LAWS(JHAR)-2011-1-92

GOPINATH GAGRAI Vs. STATE OF JHARKHAND

Decided On January 10, 2011
Gopinath Gagrai Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) By this IA the Petitioner has sought amendment in the writ petition by bringing on record the subsequent even and development in the case.

(2.) It has been stated that the Petitioner had prayed for quashing of departmental proceeding and payment of salary in his writ petition. But during pendency of the writ petition the Petitioner retried on attaining the age of superannuation on 31.7.2009. The Petitioner has, thus, sought amendment in the writ petition in order to bring on record the said fact as also for addition of prayer for direction on the Respondents to pay the retiral dues to the Petitioner along with order benefits.

(3.) The State-Respondent has no objection.