LAWS(PAT)-2011-4-371

MANGAL SINGH Vs. STATE OF BIHAR

Decided On April 28, 2011
Mangal Singh S/O Late Sukhdeo Singh Appellant
V/S
STATE OF BIHAR, THROUGH SECRETARY, HOME (POLICE DEPARTMENT) AND ORS Respondents

JUDGEMENT

(1.) This interlocutory application has been filed by the Petitioner for amending the prayer by making additional prayer relating to quashing of order contained in Memo No. 8901 dated 1.7.2009 issued by Dy. Inspector General of Police, Central Range, Patna, whereby Petitioner has been dismissed from the post of Sub-Inspector of Police with retrospective effect i.e. with effect from 17.7.1992 and also for grant of arrears of salary for the period 1.8.1992 to 31.1.1994 with all other consequential benefits.

(2.) Prayer of the Petitioner regarding making additional prayer in the pending writ application cannot be allowed for the reason that the prayer made in the original writ application is completely different from the additional prayer, which has arisen on account of subsequent development. The additional prayer gives separate cause of action to the Petitioner. For this relief Petitioner, if so advised, may file another writ application. Accordingly, I.A. No. 10087 of 2010 is dismissed.

(3.) Heard counsel for the Petitioner and the counsel appearing for Accountant General. No one appears for the State.