BRATIN CHATTERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Twenty-Five Writ Petitioners are aggrieved with the fact that in spite of their having retired (though on various dates), their provident fund dues have not yet been released by the Provident Fund Authorities/Respondent Nos.10 to 13. By filing the instant Writ Petition, the said Twenty-Five Writ Petitioners have sought for an order of this Court, directing the Respondent Authorities, to disburse the Provident Fund dues, along with accumulated interest, to them.

(2.) Let, at first the relevant facts culminating into filing of this Writ Petition, be discussed, which are as follows:

(3.) The Petitioners have been Employees of Mayurakshi Gramin Bank. The said Bank, along with Howrah and Burdwan Gramin Banks, were amalgamated to be known as Paschim Banga Gramin Bank, that is, Respondent No.5 in this Writ Petition. As a natural consequence of amalgamation of Banks as mentioned above, the Writ Petitioners were treated to be the Employees of Paschim Banga Gramin Bank/Respondent No.5. They had retired from the said Bank, upon attaining the age of Superannuation.