LAWS(CHH)-2022-4-56

BRAHMANAND SHARMA Vs. STATE OF CHHATTISGARH

Decided On April 19, 2022
Brahmanand Sharma Appellant
V/S
STATE OF CHHATTISGARH Respondents

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.1,65,000.00.

(2.) The facts of the case are that the petitioner was working on the post of Senior Agriculture Development Officer under the respondents. He retired from service w.e.f. 30/6/2012. At that point of time it was detected that the petitioner had been defrauded of his GPF amount to the tune of Rs.1,65,000.00 which was reflected as withdrawal made from his GPF account. However, on verification, it was found that the said employee had never made any such withdrawal from his GPF. It was also found that the said amount was withdrawn by one Shri LN Ram and another person namely C.R. Yadav. The department thereafter lodged an FIR against those two persons for the offence punishable under Ss. 409,420,467,468 &471 read with Sec. 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.1,65,000.00 though he stood retired in the year 2012 i.e. for about 9 years now which had led to the filing of the present writ petition.