VIJAY SHANKAR SHARMA, SON OF SRI RAM SUBHAG SHARMA, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR, THROUGH THE SECRETARY, PUBLIC HEALTH ENGINEERING DEPARTMENT, GOVERNMENT OF BIHAR, BAILEY ROAD, PATNA

JUDGEMENT

(1.) Regarding I.A. No. 90 of 2016 I.A. No. 90 of 2016 has been filed for amendment in the writ petition by addition of relief seeking quashing of Annexure-6 which is letter no.442/07 dated 17.05.2007 issued by the Chief Engineer (Mechanical) and also for considering the period between 31.03.2007 to 17.05.2007 for the purpose of granting benefits to the petitioner.

(2.) It is contended that though the document was annexed as Annexure-6 but inadvertently relief for the purpose of challenging it could not be added at the time of filing.

(3.) Having regard to the aforementioned facts and circumstances, the petitioner is permitted to assail the Annexure-6 and also permitted to raise the issue of consideration of period between 31.03.2007 to 17.05.2007 for granting benefits to him.