RAM MEHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ram Mehar, the petitioner, is employed as Family Planning Field Worker, Primary Health Centre, Halapur, District Sonepat. He seeks mandamus in this petition filed under Section 226 of the Constitution of India directing respondent No. 4 Accountant General, Haryana, Chandigarh to issue general provident fund account statement to the petitioner; secondly, to release the arrears of the petitioner and thirdly, arrears of salary should be paid to him.

(2.) The petitioner joined the service in 1962 and was allotted GPF Account No. 1411-Medical - Hr. The petitioner has not received any statement of GPF account inspite of the fact that the same was demanded many times. One of such letters is Annexure P-1 addressed to the Accountant General, Haryana, Chandigarh and is dated 13.1.1986.

(3.) While the petitioner was posted at village Nahar, District Rohtak, three increments were sanctioned for the years 1973, 1974 and 1975. Inspite of the sanction order the increments were not allowed to the petitioner. The petitioner requested for paying the amount of the increments, one of the representations being Annexure P-2 dated 13.1.1986. The petitioner also claimed arrears of salary for the period April 11, 1976, for the month of August, 1981, salary for the period January 8, 1987 to January 15, 1987 and May 5, 1987 to May 14, 1987, further claim of the petitioner is for the payment of T.A. Bill for Rs. 675/- and another T.A. Bill for Rs. 100/-.