Binay Kumar Tiwary vs The State of Jharkhand

Let all the three writ petitions be tagged together as the issue involved herein are same.

Counsel for the petitioners submits that inadvertently, at the time of filing of writ petitions, necessary parties of Jharkhand State Housing Board could not be impleaded, though the subject matter of the writ petitions is squarely falling under the Jharkhand State Housing Board. Petitioners have therefore made a prayer for impleadment of Managing Director, Jharkhand State Housing Board and Executive Engineer, Jharkhand State Housing Board, Adityapur District Saraikela-Kharsawan.

Counsel for the State do not dispute that the subject matter of the writ petitions relates to the Housing Board.

Accordingly, let the Jharkhand State Housing Board through its Managing Director and Executive Engineer, Jharkhand State Housing Board, Adityapur, Saraikela-Kharsawan be added as Respondents in the instant writ petitions. Learned counsel for the petitioners shall carry out the addition during course of the day. Let copy of the writ petitions be served on the counsel for the Jharkhand State Housing Board by tomorrow and receipt thereof be filed in the Registry. I.A. Nos. 1281/2017, 1282/2017 and 1283/2017 stand disposed of.

Let the name of Mr. Sachin Kumar, learned counsel be reflected in the cause list henceforth on behalf of Jharkhand State Housing Board.