NILESHBHAI P PATEL Vs. CHIEF POST MASTER AHMEDABAD

JUDGEMENT

(1.) The petitioner has brought under-challenge respondent's decision of treating his Public Provident Fund Account, opened under Public Provident Fund Scheme ("Scheme" for short) framed under Public Provident Fund Act, 1968 (hereinafter referred to as the "Act") after certain period, as irregular and on that basis denying interest on the amounts deposited by the petitioner from time-to-time from the point of time respondents decided to treat petitioner's account irregular.

(2.) The petitioner holds, since 1980, Public Provident Fund Account ("PPF Account" for short) with the respondents. It is the grievance and allegation of the petitioner that the respondent authorities have not properly and correctly calculated and not paid interest over the amount deposited, from time to time, by the petitioner in the said PPF Account.

(3.) The facts stated by the petitioner in support of the relief prayed for by him are that when the petitioner was in employment with Ahmedabad Municipal Corporation, he had opened a PPF Account in 1980 (w.e.f. 15.03.1980) at the General Post Office, Ahmedabad and he was allotted Account No.25. As per the said Scheme of 1968, the account was to be operated, initially, for 15 years from the date when the account commenced.