SHAKUNTALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In both writ petitions, grievance of the petitioners is with respect to non-payment of Contributory Provident Fund, hereinafter called as CPF, and also with respect to non-grant of pension and gratuity benefits to them.

(2.) In the first case, petitioner No. 1 joined the service on 10.2.1960 and retired from the post of Mukhaya Sevika, Family and Child Welfare Project under the Bihar State Social Welfare Advisory Board, hereinafter called as 'State Board1, on 31.6.1998 and petitioner No. 2 was appointed as Accountant in Welfare Extension Project and is presently working in the said capacity at Jehanabad and is to retire from service on 31.5.2002. In the second case, the sole petitioner joined the service and later on promotion to the post of Accountant finally retired on 30th November, 1991 from the Family and Child Welfare Project, Udwantnagar, Bhojpur under the State Board. As the petitioners have been kept denied of the aforementioned benefits they have filed the present writ petitions raising the abovementioned grievance.

(3.) An Intervention petition bearing I.A. No. 1649 of 2000 has been filed on behalf of one Leela Verma, wife of Sri M.P. Verma in the second writ petition seeking same relief as claimed by the petitioner of. the second writ petition besides some more relief, such as, payment of arrears amount of 4th Pay Revision with effect from 1.4.1981, arrear amount of 5th Pay revision with effect from 1.4.1986, benefit of two time-bound promotions and interest on the said arrear. As there is no opposition by the other side, prayer for intervention in the above-mentioned I.A. is allowed.