Patna High Court
Arvind Kumar Pathak vs The State Of Bihar on 4 January, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14298 of 2023
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Arvind Kumar Pathak son of Late Paramhans Pathak, C/o Raju Singh, Singh
Bhawan, Resident of Mohalla- Katira, Station Road, Maharaja Hata, Police
Station- Nawada, District- Bhojpur. Permanent resident of village- Kataibojh,
Police Station- Jagdishpur, District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar Through Secretary, Department of Education (Primary),
Bihar, Patna.
2. The District Magistrate, Bhojpur.
3. The District Provident Fund Officer, Bhojpur, Ara.
4. The District Education Officer, Bhojpur, Ara.
5. The District Treasury Officer, Bhojpur, Ara.
6. The Block Education Officer, Jagdishpur, Bhojpur.
7. The Accountant General, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mrs. Punam Kumari Singh, Advocate
For the Respondent/s : Mr. Kameshwar Kumar, GP-17
Mr. S K Ranjan, AC to GP-17
For the AG : Mr. Vivekanand Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 04-01-2024
Heard the parties.
2. By filing the present writ petition, the petitioner
seeking a direction upon the respondent, to ensure release of the
provident fund contribution for the period from 16.10.2012 to
30.01.2019.
3
. A counter affidavit as well as supplementary
counter affidavit has been filed on behalf of the respondent no.
4. It is submitted that initially the petitioner was paid an amount
Patna High Court CWJC No.14298 of 2023 dt.04-01-2024
of Rs. 5,10,355/- and further Rs. 59,752/-, in the year 2019,
itself, soon after his retirement. Further, after verification of the
records, a fresh authority slip of Rs. 77,767/- has also been
issued for payment of arrear amount of GPF to the petitioner
vide Letter No. 673 dated 04.11.2023.
4. A reply to the counter affidavit has been filed on
behalf of the petitioner and submission has been made that the
advances shown in the calculation chart for the year 2015-2016,
to the tune of Rs. 1,50,000/-, against the petitioner, is an
incorrect entry and, in fact, the petitioner has never been taken
advance in the year 2015-2016, which can very well be verified
from the records. He next submitted that so far the other
advances are concerned, the same had been adjusted in the GPF
amount, through monthly contribution, which has not taken note
of, while calculating the principal and interest amount, under the
head of GPF. He next submitted that in the year 2016-2017,
lesser amount of GPF has been deposited in his account.
5. Considering the submissions advanced on behalf of
the parties and the averments made in the rejoinder to the
counter affidavit filed on behalf of the petitioner, this Court
directs the petitioner to file a proper representation along with
the necessary documents, in support of his claim, before the
Patna High Court CWJC No.14298 of 2023 dt.04-01-2024
District Provident Fund Officer, Bhojpur, Ara, preferably within
a period of six weeks, from today. In case, such a representation
is filed, the same shall be considered after proper examination
of record and dispose of by a reasoned and speaking order,
within a further period of six weeks. Needless to observe that, in
case, any other amount is found due, in favour of the petitioner,
the same shall be paid to the petitioner within the aforesaid
period.
6. This disposes the present writ petition.
(Harish Kumar, J)
shivank/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 08.01.2024.
Transmission Date NA
