T. DEV ROY KARJI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties on the amendment application. By filing this interlocutory application the prayer for amendment has been made on the ground that during the pendency of the writ petition an order, contained in Annexure -B to the counter affidavit, has been passed on 23.1.2003 rejecting the claim of the petitioner for appointment on compassionate ground. The petitioner has challenged the said order by filing this application on the grounds mentioned in the petition.

(2.) CONSIDERING the facts and circumstances of the case, this interlocutory application for amendment is allowed and it is directed to be treated as a part of the main writ application. W.P.S. No. 6218 of 2002

(3.) THE facts in short are that the father of the petitioner namely, Samu Roy Karji was employed as Assistant in Zila Parishad, Chaibasa and he died -in -harness on 5.11.1991. According to the petitioner, he made an application for on 9.8.1994 for being appointed on compassionate ground in place of his deceased father But since, no action was taken; he filed the present writ petition.