K SHANKARLAL Vs. POSTMASTER HSG

JUDGEMENT

(1.) The petitioner is before this Court calling in question direction issued by the 1st respondent dtd. 23/9/2021 holding that the petitioner would not be entitled to any interest on the deposit made by him in the Public Provident Fund Scheme.

(2.) Heard Sri Chandrashekar Patil, learned counsel appearing for the petitioner and Sri H.Shanthi Bhushan, learned Deputy Solicitor General of India appearing for the respondents.

(3.) Facts adumbrated are as follows:-