Patna High Court
Sarful Majeed vs The State Of Bihar on 8 December, 2023
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12108 of 2019
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Sarful Majeed, Son of Late Md. Haneef, retired Assistant Engineer/S.D.O.
Head Works Sub-Division-4 Valmiki Nagar, West Champaran, resident of
Village- Jogia, P.O. Jogia, P.S. Ramnagar, District West Champaran, presently
residing in Mohalla- Jawahar Nagar, House No. 2, Road No. 8/B, P.O. and
P.S.- Mango, Jamshedpur, District- East Singhbhum, Jharkhand.
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Secretary, Water
Resources Department, Bihar, Patna.
2. The Engineer-in-Chief (North), Water Resources Department Bihar, Patna.
3. The Accountant General (A and E), Bihar, Patna.
4. The Director, Directorate of G.P.F., Pant Bhawan, Bailey Road, Patna.
5. The Chief Engineer, Water Resources Department, Valmiki Nagar, West
Champaran.
6. The Superintending Engineer, Gandak Project Circle Valmiki Nagar, West
Champaran.
7. The Executive Engineer, Head Work Division, Valmiki Nagar, West
Champaran.
8. The District Provident Fund Officer, Bettiah, West Champaran.
9. The District Provident Fund Officer, Saran, Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr. Saroj Kumar, AC to GP-8
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 08-12-2023
None appears on behalf of the petitioner.
2. Mr. Saroj Kumar, learned counsel for the State is
present.
3. By referring to the averments made in the
counter affidavit, it is submitted that the claim of the petitioner
regarding payment of remaining GPF amount of Rs.4,33,661/-
Patna High Court CWJC No.12108 of 2019 dt.08-12-2023
is without any basis and no evidence or calculation chart in
support of his claim has been produced. He submits across the
Board that on being superannuated from the post of Assistant
Engineer, S.D.O., Head Works Sub-Division, Valmikinagar,
West Champaran, on 31.03.2007, the petitioner has already
been authorized his full and final GPF amount on the basis of
the available deduction statements. He further submits that
earlier the petitioner had approached this Court vide C.W.J.C.
No. 16869 of 2014 raising his grievance with respect to GPF
amount, which was disposed of vide order dated 22.08.2016 by
making observation that if the petitioner is not satisfied with the
final payment of GPF and he still imagines that something is
still due in terms of GPF deduction and interest calcuation, he is
free to approach the Director, Provident Fund, Government of
Bihar to understand the accounts and then if any discrepancy
arises, the Director, Provident Fund will do what is necessary to
be done.
4. In compliance of the aforesaid order, the
petitioner submitted his representation on 28.09.2016 and after
extending the opportunity of hearing to the petitioner, the order
as contained in Memo No. 208 dated 13.01.2017 came to be
passed. On recalculation of the GPF amount, the petitioner has
Patna High Court CWJC No.12108 of 2019 dt.08-12-2023
subsequently issued an authority letter dated 06.03.2017
amounting to Rs.65,838/- and in this way all the admissible
amount under the head of General Provident Fund is paid to the
petitioner.
5. Considering the fact and the averments made in
the counter affidavit showing payment of all the admissible GPF
amount in favour of the petitioner, which statement has not been
controverted by the petitioner till date, the present writ petition
stands disposed of.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 12.12.2023
Transmission Date NA
