Mahendra Singh vs State Of Bihar And Ors

Heard learned counsel for the petitioner and learned AC to GP 4 for the State.

Learned counsel for the petitioner is permitted to make correction in the date of superannuation of the petitioner. Let the same be done during the course of the day.

The petitioner has moved the Court for the following reliefs:

"i) For issuance of an appropriate writ in the nature of Mandamus commanding and directing the respondents authorities to make payment of interest on delayed payment of General Provident Fund amount to the petitioner, who retired as Head Constable (Havildar) on 31.12.2017, the G.P.F. amount was paid to the petitioner in December, 2019 whereas it should be paid to him on 01.12.2019 after one year.

ii) Further for issuance of an appropriate writ for a direction to the respondent to make available details of deduction with effect from 1983 to December, 1986 and pay general provident fund amount of that period.

Iii) For any other relief/reliefs for which the petitioner is found entitled in the facts and circumstances of the case."

Learned counsel for the petitioner submitted that he is restricting the prayer for payment of interest from 01.01.2018 till November, 2019, as payment has been made in December, 2019.

Learned counsel for the State submitted that the petitioner may represent before the District Provident Fund Officer, Lakhisarai to look into the matter.

Learned counsel for the petitioner agrees to the same.

Having regard to the aforesaid, the writ petition stands disposed off with liberty to the petitioner to file detailed representation in the matter before the respondent no. 4. If the same is done within three weeks from today, the respondent no. 4 shall look into the matter and if it is found that the petitioner has applied within the specified period and still payment has been made after almost two years, the same is required to be paid with up-to-date interest, and accordingly, necessary order shall be passed. The same be done within three weeks from the date of filing of the representation by the petitioner. If it is held in favour of the petitioner, the arrears of interest for the period unpaid shall be paid to him within three weeks from the date of passing of the order.