SHAIL KUMARI RASTOGI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R. J. Trivedi, learned Counsel for the appellant, learned Standing Counsel for the respondent No.1 and Sri Rajnish Kumar, learned Counsel for the respondent Nos.2 and 3.

(2.) The Special Appeal is directed against the judgment passed by the learned Single Judge in Writ Petition No.2490 (SS) of 2014 on 1.4.2016 and the very same day, the application seeking amendment which was previously allowed by the Court was prayed to be recalled by means of C.M. Application No.27580 of 2016, which has also been allowed rejecting the amendment sought by the petitioner in the writ petition on the grounds mentioned in the impugned order passed on 1.4.2016 while deciding the said application.

(3.) The ground for rejecting the amendment application is that the amendment application was filed by the petitioner without serving a copy thereof to the learned Counsel for the Commission and this fact having been taken note of was taken a serious view of the matter. Consequently, the amendment application which was allowed vide order dated 17.11.2014 came to be recalled on an application filed on behalf of the Commission.