SHANTI DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State. Re.: Interlocutory Application No.968 of 2018

(2.) The Interlocutory Application has been filed on behalf of the petitioner seeking amendment in the writ petition by adding a further relief seeking quashing of the order dated 31.01.2018, copy of which has been made Annexure-20 to the Interlocutory Application by which the claim of the family pension of the petitioner has been rejected by respondent no.3.

(3.) Since the relief sought is in continuation of and related to the relief sought for in the main writ application, the prayer is allowed. The order of the respondent no.3 dated 31.01.2018 shall form part of the challenge in the main writ application itself.