RANJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, who retired as Deputy Director,. Health, Government of Bihar, is aggrieved on account of withholding of 10% of his pension, full amount of gratuity and non -payment of G.P.F. tor the period 1980. -81 and 1981 -82 and the statutory interest on the entire G.P.F. upto April, 2001, so far.

(2.) IT is submitted on behalf of the petitioner that under Rule 14 of the Bihar G.P.F. Rules, 1948 read with Government of India, Ministry of Finance Resolution No. F. 5 (1) FV (B) / 62 dated 1st May, 1962, the petitioner is entitled for interest on the entire G.P.F. upto April, 2001 as admittedly authorisation for payment of the same has been issued on 28.4.2001 vide Annexure A to the counter affidavit filed on behalf of respondent no. 5. However, he has not able to show that the said resolution of the Government of India has also been made applicable to the employees of the State Government. Moreover, the said Government Resolution provides that the payment of G.P.F. if paid after 15th day of the month then the person will be entitled for interest for the said month but shall draw the amount only in the next month.

(3.) ON oral instruction learned counsel for the petitioner submitted that the petitioner drew that said amount on 7th May, 2001. As such, according to him the petitioner is entitled for interest for the month of April, 2001. However, learned counsel for the petitioner has failed to show any such pleading in support of the fact that the petitioner drew the said amount on 7th May, 2001. Under such circumstances, learned counsel for the parties have rightly suggested that the petitioner may be given liberty to move the authority concerned for payment of interest on G.P.F. for the month of April, 2001. Accordingly, this Court directs that the petitioner may file representation before the authority concerned for payment of interest on G.P.F. for the month of April, 2001, who shall consider the same and dispose it of by a reasoned order within a fortnight of the receipt of the representation alongwith a copy of this order.