Kapil Prasad vs The State Of Bihar
2023 Latest Caselaw 3892 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7132 of 2023
     ======================================================

Kapil Prasad Son of Rohan Prasad, Resident of Wena P.O and P.S. Wena, District- Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Health Department, Government of Bihar, Patna.

3. The Director-in-Chief, Health Services, Government of Bihar, Patna.

4. The Civil Surgeon cum Chief Medical Officer, Darbhanga.

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

For the Petitioner/s : Mr.Prafull Chandra Jha, Advocate For the Respondent/s : Mr.Aditya Nath Jha, AC to SC 18 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023

Heard Mr. Prafull Chandra Jha, learned counsel

appearing on behalf of the petitioner and Mr. Aditya Nath Jha,

learned AC to SC 18 for the State.

2. Learned counsel appearing on behalf of the petitioner

submits that the wife of the petitioner, who had retired from the

post of A.N.M. in the Health Department, was entitled for

receiving G.P.F. and Group Insurance amount but the same was not

paid to her.

3. In the aforesaid backgrounds, learned counsel

appearing on behalf of the petitioner seeks to file a detail

representation before the respondent no.4 (the Civil Surgeon cum Patna High Court CWJC No.7132 of 2023 dt.21-08-2023

Chief Medical Officer, Darbhanga) and the respondent no.4 is

directed to take appropriate steps for making payment of G.P.F.

and the Group Insurance amount to the petitioner, due to the

deceased employee, within a period of six weeks from the date of

filing of the representation. Petitioner being the husband of the

deceased employee is entitled for receiving the amount of G.P.F.

and the Group Insurance, due to the deceased employee.

4. The Provident Officer, Darbhanga is directed to call

for all the deduction statement from the places where the deceased

employee was posted within the aforesaid period of six weeks and

ensure to make payment of the provident fund amount to the

petitioner, due to the deceased employee, without making any

further delay.

5. With the above observation/directions, the present

petition is disposed of.

(Purnendu Singh, J) chn/-

AFR/NAFR
CAV DATE
Uploading Date          23.08.2023
Transmission Date