VIJAY PAL SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Petitioner has sought a mandate for payment of the interest amount for the delay in transfer from his old G.P.F. account to the new account.

(3.) The admitted facts are that the Petitioner was initially appointed as a Lecturer of English in M.P. College, Konch, district Jalaun on 24.10.1980. While working as such he was selected by the Higher Education Service Commission, Allahabad and appointed as Lecturer in English in D.S. College, Aligarh where he joined on 1.7.1996 after demitting office in his earlier college on 30.6.1996. On account of the aforesaid the Petitioner requested for transfer of his G.P.F. account from his earlier College to the D.S. College, Aligarh and the Director of Higher Education vide order dated 13.1.1998 issued the necessary orders to the District Inspector of Schools, Jalaun. In pursuance thereof, the G.P.F. amount was transferred to his new account No. 321 only on 10.2.1999. However, the interest of the intervening period was not added while transferring the aforesaid amount and on the representation of the Petitioner the Directorate passed another order on 21.6.1999 yet the accrued interest of Rs. 18,886.75 has not been added in his transferred G.P.F. account and thus this petition.