MITHILESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 254 of 2008 has been filed by two teachers, namely, Pradip Kumar Singh and Satyendra Narayan Singh to intervene in the matter and join the petitioners to raise an identical grievance. They submit that their cases are identical to the writ petitioners and, therefore, for convenience, they may also be allowed to be added as petitioners in this case.

(2.) There is no opposition to the I.A.

(3.) Therefore, the I.A. is allowed. Let the said two persons be treated as petitioner nos. 21 and 22 in the writ application.