JHARKHAND STATE NON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. Nos. 5150 of 2016, 5158 of 2016, 5277 of 2016, 6326 of 2016, 6329 of 2016, 6925 of 2016, 7226 of 2016, 7770 of 2016 & 7755 of 2016. 1. All these interlocutory applications have been filed with a common prayer to intervene in W.P.(S) No. 2413 of 2003. Similar prayer has been allowed by this court in I. A. Nos. 3378 of 2015, 4403 of 2016 and 4404 of 2016 vide order dated 20.07.2016.

(2.) The proposed intervenors claim that they are similar to the writ petitioners having a common prayer and also included within the 676 Non Formal Education Supervisors belonging to the State of Jharkhand.

(3.) In view of the similarity in the prayer made by the proposed intervenors allowing such applications would prevent multiplicity of proceedings.