RAWAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the petitioners is permitted to delete the names of Petitioner Nos. 1 and 7.

(2.) THE Amendment petition filed by the petitioners is allowed and he is directed to implead State Transport Commissioner - cum -Additional Secretary, Government of Bihar as party Respondent No. 7.

(3.) HEARD learned senior counsel for the petitioners and also the learned Advocate General on behalf of the Respondents.