Sanjeev Kumar vs Provident Fund Organization
2021 Latest Caselaw 5741 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11346 of 2021
     ======================================================

Sanjeev Kumar, Male aged about 47 years, Son of Gaya Prasad Singh Resident of Village and P.O.- Nari Khurd via Singhara, District- Vaishali, Pin Code- 844126.

... ... Petitioner/s Versus

1. Provident Fund Organization through Employees Provident Fund Organization, New Delhi.

2. The Union of India through Provident Fund Commissioner, Bhavisya Nidhi Bhawan, Bandra East Mumbai- 400051.

3. The Managing Director, Human Resource Department, Hindustan Construction Company Ltd. Hindcon House L.B.S. Marg, Vikhroli, West Mumbai- 400083.

4. The Senior Manager, Human Resource Department, Hindustan Construction Company Ltd. Hindcon House L.B.S. Marg, Vikhroli, West Mumbai- 400083.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Srinandan Prasad Singh with Ms. Prakritita Sharma, Advocates For the UOI : Mr. Rakesh Kumar Sinha, CGC For the EPFO : Mr. Prashant Sinha with Ms. Priya, Advocates ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 01-12-2021

Heard learned counsel for the parties.

The grievance of the petitioner is that the provident fund

which was issued to the petitioner has been paid to somebody else.

The writ petition stands disposed off with a direction to

the respondents to look into the grievance of the petitioner and if it

is found that there is element of truth in his assertion, remedial Patna High Court CWJC No.11346 of 2021 dt.01-12-2021

action shall be taken. Needful shall be done at the earliest, in any

case, not later than three months.

The writ petition stands disposed off.

(Rajan Gupta, J)

P. Kumar/Anand Kr.

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