BIRSA BHAGWAN GOPE, SON OF LATE CHINTA MANI GOPE, RESIDENT OF VILLAGE DAYAPOSI, P.O. KOCHRA, P.S. HATGAMAHRIA, DISTRICT WEST SINGHBHUM Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2016-8-124
HIGH COURT OF JHARKHAND
Decided on
August 03,2016
Birsa Bhagwan Gope, Son Of Late Chinta Mani Gope, Resident Of Village Dayaposi, P.O. Kochra, P.S. Hatgamahria, District West Singhbhum
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
Ananda Sen, J. -
(1.) I.A. No. 2310 of 2007 has been filed praying to amend the writ application by bringing on record the order dated 04.06.2007, issued by the District Superintendent of Education, West Singhbhum, by which the application of the petitioner for grant of compassionate appointment was rejected.
(2.) Counsel for the petitioner submits that since the order was passed during the pendency of the writ application, it is necessary to amend the writ application by allowing him to challenge the same.
(3.) Counsel for the State has no objection, if the amendment is allowed.;
(2.) Counsel for the petitioner submits that since the order was passed during the pendency of the writ application, it is necessary to amend the writ application by allowing him to challenge the same.
(3.) Counsel for the State has no objection, if the amendment is allowed.;
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