GAUHATI UNIVERSITY Vs. BHABENDRA NATH THAKURIA AND ORS.

JUDGEMENT

(1.) In this revision petition, the petitioner has challenged the order of the Munsiff (3) Gauhati given on 11.12.87 in TS No. 45 of l986 allowing the amendment of the plaint.

(2.) The plaintiff instituted the suit against the Gauhati University and the Secretary, Board of Higher Secondary Education claiming:

(3.) The plaintiff filed an application for amendment of the plaint under Order 6, Rule 17 r/w Order I, Rule 10 of the Code of Civil Procedure for making the Government of Assam, the Director of Veterinary and Animal Husbandry and the Board of Higher Secondary Education. In the application for amendment, it is stated that the Government of Assam and the Veterinary Department has nothing to do with regard to the correction of the age in the Martic Certificate of the plaintiff, however, the Government of Assam and the Director are to be made as pro forma defendants. As regards the Board, it is stated that the Board was not made a party as the Martic Certificate was not issued by the Board, and that the Board is in no way involved in the suit, but the Board also is to be made as a pro forma defendant. The learned Munsiff allowed the amendment. Against that order, the University has filed this petition.