GURMEL SINGH Vs. DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS

JUDGEMENT

(1.) THE petitioner has been working in the Department of Panchayati Raj since 31.8.1964. As at present, a sum of Rs, 1,60,000/ - is lying in the credit of the petitioner in the provident find account. The petitioner is a very poor person and has been working only as a water -carrier. His son's wedding has been fixed to be solemnised for 5/6.2.2005. Having short of funds, he made an application to the respondents for release of Rs.1,20,000/ - out of his own contribution of provident fund. He made the application for release of the fund on 19.1.2005. However, the respondent have not cared to take a decision on the same.

(2.) NOTICE of motion.

(3.) IT is the pleaded case of the petitioner that Rs. 1,60,000/ - are lying to the credit of the petitioner in the provident fund account,