MUKHDEO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant Interlocutory Application has been filed for amendment by way of insertion in the prayer portion of writ petition at paragraph 1 as prayer no. (iv) as also pleadings made in this regard in the writ petition as made under paragraph nos. 32 to 37.

(2.) The amendment in prayer, as mentioned in the Interlocutory Application, reads as under:

(3.) Learned counsel for the petitioner submitted that after filing of the instant writ petition the respondent no. 5-Senior Superintendent of Police, Ranchi passed order dtd. 23/11/2019 by which the petitioner has been reverted from the post of Assistant Sub-Inspector of Police to the post of Constable without following the principles of natural justice. Learned counsel further submits that the present amendment petition has been filed to avoid the multiplicity of proceedings and the proposed amendment will not change the nature of the writ petition.