INDRA KUMAR RAI Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Amendment sought for in the Writ Petition is contested by the Union of India on the ground that being afterthought and belated, its grant may not be permissible.

(2.) I have considered the submissions of learned Counsel for the parties and gone through Ex-constable Ramvir Singh v. Union of India and Ors., 2009 3 SCC 97, referred to by the learned Union Counsel to support his submissions.

(3.) Before considering the submissions of learned Counsel for the parties, reference needs to be made to paragraph No. 33 of the Writ Petition, which is sought to be amended, along with its proposed amendment.