Tapeshwar Paswan vs The State Of Bihar
2023 Latest Caselaw 3564 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5671 of 2023
     ======================================================

Tapeshwar Paswan S/o Late Ramdev Paswan, Resident of Village-Ward No.

-45, Bazidpur, Mirzapur Bandura Cheria Bariyarpur, P.S.-Cheria Bariyarpur, District-Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through its Collector of Begusarai at Begusarai.

2. The Sub Divisional Officer, Begusarai (Sadar) at Begusarai.

3. The Deputy Collector, District Establishment at Begusarai, Begusarai.

4. The Block Development Officer, Ballia at Ballia, District-Begusarai.

5. The Circle Officer, Barauni at Barauni, District-Begusarai.

6. The District Provident Fund Officer, Begusarai at Begusarai.

7. The Block Development Officer, Motihari, District-Begusarai.

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

For the Petitioner/s : Mr. Binod Kumar, Adv.

For the State : Md. Nadim Seraj (Gp5) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 08-08-2023

Heard Mr. Binod Kumar, learned counsel appearing on

behalf of the petitioner and Mr. Nadim Seraj, learned counsel

appearing on behalf of the State.

2. Learned counsel appearing on behalf of the petitioner

informs that substantial amount of pensionary benefit has been

paid to the petitioner. The petitioner is only aggrieved for non-

payment of remaining G.P.F. dues.

3. Considering the aforesaid submission made on behalf

of the petitioner, the petitioner if so advised, may file a detail Patna High Court CWJC No.5671 of 2023 dt.08-08-2023

representation before the District Provident Fund Officer,

Begusarai.

4. The District Provident Fund Officer, Begusarai is

directed to collect all the deduction statements from the places of

posting of the petitioner at his own level either calling for the

records from the concerned Office or by sending a competent

Officer to obtain all the deduction statements relating to the

petitioner and make payment of dues as claimed by the petitioner

forthwith.

5. The above exercise must be done within a period of

four weeks without fail.

6. In case, the petitioner finds that for any reason the

District Provident Fund Officer has delayed the matter, he is at

liberty to take appropriate legal action against him.

7. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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