SULOCHANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This interlocutory application has been preferred seeking amendment of pleadings and reliefs in the writ application. It is stated that during the pendency of this writ application the respondents have come out with Advertisement No. 1 of 2019-20 issued under the signature of the District Magistrate, Aurangabad. A copy of the same has been brought on record as Annexure '18'.

(2.) Learned counsel for the petitioner submits that since the advertisement has been issued during the pendency of the writ application, the prayer made by the petitioner to allow him to amend the writ application is fit to be accepted.

(3.) In paragraph '3' of the said application it is stated that the impugned order in this writ application has been passed by Divisional Commissioner, Magadh Division, Gaya but inadvertently the Divisional Commissioner, Magadh Division, Gaya has not been made party respondent in the writ application and as such petitioner may be permitted to add him as party respondent in the writ application.