RAM CHANDRA KAMAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vishwanath Ram, learned Counsel appearing on behalf of the Petitioner and Mr. Shailendra Kumar Jha, Assistant Counsel to S.C. 9 for the State.

(2.) The Petitioner, who is the Son of Late Guneshwar Kamat, has filed the writ petition for payment of the balance amount of the provident fund of his late father, together with up-to-date statutory interest calculated from the date the same became due until the date of its payment.

(3.) The father of the Petitioner died-in-harness on 23.1.1988 while working on a substantive post of Assistant Fitter-2. It is admitted that the Petitioner was paid an amount of Rs. 18,640/- on 12.2.1998 said to be towards the provident fund dues of his late father together with statutory interest accrued thereon.