SADARE ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ application, several interlocutory applications have been filed. I.A. No. 2087 of 2004 has been filed by Syed Mashood Ahmad, Md. Kalim Akhtar and Md. Aftab Alam with a prayer to add them as intervenor Respondents. Since the aforesaid persons will be affected if this Court passes an order in favour of the Petitioner, they are thus necessary parties in this case.

(2.) I.A. No. 4605 of 2007 has been filed on behalf of Md. Zafar Sadique, Md. Alauddin, Md. Abid Husain and Md. Sayeed Ahmad to be added as intervenor-Respondents in this case. These persons too will be affected by the order if passed in favour of the Petitioner and as such, they too are necessary parties in this writ application.

(3.) The aforesaid two interlocutory applications have been filed after a prayer has been made by the Petitioner for amendment by filing I.A. No. 1121 of 2006 by which he has challenged the appointment to the post of Assistant Maulavi in the Bihar Education Service Class-II. The intervenors were appointed in pursuance of the advertisement which is also under challenge in this writ application.