RAJIV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) As orally prayed for, the Disaster Management Department, Government of Bihar, through its Principal Secretary and the Social Welfare Department, Government of Bihar through its Principal Secretary are added as party respondent nos.5 and 6 to this writ petition.

(2.) Let the name of respondent no.4 be corrected and read as "The Secretary, Ministry of Home Affairs, Government of India, New Delhi" instead of "The Secretary, Department of Health, Union of India".

(3.) Registry to make necessary correction in the cause title.