MUNGIA KAMIN vs M/S COAL MINES PROVIDENT FUND ORGANIZATION

Prayer in the writ petition is for payment of interest on Rs.60,112/Â​ which is the amount of family pension payable to the petitioner.

2. The husband of the petitioner, who was employed as pieceÂrated worker at Tapin, North Colliery, died in harness on 13.03.2000. After death

of her husband all admissible postÂretiral benefits accrued to him was paid to the petitioner and her son was granted compassionate appointment,

however, arrears of family pension amounting to Rs.60,112/Â was not paid to her. The respondentÂM/s CMPF has pleaded that family pension of the

petitioner was settled at the rate of Rs.749/Â per month and on account of arrears of family pension from 14.03.2000 to 28.02.2006 an advice for

payment of Rs.59,363/ was transmitted to the IDBI Bank. Previously, the petitioner had approached this Court in W.P.(S) No.1899 of 2013 and

she was compelled to file Contempt Case (Civil) No.578 of 2014, still when interest on arrears of family pension was not paid to her, she has again

approached this Court. The respondentÂCMPF admits that vide order dated 05.05.2014 passed in W.P.(S) No.1899 of 2013 this Court has issued

direction for payment of Rs.60,112/Â on account of arrears of family pension to the petitioner, and this amount was credited in her account on

03.09.2014.

3. Vide order dated 05.05.2014 this Court has directed the respondentÂCMPF to settle the admissible claim of the petitioner with statutory

interest. The arrears of family pension which remained deposited with the respondentÂCMPF has earned interest, and therefore, in view of the

order dated 05.05.2014 passed in W.P.(S) No.1899 of 2013, the respondentÂCMPF is directed to pay interest on Rs.60,112/Â to the petitioner at the

rate of 5% from 14.03.2000 to 03.09.2014.

4. The instant petition stands allowed.

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