Birendra Singh vs The State Of Bihar
2023 Latest Caselaw 3690 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2087 of 2023
     ======================================================

Birendra Singh, S/o Late Mahendra Singh R/o of Vill. and Post- Harpur Belwa, P.S.- Mahua, District- Vaishali (Hajipur).

... ... Petitioner Versus

1. The State of Bihar through the Secretary, Water Resources Department, Govt. of Bihar, Sichai Bhawan, Patna, Bihar.

2. The Engineer-in-Chief, Headquarter, Water Resources Department, Govt. of Bihar, Sichai Bhawan, Patna, Bihar.

3. The Superintending Engineer, Laxmipur, Jamui, Bihar.

4. The Executive Engineer, Irrigation Circle No.- 1, Laxmipur, Jamui, Bihar.

5. The District General Provident Fund Officer, Jamui.

... ... Respondents ====================================================== Appearance :

For the Petitioner/s : Mr.Anuj Kumar, Advocate For the State : Mr. Vijay Kumar Verma, AC to GA-2 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-08-2023 Heard Mr. Anuj Kumar, learned counsel appearing

on behalf of petitioner and Mr. Vijay Kumar Verma, learned AC

to G.A-2 for the State.

2. The hard copy of counter affidavit filed on

behalf of the respondent No.5 is directed to be kept on record.

3. Learned counsel appearing on behalf of the

respondent/State informs this Court that the principal amount on

account of G.P.F. has already been paid to the petitioner in

accordance with relevant rate of interest. He further submits that

the G.P.F. amount for the period from 1983 to 1992 during

which contributions were made is required to be determined by Patna High Court CWJC No.2087 of 2023 dt.10-08-2023

the Executive Engineer in short time.

4. Considering the information given by the learned

counsel for the State, the Executive Engineer, Irrigation Circle

No.1, Laxmipur, Jamui, Bihar (Respondent No.4) is directed to

ensure that the petitioner is paid due amount on account of delay

in making payment of G.P.F. The petitioner, if so advised, may

file a detailed representation along with all evidences and the

law laid down by the Apex Court.

5. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J)

manish/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.08.2023
Transmission Date