Nasreen Nishat vs The State Of Bihar And Ors
2021 Latest Caselaw 428 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3791 of 2019
     ======================================================

Nasreen Nishat W/o Late S.Nazimuddin Ahmad Resident of Mohalla- Harunagar, House No.92/2,Sector II, P.S.-Phulwarisharif, Distt.-Patna ... ... Petitioner/s Versus

1. The State of Bihar

2. The Principal Secretary, Animal Husbandry and Fisheries Department,Govt.

of Bihar,Patna

3. The Deputy Secretary, Department of Animal Husbandry and Fisheries, New Secretariat , Bihar,Patna

4. The Special Deputy Director, Cattle Development, Large Cattle Development Project, Department of Animal Husbandry, Bhagalpur

5. The Director, Provident Fund, Provident Fund Directorate, Pant Bhawan, Bailey Road,Patna

6. The District Provident Fund Officer, Bhagalpur

7. The Accountant General, Bihar,Patna

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

For the Petitioner/s : Mr. Arshad Alam, Advocate Ms. Anjum Perveen, Advocate For the Respondent/s : Mr. Rakesh Kr. Shrivastava, AC to GP-15 For Respondent No.7 : Mr. Purushottam Kumar Jha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR ORAL JUDGMENT Date : 28-01-2021

Heard learned counsel for the parties.

2. Grievance of the petitioner is that GPF amount

deposited by the husband of the petitioner, namely, late S.

Najimuddin Ahmad, for the period 1969 to 1981-1982 has not

been paid to the husband of the petitioner or to the petitioner.

3. The State-respondent has relied upon Annexure-

B, the letter dated 29.06.2017 issued by the District Provident

Fund Officer, Bhagalpur, wherein it is specifically mentioned Patna High Court CWJC No.3791 of 2019 dt.28-01-2021

that what amount of GPF accumulation along with interest was

paid vide authority slip dated 27.01.2006 and what amount had

subsequently been paid on production of statement of deduction

of the GPF installments.

4. Learned counsel for the petitioner submits that

authority slip might have been issued by the authorities as stated

in Annexure-B but no amount was actually paid to the husband

of the petitioner or to the petitioner.

5. If that is a fact, the petitioner would file a

representation before the authority concerned who shall pass

necessary order after hearing the parties according to law. If the

respondents are of the view that actual payment has been made

the supporting document should also be furnished to the

petitioner. Petitioner shall file representation within fifteen days

and the competent authority shall take decision within three

months thereafter.

6. With the aforesaid observation, this application

stands disposed of.

Mkr./-                                                             (Birendra Kumar, J)
AFR/NAFR                NAFR
CAV DATE
Uploading Date          01.02.2021
Transmission Date