JAHIDA BEGUM Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Short dispute involved in this writ petition is to the amount of provident fund payable to petitioners No.2 & 3 (minors) on account of death of their father Mohd. Arif, who died in harness while working in Central India Associates, Bhilai, in absence of guardianship certificate.

(2.) The amount of provident fund amounting to Rs.2,44,609.00 was payable to the petitioners and according to respondent No.2, an amount of Rs.82,487.00 has already been paid to petitioner No.1, but since petitioners No.2 & 3 are minors, therefore, the amount could not be paid to them as in absence of legal guardian, that amount cannot be paid to petitioner No.1.

(3.) I have heard learned counsel for the parties and went through the material available on record with utmost circumspection.