MITA CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER claims to have retired as an Assistant Teacher from Rajkrit Uchch Vidalaya, Chiraiyatad, Patna on 30.9.1999. His first grievance is that part of provident fund dues amounts to approximately Rs. 30,000/ - has remained unpaid on account of technical difficulty such as non -availability of details of treasury vouchers. His second grievance is that although amount of leave encashment was sanctioned by the District Education Officer, Patna on 13.12.2000 and the fund was made available to respondent no. 5, the Headmistress of the school in question but yet the said amount has not been paid to the petitioner although she has been approaching respondent no. 5 regularly.

(3.) SO far as remaining dues of GPF is concerned, it is the duty of the concerned respondent to find out ways and means to collect the necessary details and even if TV Nos. cannot be collected, confirmation of the contributions may be obtained through secondary sources and such matters cannot defeat right of the retired employees to receive the lawful dues of GPF. Accordingly, respondent nos. 3 and 4 are directed to ensure that the balance dues of GPF of the petitioner are paid to him along with statutory interest till the date of payment, within two months from the date of production/communication of a copy of this order.