SUDISHT KUMAR MAHATO Vs. STATE OF BIHAR

JUDGEMENT

(1.) An intervention application, bearing LA. No. 2 of 2020, has been filed by the intervenors in C.W.J.C. No. 7175 of 2020, in support of the writ petition does not merit consideration, as the Patna High Court Rules does not permit intervention in support of the writ petition.

(2.) In view of the above, LA. No. 2 of 2021 in C.W.J.C. No. 7175 of 2020 is rejected. However, if so advised, the applicants may file separate petition.

(3.) Since all the writ applications involve the similar issue, with the consent of the parties all the writ applications have been heard together and are being disposed of by this common judgment.