KALAWATI DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) In view of the pleadings on record, it appears that the petitioner has been paid the admitted dues and statement to this effect has been made in the supplementary counter affidavit filed on behalf of respondent no. 5, copy of which was served on learned counsel for the petitioner on 05.07.2018. There is no rejoinder to the same.

(3.) Though a statement has been made with regard to the District Provident Fund Officer being requested to issue authority slip for final payment of G.P.F., but further statement has also been made that the same has not yet been issued by the District Provident Fund Officer, Nalanda.