Patna High Court
Rampati Devi vs The Bihar State Road Transport ... on 11 January, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12546 of 2019
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1. Rampati Devi W/o- Late Ramkrishna Prasad Singh Resident of Village-
Sonchari, P.S.- Parwalpur, District- Nalanda.
2. Dhurandhar Prasad Singh S/o- Late Anant Prasad Singh Resident of Village-
Malkhachak (Barua), P.S. Dighwara, District- Saran.
3. Nawal Kishore Singh S/o- Late Kishun Singh Resident of Village- Godh
Laxmipur, P.S.- Piparia, District- Lakhisarai.
4. Yogendra Mishri S/o- Late Bhimal Mishri Resident of Village- Silhouri,
P.S.- Dulhin Bazar, District- Patna.
5. Sheo Kumar Singh @ Shiv Kumar Singh S/o- Late Mukhtar Singh Resident
of Village- Kishunpur, P.S.- Bihta, District- Patna.
6. Bhikhari Singh S/o- Late Khuban Singh Resident of Village- Dhandiha, P.S.-
Koilwar, District- Bhojpur.
7. Sidhanath Chaudhary S/o- Late Gopal Chaudhary Resident of Ward No. 9
(Matahiya Ki Gali), Dumrao, P.S.- Dumrao, District- Buxar.
8. Shailendra Kumar Sinha S/o- Late Hira Lal Prasad Resident of Village-
Mobarakpur, P.S. Kurtha, District- Arwal.
9. Ganesh Prasad S/o- Late Kailash Prasad Resident of Mohalla- Daldali Road,
P.S.- Kadamkuan, District- Patna.
10. Nawal Kishore Prasad S/o- Late Dahu Paswan Resident of Village- Makhpa,
P.S.- Makhadumpur, District- Jehanabad.
11. Maheshwar Singh S/o- Late Munki Singh Resident of Village- Tineri, P.S.
Masaurhi, District- Patna.
12. Paras Nath Sharma S/o- Late Sidheshwar Prasad Sharma Resident of
Village- Sarba, P.S.- Barbigha, District- Sheikhpura.
13. Madan Gupta S/o- Late Ramchandra Lal Resident of Mohalla- Khash
Mahal, Road No. 3 (A), Phulwari, P.S.- Phulwari, District- Patna.
14. Bed Narayan Singh S/o- Late Deep Narayan Singh Resident of M.I.
Apartment (G.F.- 02), East Boring Canal Road, P.S.- Shastri Nagar, District-
Patna.
15. Deo Prasad Bhagat S/o- Late Suletan Bhagat Resident of Village- Nabi
Nagar, P.O.- Belhauri, P.S.- Dulhin Bazar, District- Patna.
... ... Petitioner/s
Versus
1. The Bihar State Road Transport Corporation through the Administrator,
Birchand Patel Marg, Patna, Bihar.
2. The Administrator, Bihar State Road Transport Corporation, Birchand Patel
Marg, Patna, Bihar.
3. The Chief Accounts Officer, Bihar State Road Transport Corporation,
Birchand Patel Marg, Patna, Bihar.
4. The Regional Provident Fund Commissioner, E.P.F.O., R- Block, Patna,
Patna High Court CWJC No.12546 of 2019 dt.11-01-2024
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Bihar.
5. The Assistant Provident Fund Commissioner (P and A), Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Onkar Nath, Advocate
For the Respondent/s : Mr. Prashant Sinha, Advocate
For the BSRTC : Mr. Dr. Anand Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 11-01-2024
Heard Mr. Onkar Nath, learned counsel appearing on
behalf of the petitioners and Mr. Prashant Sinha, learned counsel
for the EPFO. The Bihar State Road Transport Corporation
(BSRTC) is represented by Mr. Dr. Anand Kumar, learned
counsel.
2. The grievance of the petitioner is only confined to
the interest over the delayed payment, which has not been
accorded by the employer BSRTC or the EPFO.
3. It is submitted that though under the scheme and
the statutes, there is no specific provisions provided for statutory
interest over the amount of withdrawal benefit, however, he
submits that on the point of equity, if any delay has occurred,
the petitioner is entitle to get interest over the delayed payment,
even under the withdrawal benefit.
4. Considering the grievance of the petitioner to the
extent of interest over the delayed amount of withdrawal
benefit, this Court deems it proper to dispose of the writ
Patna High Court CWJC No.12546 of 2019 dt.11-01-2024
petition, with a liberty to the petitioner to raise his claim before
the Administrator, Bihar State Road Transport Corporation. In
case, an appropriate representation is filed within a period of
four weeks, from today, the same shall be considered and
dispose of, by a reasoned and speaking order, preferably within
a further period of eight weeks, thereafter.
5. This disposes the present writ petition with the
liberty aforesaid.
(Harish Kumar, J)
shivank/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 12.01.2024.
Transmission Date NA
