UNION OF INDIA Vs. D L KHILLON

JUDGEMENT

(1.) This is an application by the Petitioner/applicant under Order 6 Rule 17 read with Section 151 of the Code of Civil Procedure to amend the present writ petition.

(2.) The applicant has contended that the Tribunal has committed an error in interpreting the Government's Office Memorandum dated 19th September, 2003 in its order dated 10th November, 2006. The Petitioner/applicant wants to add paragraphs (I) and (J) incorporating their grounds to challenge the order dated 10th November, 2006 and wants to amend paragraph (H) also incorporating the ground to challenge the said order, which was omitted inadvertently by the applicant.

(3.) The applicant has contended that the order dated 10th November, 2006 is impugned by the applicant, however, by inadvertence, in the prayer clause, quashing of order dated 10th November, 2006 passed in OA No. 577/2005 has not been sought specifically and what has been sought is to set aside the order passed by the Tribunal in the review application for review of the order dated 10th November, 2006. The applicant has contended that the amendment sought is technical in nature and does not tantamount to withdrawal of any admission made by the Petitioner in any manner nor changes the pleas and contentions raised on behalf of the Petitioner.