SUNAFULO YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the present writ petition is in respect of non settlement of GPF dues payable to the petitioner to the tune of Rs.2,15,000/-.

(2.) The facts of the case is that, the Husband of the petitioner was working under the respondents. He died in harness on 25.12.2010. At that point of time it was detected that the said employee had been defrauded of his GPF amount to the tune of Rs.2,15,000/- which was reflected as withdrawal made from his GPF account. However, on verification, it was found the said employee had never made any such withdrawal of GPF. It was also found that the said amount was withdrawn by the respondent No.7 and by another person namely C.R. Yadav. The department thereafter lodged an FIR against those two persons for the offence punishable under Sections 409,420,467,468,471 and 34 IPC at Dharamjaigarh Police Station under District Raigarh.

(3.) The criminal case initiated against those persons are still going on, however, the petitioner till date has not received GPF amount of Rs.2,15,000/- though the employee died in the year 2010 i.e. for about 10 years now, which had led to the filing of the present writ petition .