(1.) The petitioner seeks for a mandamus directing the respondents to pay a sum of Rs.4,35,551/- towards the principal provident fund amount and interest from April 2011 to till date at the rate of 9.5% p.a.
(2.) The case of the petitioner is as follows: He was working in a Company named "Thermax Limited" from 1992 to 2006. He is having P.F. A/c. No. MH/15209/04743. For his working period from May 1992 to September 2006, he is entitled to get provident fund of Rs.4,35,551/- till March 2011 and interest payable on the said sum till today. However, the interest has been accounted only upto March 2011 by the first respondent. The petitioner was informed that he is not entitled to claim any interest amount after March, 2011, since he left the service prior to April 2011. The petitioner made a representation to the second respondent on 07.09.2017 for payment of interest. As it is not considered, the present writ petition is filed.
(3.) A Counter affidavit is filed by the respondents, wherein it is stated as follows: