SHYAMA KUMARI AGED ABOUT 21 YEARS, D/O LATE JAGARNATH PRASAD YADAV Vs. STATE OF BIHAR THROUGH DIRECTOR ADMINISTRATION-CUM-DEPUTY SECRETARY, DEPARTMENT OF AGRICULTURE, GOVERNMENT OF

JUDGEMENT

(1.) THE interlocutory application has been filed seeking amendment of the relief portion in the writ petition so as to quash that part of the order of the Collector -cum -Chairman of District Compassionate Committee, Muzaffarpur, by which the claim of the petitioner for being appointed on Class IV post on account of death of her father has been rejected, as contained in Memo No. 310 dated 28.3.2007 (Annexure -6).

(2.) ON a consideration of the facts and circumstances of the case, since the said order has been passed during pendency of the writ petition the prayer for amendment is allowed. I.A. No. 2067 of 2009 is, accordingly, disposed of.

(3.) HEARD learned counsel for the petitioner and learned counsel for the State respondents.