SWARNAJIT BASU Vs. UNION OF INDIA

JUDGEMENT

(1.) The aforesaid two applications have been filed for addition of parties in the pending writ petition. The applicants in the aforesaid applications claim to be similarly placed as the applicants in CAN 1 of 2021.

(2.) The Court, by order dtd. 19/2/2021, was pleased to allow CAN 1 of 2021 by adding the applicants therein as party respondents in the writ petition.

(3.) In the same line, the aforesaid applications for addition of parties stand allowed. The applicants in CAN 2 of 2021 and CAN 3 of 2021 are added as party respondent in the present writ application.