PUNJAB MUNICIPAL WORKERS UNION Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AN affidavit of Additional Secretary, Department of Local Government, Punjab, showing compliance of our order dated 23.4.2007, has been placed on record of this petition. A perusal of para 3 shows that the amount has been paid to the petitioner in this petition. Ms. Madhu P. Singh, learned counsel for respondent Nos. 5 and 6 states that bank pass books showing deposit of Provident Fund of the members of the Workers Union are ready and the same shall be handed over to them through the Executive Officer of the Municipal Council within one week. She further states that the amount of Provident Fund for two years commencing from the month of February, 2002 to February 2004 along with three installments of DA has also been deposited along with interest as was pointed out in the order dated 3.8.2004 (P-13). She also apprised the Court that Provident Fund up to February, 2007 has also been paid. However, learned counsel for the petitioner states that the break-up of the amount deposited by the respondents has not been disclosed to enable the petitioners to find out the rate of interest applied or if there are any other dues of the members of the Workers Union.

(2.) IN view of the above, we dispose of the petition with the direction to respondent Nos. 5 and 6 to furnish the petitioners complete break up of the amount deposited in their bank accounts along with the rate of interest applied. The needful shall be done within a period of one month from today. If there is any grievance with regard to any dues then the petitioner shall be at liberty to make appropriate representation to respondent Nos. 5 and 6, who shall look into the same and dispose it of within a period of two months from the date of its receipt. The petition stands disposed of in the above terms.