KUMARI CHANDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Abhay Prakash, learned counsel for the petitioner at the outset, has submitted that before going to the issues as has been agitated in the writ petition he may be allowed to press interlocutory application being I.A. No.5031 of 2019.

(2.) This Court after considering the fact that interlocutory application being I.A. No.5031 of 2019 is pending which has been filed seeking leave of this Court to allow the petitioner to make necessary amendment in the writ petition to incorporate the fact which has occurred in course of pendency of the writ petition.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner came to know after filing of the counter affidavit that serious irregularities have been committed in conducting the examination since there are ten disputed questions and as such direction has been sought for to conduct and scrutiny by an impartial expert body.