PURNIMA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Ia No. 4 in WP (C) No. 353 of 2005 is allowed as not opposed. The additional grounds P to W as set out in the application are permitted to be urged as grounds in the main petition in support of the relief sought for.

(2.) The respondents are yet to file their counter-affidavit. Let it be done in two weeks as prayed. Counter shall be to the main petition as also to the additional grounds sought to be urged through IA No. 4 of 2005. For the purpose of record a copy of the amended petition incorporating additional grounds P to W shall be filed by the petitioner within three days under copy to the respondents' counsel. IA No. 3 in WP (C) No. 353 of 2005

(3.) The prayer for deleting Respondent 2 from the array of parties and also paras 13, 14 and 17 of the writ petition is allowed. The amended petition which is being filed within three days shall also take care of the prayer made in IA No. 3. IA No. 2 in WP (C) No. 353 of 2005 (for stay)