SARASWATI DEVI Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) I.A No.2251 of 2020 The instant interlocutory application has been filed, seeking leave of this Court to filethree documents i.e. the order passed by this Court in W.P.(S) No.1794 of 2014,which according to the learned counsel for the appellants is on similar facts and circumstances hence applicable, the service excerpts of Dashrath Barahi and the communication dated 13.02.2019 issued by Deputy Manager (Personnel) addressed to the General Manager, Sijua Region by which the appointment on compassionate ground was provided to the kin of late Dashrath Barahi i.e. in favour of Kamaldeo Kumar Barahi.

(2.) It has been submitted by the learned counsel for the appellants that these three documents although, were not part of the record before the writ Court but the same may be considered in the ends of justice, otherwise, according to him, the writ petitioners/appellants will suffer irreparable loss and consideration of the relevant documents is necessary for proper adjudication of the lis.

(3.) Mr. A.K. Das, learned counsel for the respondents-Bharat Coking Coal Limited, has submitted that although said documents were not part of the record of the writ Court but if it is relevant as per the learned counsel for the appellants, the same may be considered.