P.K.DAMODARAN, Vs. STATE OF C.G.

JUDGEMENT

(1.) The dispute arising in this petition, raised at the instance of retired employee, is with regard to payment of GPF from the GPF account of the petitioner maintained in various Municipalities where the petitioner remained posted from time to time during his service.

(2.) The facts which are borne out from the records of the case are that the petitioner was initially appointed in the year 1958 as Overseer in the Municipal Council Sakti. In the year 1969, he was transferred to Municipal Council Jagdalpur. From Jagdalpur, he was transferred to Municipal Council Kanker and finally, while he was continuing in service at Kanker as Sub Engineer, he retired on 30.4.1996.

(3.) Learned counsel appearing for the petitioner submits that as per the calculation prepared by the petitioner, in respect of GPF payable to him from GPF A/c maintained in Nagar Palika/Nagar Panchayat Sakti, the petitioner was entitled to Rs.16101.85, against which, he has only been paid Rs.1852/-.