RAMASHAN OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE intelocutory application has been filed for impleading as party respondents to the writ petition, those who were parties to the proceedings in the Court below, details of whom are mentioned in paragraph No.4 of the interlocutory application.

(2.) IN the facts and circumstances of the case, the prayer for impleadment is allowed and the concerned persons are permitted to be added as party respondent Nos. 3 to 22 to the writ petition.

(3.) HEARD learned counsel for the petitioners and respondent No.2.