J.R.RAKSHIT Vs. H.E.C.RANCHI

JUDGEMENT

(1.) The writ petitioner has preferred this interlocutory application to incorporate certain amendment in the original writ petition, which are made in the paragraph-8 of present interlocutory application. Learned counsel for the petitioner submits that the writ petition has been filed in the year 2005 for quashing the order of rejection dated 29.10.2005 whereby his application for allotment of quarter on lease and license basis was rejected. It appears that during the pendency of this writ petition, a revised scheme vide order dated 6th April, 2006, contained at Annexure-14 to the reply to the supplementary counter affidavit, has been issued by the respondents whereby interested employee/ex-employee were given option to opt for allotment of quarter on long term lease basis. Learned counsel for the petitioner further submits that the original order dated 29.10.2005 has been passed on alleged ground that his son had been implicated in a criminal case. Subsequently his son has already been acquitted from the said charge, which has already been brought on record by way of supplementary affidavit.

(2.) In view of the subsequent development and the issuance of the circular dated 6.4.2006, the petitioner, therefore, seeks to incorporate the prayer made in para-11 of the Interlocutory Application in the nature that the respondents may be directed to consider the petitioner's case for allotment for E-Type Quarter on long term lease basis at par with the others persons.

(3.) Learned counsel for the respondents does not dispute the fact that circular for inviting application for long term lease basis has been introduced in April, 2006 during the pendency of this writ petition.