Most. Anju Kumari vs The State Of Bihar
2023 Latest Caselaw 4185 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9074 of 2023
     ======================================================

Most. Anju Kumari Wife of Late Sita Ram Singh At Present Resident of Village and P.O. and P.S.-Hulashganj, District-Jehanabad, Pin Code-804407. Permanent resident of Village and P.O.-Bathani, P.S.-Atri, District-Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Primary Education Department, Govt. of Bihar, Vikash Bhawan, Bailey Road, Patna-800015.

2. The Director, Primary Education Govt. of Bihar, Vikash Bhawan, Bailey Road, Patna.

3. The Director, Directorate General Provident Fund Finance Bhawan, Patna.

4. The Collector, Jehanabad, District-Jehanabad.

5. The District Provident Fund Officer, Jehanabad, District-Jehanabad.

6. The District Treasury Officer, Jehanabad, District-Jehanabad.

7. The Nodal Officer HRMS Cell Education Department Vikash Bhawan, Bailey Road, Patna.

8. THe District Education Officer, Jehanabad, District-Jehanabad.

9. The District Programme Officer, (Establishment), Jehanabad, District-

Jehanabad.

10. The Drawing and Disbursing Officer, Primary School Narayanpur Anchal Ghoshi (South) Jehanabad, District-Jehanabad.

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

For the Petitioner/s : Mr. Ghanshyam Sharma, Adv. For the State : Mr. Pramod Kumar Singh, AC to SC-16 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 31-08-2023

Heard Mr. Ghanshyam Sharma, learned counsel

appearing on behalf of the petitioner and Mr. Pramod Kumar

Singh, learned counsel appearing on behalf of the State.

Patna High Court CWJC No.9074 of 2023 dt.31-08-2023

2. Learned counsel appearing on behalf of the petitioner

submits that petitioner is aggrieved for non-payment of interest on

the full amount of G.P.F. from the date the contributions were

made and he seeks to file a detail representation before the District

Provident Fund Officer, Jehanabad.

3. The District Provident Fund Officer, Jehanabad is

directed to re-calculate and release the statutory interest from the

date the provident funds were made till the final payment made to

the petitioner.

4. If so advised, the petitioner may also give detail

tabular chart for statutory interest from the date he claims.

5. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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