JAGMOHAN MEHTA Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has preferred the instant writ petition, seeking a direction to the respondents to pay him the withheld amount of his General Provident Fund (GPF in short) alongwith interest, with effect from the date of his retirement, till its realization.

(2.) Admitted factual position is that the petitioner retired on 30/6/2013. The respondents-department deducted a sum of Rs.52195.00 from final payment of his GPF.

(3.) Contentions:-