RAJESHWAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The amendment application is allowed. It will form part of the main writ application.

(3.) The petitioner is challenging annexure 3, whereby and whereunder the proceedings in terms of Rule 43(b) of the Bihar Pension Rules (hereinafter to be referred to as "Rules") has been drawn against him.