SUBHADRA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition the petitioner is the widow of Late Janardan Prasad Sinha, who died in harness on 1.12.1985 while working as Saristadar of Deoghar Civil Court. Despite lapse of almost 15 long years, the petitioner has not been paid the provident fund amount of her deceased husband.

(2.) A counter affidavit has been filed on behalf of the Accountant General, Bihar, Patna (respondent no. 3) in which it is stated that the balance of G.P.F. Account No. AJ 6931 of the deceased was transferred to District Provident Fund Officer, Deoghar, vide No. Fund AJ/SF -920 dated 10.12.1992 and again a reminder was sent on 7.10.1999 to him with a copy to the District and Sessions Judge. A copy of the said reminder has been annexed as Annexure -A.

(3.) NO counter affidavit has been filed on behalf of respondent no. 4.