Amareshwar Sahay, J. - (1.) By filing this Interlocutory Application prayer has been made for amendment in the main writ application on the ground that during the pendency of this writ petition Superintendent of Police. Palamau by issue of district order No. 1353/2004 dated 9.9.2004 has passed an order to treat the petitioner to have superannuated from the date he was dismissed from sendee by order of his Disciplinary Authority i.e. from 28.12.1995.
(2.) According to the petitioner Superintendent of Police, Palamau has illegally reviewed the order passed by his superior authority i.e. Deputy Inspector General of Police, South Chhotanagpur Range, Ranchi who has already set aside the order passed by the disciplinary authority dismissing the petitioner from service with effect from 28.12.1995.
(3.) Accordingly, after hearing the parties and considering the statements made in the Interlocutory Application and grounds taken therein l.A. No. 93 of 2009 is allowed and the order as contained in Annexure-5 to the Interlocutory Application is allowed to be challenged in the main writ application. W.P. (S) No. 3828 of 2004;