Girija Devi vs The State Of Bihar
2021 Latest Caselaw 5303 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9956 of 2020
     ======================================================

Girija Devi, wife of late Viswanath Das, female, aged about 40 years, resident of Ward Number 12 Village- Majhaulia Dumaria, Dist.-Sitamarhi

... ... Petitioner/s

Versus

1. The State of Bihar through, the Secretary Rural Development Department Bihar, Patna

2. The Secretary Rural Development Department, Bihar, Patna

3. The Commissioner, Employee Provident Fund, Muzaffarpur

4. The District Magistrate, Sitamarhi.

5. The District Development Commissioner, Sitamarhi

6. The Director, District Rural Development Agency, District- Sitamarhi.

7. The Programme Officer, N.R.E.G.S. Bathanaha District- Sitamarhi

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

For the Petitioner/s : Mr. Alok Kumar Jha, Advocate For the Respondent/s : Mr. Deepak Sahay Jamuar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 17-11-2021

Heard learned counsel for the parties.

Only prayer in the writ petition is for a direction to the

respondents authorities to deposit the amount already deducted

from the salary of the deceased husband of the petitioner in the

EPF account in order to enable the petitioner to avail of the

facilities under the Employees Provident Fund Scheme, 1952.

The writ petition is disposed off with a direction to the

respondent no. 3 to look into the matter and take a decision at

the earliest, in any case, not later than three weeks. He shall pass Patna High Court CWJC No.9956 of 2020 dt.17-11-2021

speaking order copy whereof shall be delivered at the residential

address of the petitioner.

(Rajan Gupta, J)

J. Alam/-

AFR/NAFR
CAV DATE
Uploading Date       20.11.2021
Transmission Date