RAMA SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the Zila Parishad as well as learned counsel for the State. I.A. No. 6569 of 2013 has been filed seeking amendment in the prayer made in the writ application in view of the development subsequent to institution of the case.

(2.) For the reasons stated therein, I.A. No. 6569 of 2013 is allowed.

(3.) On perusal of the main writ application as well as the I.A. No. 6569 of 2013, it appears that as on today, the petitioner seeks direction to the Respondents for payment of the following arrears:--