Jharkhand High Court
Suresh Prasad Singh vs The Jharkhand State Food And Civil ... on 17 February, 2024
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
1 W.P. (S). No. 5307 of 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S ) No. 5307 of 2021
Suresh Prasad Singh, aged about 69 years, son of Late
Medni Singh, resident of village Aunta, P.O. & P.S.
Mokamaghat, District Patna, Bihar .......... Petitioner
Versus
1. The Jharkhand State Food and Civil Supplies Corporation
through the Chairman-cum-Managing Director, having its
office at Itki Road, Hehal, P.O. - Hehal, P.S. -
Sukhdeonagar, District - Ranchi.
2. The District Manager, Jharkhand State Food and Civil
Supplies Corporation, P.O., P.S. and District Gumla.
3. The Bihar State Food & Civil Supplies Corporation
through its Managing Director, Khadya Bhawan, P.O. -
GPO, P.S. Kotwali, District - Patna, Bihar.
4. The Emoployees Provident Fund Commissioner through
its Regional Provident Fund Commissioner , Jail Road,
P.O. + P.S.- Lalpur, Dist.- Ranchi
........... Respondents
For the Petitioners : Mr. Rahul Ranjan Adv.
For the Respondents : Mr. Mrinal Kanti Roy, Adv.
Mr. Rakesh Ranjan, Adv.
Mr. Abhijeet Kr. Singh, Adv.
PRESENT
HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
By the Court:- Heard the parties.
2. Though this writ petition has been filed invoking the jurisdiction
of this court under Article 226 of the Constitution of India, with
several prayers but learned counsel for the petitioners submits that
the petitioner confines his prayer that direction be issued to
respondent no. 1 to forward the details of the employee and
employer's contribution to the respondent no. 4 and in case there
is default, the default amount be also deposited by the respondent
no. 1 with the respondent no. 4 and the direction be given to the
respondent no. 4 to pay the provident fund amount to the
petitioner within the time to be stipulated and also direction be
given to the respondent no. 1 and 3 to pay the arrear of benefits of
fifth and sixth pay revision.
3. There is no serious objection from the side of the respondents.
4. Having heard the submissions made at the bar, this writ petition is
disposed with a direction to the respondent no. 1 to forward the
details of the employee and employer's contribution to the
respondent no. 4 and in case there is default, the default amount
be also deposited by the respondent no. 1 with the respondent no.
4 and also the respondent nos. 1 and 3 are directed to pay the
arrear of benefits of fifth and sixth pay revision, within three
months from the date of this judgment, to the respondent no. 4
and the respondent no. 4 is directed to pay the arrear benefits of
5th and 6th pay revision to the petitioner, within six weeks from the
receipt of the amount from the respondent nos. 1 and 3 by the
respondent no. 4.
5. So far as the benefit of the fifth and sixth pay commission along
with the statutory interest is concerned, the respondent no. 4 is
directed to pay the arrears if any payable to the petitioner along
with the statutory interest, within three months from the receipt /
production of the copy of this order.
6. This writ petition is disposed of accordingly.
(Anil Kumar Choudhary, J.)
High Court of Jharkhand, Ranchi
Dated, the 17th February, 2024
Smita /AFR
