PREM KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) Learned counsel for the petitioner is permitted to implead the District Programme Officer (Establishment), Patna, as respondent no. 8 in view of the post of District Superintendent of Education being converted into that of District Programme Officer (Establishment).

(3.) Let necessary correction be made by learned counsel for the petitioner in the cause title of the writ petition during the course of the day.