Syed Shahzad Hussain Zaidi vs Sido Kanhu Murmu University
2026 Latest Caselaw 876 Jhar

Citation : 2026 Latest Caselaw 876 Jhar
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Syed Shahzad Hussain Zaidi vs Sido Kanhu Murmu University on 9 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                          W.P.(S) No. 4275 of 2021
                                                -----
                    Syed Shahzad Hussain Zaidi, S/o Syed Irshad Hussain Zaidi
                                                                         .... Petitioner(s).
                                                       Versus
                    Sido Kanhu Murmu University, Dumka & Others
                                                                            ... Respondent(s)
                                                ------
                            CORAM :             SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Afaque Ahmed, Advocate For the Resp- University : Mr. Mithilesh Singh, Advocate Mr. Vishal Kumar Rai, Advocate .........

05/ 09.02.2026: I.A. No.10022 of 2025 This interlocutory application has been filed to amend the writ petition.

2. In the main writ petition, the prayer of the petitioner is to accept the joining of the petitioner as according to the petitioner, he was on lien.

3. Learned counsel for the respondents opposes the amendment and submits that this is absolutely a fresh cause of action and is not related with the main prayer of the writ petition.

4. After hearing the parties, I find that the petitioner has been departmentally proceeded as the petitioner remains unauthorizedly absent since long. His service has been terminated vide order dated 21.07.2025. The petitioner wants to challenge the termination order. In my opinion, this amendment will not change the nature of the writ petition. Thus, this interlocutory application is allowed.

5. Petitioner is directed to file amended writ petition incorporating the amendment, which the petitioner is seeking to bring on record by filing this interlocutory application.

(ANANDA SEN, J.) 09th February, 2026 R.S./