Rajesh Kumar Tiwari, S/O-Sri Prem ... vs State Of U.P.,Thru. Prin. Secy., ...
2012 Latest Caselaw 982 ALL

Citation : 2012 Latest Caselaw 982 ALL
Judgement Date : 27 April, 2012

Allahabad High Court

Rajesh Kumar Tiwari, S/O-Sri Prem ... vs State Of U.P.,Thru. Prin. Secy., ... on 27 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2121 of 2010
 

 
Petitioner :- Rajesh Kumar Tiwari, S/O-Sri Prem Narain Tiwari, & Others
 
Respondent :- State Of U.P.,Thru. Prin. Secy., Transportation, & Others
 
Petitioner Counsel :- Nagendra B. Singh
 
Respondent Counsel :- C.S.C.,Prabhakar Tiwari
 

 
Hon'ble Devendra Kumar Arora,J.

(C.M.A.No.42895 of 2011)

This is an application for amendment.

Heard learned counsel for the applicants/petitioners and perused the affidavit filed in support of the same.

Learned counsel for the applicants/petitioners submits that as during pendency of the writ petition, the representation of the petitioner has been rejected vide order dated 02.06.2010, therefore, necessity of filing the amendment application has arisen.

Learned counsel for the opposite parties has no objection to the proposed amendment.

On due consideration, the application is allowed.

The counsel for the applicants/ petitioners is permitted to incorporate the proposed amendment in the writ petition and file amended copy of the writ petition, within a week.

Order Date :- 27.4.2012

Suresh