KARIMAN YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State. Re.: Interlocutory Application No. 541 of 2017

(2.) The present Interlocutory Application has been filed by the petitioner to amend the writ petition by adding a further relief of quashing of Letter No. 2036 dated 02.05.2015, by which the claim of the petitioner for appointment on compassionate ground has been rejected.

(3.) The prayer being in continuation of the initial prayer made by the petitioner and the order having been passed during the pendency of the writ application, the same is allowed. Challenge to the order rejecting the claim of the petitioner dated 02.05.2015, shall form part of the relief sought for in the main writ application.