NARENDRA NATH TIWARI, J. - (1.) I .A. No. 1848 of 2008: In this interlocutory application, the petitioner has sought addition of the prayer, seeking quashing of the order, contained in Memo No. 113 dated 31st May, 2008, passed by the District Leprosy Officer, Bokaro, whereby the petitioner has been relieved from the post of Medical Assistant to join the allocated cadre of the State of Bihar.
(2.) IT has been stated that the petitioner had earlier challenged the order dated 26th April, 2008, whereby the order was issued to the concerned superior of the petitioner to relieve him. During the pendency of the writ petition, order dated 31st May, 2008 has been passed, relieving the petitioner from his present place of posting to join the State of Bihar. Learned Counsel for the petitioner submitted that the amendment prayed for is based on the same factual background, as stated in the writ petition, and that it is the subsequent event, which is relevant for the purpose of the writ petition. It has been submitted that if the application for amendment is not allowed, the petitioner would require to file a separate writ petition which would lead to multiplicity of the proceeding in the same matter between same party.
(3.) LEARNED Counsel appearing on behalf of the State of Jharkhand as also the State of Bihar have not disputed the said contentions.;