Virender Singh, J. - (1.) Heard Ms. Khushboo Kataruka, learned counsel for the petitioner, gone through the instant petition and the documents attached thereto. After hearing learned counsel for the petitioner and considering the fact that the unfortunate incident has taken the life of a young boy of hardly 13 years and a student of VIIth Class in Sapphire International School, 12th Milestone Ranchi -Khunti Road, Hardag, Ranchi, Jharkhand, it would be most appropriate if the management of the said school is made as party respondent for the reason that any order passed during the pendency of the instant lis may affect the management of the said school. Ms. Kataruka makes an oral request for impleadment of the said school as party respondent.
(2.) Ordered accordingly. Sapphire International School, 12m Milestone Ranchi -Khunti Road, Hardag, Ranchi, Jharkhand is hereby made as party respondent.
(3.) Notice to all the respondents including the newly arrayed respondent, returnable within one week only. Service upon newly arrayed respondent shall be effected through Principal, Sapphire International School.;