SAMIR KUMAR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition has been taken out by a dismissed employee of Bansberia Mills Mutual Benefit Co-operative Relief Society Limited essentially for the purpose of securing his provident fund and other statutory dues. This matter earlier went up before the Hon'ble Court of Appeal and an order was passed on 19th February, 2007, which reads as follows:

(2.) At the time hearing of the matter, the learned advocate representing the respondent No. 2 being the Board of Directors of Bansberia Mills Mutual Benefit Co-operative Relief Society Ltd., submits that the writ petitioner is not entitled to any terminal benefit and no amount is due and payable to the writ petitioner on account of provident fund and gratuity.

(3.) The learned advocate appearing on behalf of the writ petitioner, however, draws this Court's attention to the application for stay filed by the respondent No. 2 before the Hon'ble Court of Appeal wherefrom it would appear that as per Audit Report pertaining to 1987-88, a sum of Rs. 15,754/= was due and payable to the writ petitioner on account of his provident fund dues and a further sum of Rs. 17,377/- was due and payable towards gratuity.