner that due to inadvertence although the order dated 2.7.2009 has been annexed in the writ application but the same could not be challenged. Hence amendment application.
(3.) CONSIDERING the aforesaid facts, this application is allowed.;