BRIJNATH SINGH Vs. JAWAHAR LAL NEHRU KRISHI VISHVIDYALAYA

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has prayed for a direction to the respondents to make the payment of Rs. 1,21,412/- with 18% interest.

(2.) Shri Thahur, learned counsel for the petitioner placed reliance on the Provident Fund Account Slip (Annexure P/1) wherein the employer has quantified the closing balance of the petitioner on 31-07-2006 as Rs. 1,21,412/-. It is submitted that this amount has not been paid to the petitioner by the respondents.

(3.) Shri Vivek Sharma, learned counsel for the respondent No.1 and 2 submits that Provident Fund Organization issued certain notices under Section 16 of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 WP. No. 2628 of 2016 to the employer. These notices were put to challenge in a batch of writ petitions before this Court. As per interim order passed by this Court in WP. No.15896/06, the employer has already deposit Rs. 2,27,00,000/- before the P.F. Organization. Shri Sharma further submits that hearing of this matter may be deferred till the decision of WP. No.15896/06 and other connected matters.