MUKESH SINGH Vs. BANARAS STATE BANK LTD

JUDGEMENT

(1.) The petitioner is permitted to move amendment application to challenge the notification of the Central Government dated 22.2.2002, Annexure-5 to the writ petition. He is also permitted to implead the Union of India as respondent No. 3, Sri Vipin Sinha appearing for respondent No. 1 may file counter-affidavit within one month. Learned counsel for the Central Government may also file counter-affidavit within the same period.

(2.) Issue notice to respondent No. 2 returnable at an early date.

(3.) List on 8th July, 2O02, along with connected writ petitions, whose details will be supplied by Sri Navin Sinha, advocate.