Dinesh Prasad Singh vs The Regional Provident Fund ...
2022 Latest Caselaw 2097 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(S) No. 1181 of 2020

                   Dinesh Prasad Singh                           ...      ...    Petitioner
                                         Versus
                 The Regional Provident Fund Commissioner (CSD) and others
                                                      ...        ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Rishikesh Giri, Advocate For the Respondents : Mr. Rajesh Kumar, Advocate

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6/08.06.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that the petitioner is a retired person and the petitioner is aggrieved by the order of recovery made against the petitioner. He also submits that there has been no error or mistake from the side of the petitioner and there is no allegation of fraud as against the petitioner but in view of the judgment passed by the Hon'ble Supreme Court reported in (2015) 4 SCC 334 the impugned recovery is bad in law and fit to be set aside.

3. Learned counsel appearing on behalf of the respondents submits that he will examine the aforesaid judgment which has been relied upon by the petitioner.

4. Post this case for further hearing on 09.06.2022.

5. Let this matter be treated as part heard.

(Anubha Rawat Choudhary, J.) Binit