HIRA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE learned counsel appearing for the State of Bihar shall ask the authority concerned to undertake verification exercise required under requisite rules within a period of one week and report thereof be submitted before this Court on 14th September,2012.

(2.) THE applicant shall also cooperate with the Treasury Officer in completing the requisite verification. THE applicant shall produce herself for verification on 10th September, 2012. THE document, which has been furnished by the applicant, is already on record and necessary verification be carried out from the said document itself. No further document is required to be furnished for the purpose of verification, only physical verification is required to be carried on the basis of document and photograph produced on record.