Pramath Patnaik, J. - (1.) I.A. No. 333 of 2016 By this Interlocutory Application, the petitioner has, inter alia, prayed for impleadment of party respondents and further prayed for amendment in prayer portion of writ petition by way of addition.
(2.) Learned counsel for the petitioner submitted that the proposed amendment has been necessitated as by virtue of letter dated 17.02.2015, issued under the signature of proposed respondent no. 6-The Sr. Accounts Officers, Office of the Accountant General, the pension and retiral dues of the petitioner has been directed to be withheld subject to payment of the maintenance as awarded by the learned Principle Judge, Family Court, Chapra. It has been submitted that for the reasons aforesaid, to cut short the multiplicity of litigation, the petitioner has prayed for addition of prayer for quashing of letter dated 17.02.2015 and for impleadment of necessary party respondent no. 5-The Accountant General and respondent no. 6-The Sr. Accounts Officer, in the array of respondents. Learned counsel further submitted that the proposed amendments are formal in nature and will not change the nature and character of the writ petition.
(3.) Learned J.C to G.P. IV does not raise serious dispute to the prayer made by learned counsel for the petitioner.;