KAILASH CHOUDHARY Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) Mr. Vishawambhar Prasad, learned Counsel for the petitioner, Mr. Rakesh Ambashtha, learned Assisting Counsel to AAG-5 for the State, Mr. Arun Kumar, learned Central Government Counsel for the Union of India and Mr. Rakesh Kumar Singh, learned Counsel representing the Accountant General, Bihar, Patna are present.

(2.) Pursuant to the directions of this Court, a counter affidavit together with a show cause has been filed on behalf of the respondent No. 6, the Secretary, Ministry of Youth Affairs, in which it has been stated that the monthly deductions towards provident fund were forwarded by way of demand draft each month by the Accounts Officer, Ministry of Youth Affairs and Sports, Government of India, to the Accountant General, Bihar, Patna for depositing the same in the petitioner's G.P.F. account.

(3.) It is thus contended that despite the said position, the petitioner has complained of the non-payment of the amount during his posting at Nehru Yuva Kendra during the period September, 1979 to December, 1995. It is thus submitted that since after the forwarding of the monthly draft to the Accountant General, Bihar, Patna, the role of the Union of India was completed and whereafter, it was for the Accountant General, Bihar, Patna and the concerned department of the State Government to take steps for payment of the same.