VINOD GIRI Vs. SACHIV GRAM PANCHAYAT MALHARGARH

JUDGEMENT

(1.) Heard on I.A.No.226/2020. This is an application for impleading the State Government as respondent.

(2.) For the reasons mentioned in the application, the same is allowed. The necessary amendment be carried out within seven working days.

(3.) The petitioners are also heard on the question of admission.