DEVESH KUMAR Vs. N D M C

JUDGEMENT

(1.) ISSUE notice to the respondent/non-applicant. Ms. Jyoti Singh accepts notice and states that she does not want to file any reply. She, however, contends that relief claimed by the petitioners is based on different cause of action and the petitioners should file a separate writ petition.

(2.) THIS is an application by the petitioners under Order VI Rule 17 of the code of Civil Procedure seeking amendment to the writ petition.

(3.) THE petitioners/applicant contended that in their petition seeking they have sought quashing of orders of cancellation of panel formed in September, 1988 of the Junior Engineer (Electrical ). They have also sought a direction to the respondent to form a fresh panel of Junior Engineers (Electrical) and appoint no other person against the post of Junior Engineer and for a writ of mandamus directing the respondent to appoint the petitioners as Junior Engineer (Electrical) before appointing any other candidate to the said post.