BRAHMESHWAR NATH TIWARY Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has moved the Court for the following reliefs:

(3.) Since during the pendency of the writ application, the respondent no. 3 has passed a detailed order holding the petitioner not entitled to payment of any pension, he has filed Interlocutory Application No. 243 of 2018, seeking amendment of the writ application for quashing of the said order. As the amendment sought is in continuation of the original relief sought, the Court finds it appropriate to allow the prayer. Accordingly, the relief seeking quashing of order contained in Memo No. 1178 dated 26.12.2017 issued by the respondent no. 3, shall form part of the relief sought in the main writ application.