LAWS(PAT)-2004-11-62

KANT SHARMA Vs. STATE

Decided On November 24, 2004
KANT SHARMA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the State.

(2.) THE petitioner claims to have been discharging the duties as Evazi Dafadar. It is the contention of the petitioner that he has been doing so since 1992. The name of the petitioner is alleged to have been recommended for appointment in the nomination roll stated to have been prepared on 18.3.1992 as contained in Annexure -1. it is the contention of the petitioner that though he has been discharging his duties as such till date he has not been paid any remuneration.

(3.) IN pursuance of Annexure B having been submitted before this Court the petitioner filed IA No. 5738/2004 for amendment of the writ application seeking to challenge the rejection of his candidature in the proceedings of 4.7.2001 at Annexure B as aforesaid. This Court upon hearing the Counsel for the petitioner and the State permits amendment of the writ application and IA No. 5738 of 2004 stands allowed.