M.M. Siddiqui and Another vs State of M.P. and Others

Shantanu Kemkar, J.—Shri V.S. Trivedi, learned Counsel for the petitioner. Shri Alok Pathak, learned Government Advocate for the respondent No. 1.

Shri L.K. Urmaliya, learned Counsel for the respondent No. 2. Shri Harshit Patel, learned Counsel for the respondent No. 3. With consent heard finally.

The petitioners claim that they were working in the M.P.R.T.C. On attaining the age of superannuation they were retired on 28.2.2006 vide Annexure P/2 and on 15.4.2006 vide Annexure P/3 on account of Voluntary Retirement Scheme.

They contend that their E.P.F. amount has not been paid to them as yet. They submit that the petition be disposed of directing the respondents to consider and decide their claim in regard to EPF.

Learned Counsel for the respondents have not objected to this prayer made by the learned Counsel for the petitioners.

Accordingly, the petition is disposed of directing the respondents to consider the petitioners'' claim in regard to RPF. In case any amount is found to be payable by them, the same be paid to them within six months with admissible interest from the date of receipt of copy of this order.

C.C. within three days.