STATE OF BIHAR Vs. SAVITRI DEVI

JUDGEMENT

(1.) Learned counsel for the appellant-State of Bihar, at the outset, has submitted that one interlocutory application being I.A. No. 3134 of 2016 had been filed on 12/5/2016 for accepting the supplementary affidavit dtd. 12/5/2016 to rely upon the fact that the deceased employee, original petitioner, had shifted to EPF Scheme.

(2.) It has also been submitted that one supplementary affidavit had also been filed on 8/1/2015 for relying upon the service book of the deceased employee since the same was not brought to the notice of the learned writ court.

(3.) Learned counsel for the appellant-State of Bihar has submitted that the service book since is not a disputed document and the same is having bearing upon the issue, hence, the same may be taken into consideration for proper consideration of the issue.