Ramdev Yadav @ Ramdeo Yadav vs The State Of Bihar
2023 Latest Caselaw 5207 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14423 of 2023
     ======================================================

Ramdev Yadav @ Ramdeo Yadav, son of Late Lakhan Yadav, Resident of village- Premjiwar P.O.- Laheriasarai, P.S.- Bahadurpur, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary- cum- Principal Secretary, Food and Consumer Protection Department, Government of Bihar, Patna.

2. The Deputy Secretary, Food and Consumer Protection Department, Government of Bihar, Patna.

3. The Managing Director, Bihar State Food and Civil Supply Corporation Limited. Sone Bhawan, 5th Floor, Birchand Patel Path, Patna.

4. The District Manager, Bihar State Food and Civil Supply Corporation, Aurangabad.

5. The Regional Provident Fund Commissioner, R Block, Patna.

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

For the Petitioner/s : Mr.Alok Kumar, Advocate. For the Respondent/s : Mr.S. Raza Ahmad, AAG-5.

Mr. Vishwambhar Prasad, AC to AAG-5.

For the BSFC : Mr. Shailendra Kumar Singh, Advocate. For the E.P.F.O. : Mr. Prashant Sinha, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 09-10-2023 Heard Mr. Alok Kumar, learned counsel appearing

on behalf of the petitioner; Mr. S. Raza Ahmad, learned AAG-5

along with Mr. Vishwambhar Prasad, learned AC to AAG-5 for

the State, Mr. Shailendra Kumar Singh, learned counsel for the

Bihar State Food Corporation and Mr. Prashant Sinha, learned

counsel for the Employee Provident Fund Organization.

2. Learned counsel appearing on behalf of the

petitioner submits that the petitioner has been harassed by non- Patna High Court CWJC No.14423 of 2023 dt.09-10-2023

payment of Employees Provident Fund (E.P.F.) amount and

other retiral benefits. So far as E.P.F. is concerned, the

respondent no.3 - Managing Director, Bihar State Food and

Civil Supply Corporation Limited, Patna is required to take

steps for payment of E.P.F. to the petitioner which is to be

credited by the Regional Provident Fund Commissioner, Patna.

Learned counsel submits that similar direction be made in case

of the petitioner as has been passed in the case of Anil Kumar

Srivastava Vs. The Managing Director, Bihar Food Supply

and Civil Supplies Corporation Limited in C.W.J.C. No.

4323 of 2017 vide order dated 21.04.2023.

3. Considering the aforesaid submission and

information given on behalf of the petitioner, the respondent

no.3 - Managing Director, Bihar State Food and Civil Supply

Corporation Limited, Patna and the respondent no.5 - the

Regional Provident Fund Commissioner, Patna is directed to

ensure payment of E.P.F. to the petitioner within a period of two

weeks from the date of communication of this order. The

Managing Director, Bihar State Food and Civil Supply

Corporation Limited, Patna is further directed to ensure

payment of other retiral dues as has been claimed in the present

writ petition to be paid to the petitioner within a period of six Patna High Court CWJC No.14423 of 2023 dt.09-10-2023

weeks from the date of filing of the detailed representation by

the petitioner.

4. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          10.10.2023
Transmission Date       N.A.