SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER claims to be son of late Nagendra Prasad Singh. His case is that his father was Excise Constable posted at Siwan and he died in harness on 21.3.92. According to petitioner the dues of G.P.F., Gratuity and deductions for group insurance have not been paid as yet. Another grievance has been raised that in similar circumstances other constables have been granted first time bound promotion with effect from 1.4.1981.

(3.) IN the facts of the case no useful purpose will be served by keeping this writ petition pending and the same is accordingly disposed of with liberty to the petitioner to file a fresh representation along with a copy of this order before respondent no. 3, the Secretary -cum -Commissioner, Department of Excise, respondent no. 6, the Superintendent of Excise, Siwan and respondent no. 8, the District Provident Fund Officer, Siwan. If such representation is filed then the same should be disposed of in accordance with law within a period of two. months from the date of its filing and all the lawfully payable dues of the petitioner should be sanctioned within a period of two months from the date of filing of the representation. The authority letter be issued promptly so that the payment may be made within a period of one month thereafter. The dues of G.P.F. should be paid alongwith statutory interest till the date of payment. If any of the claims is not accepted then reasons in brief should be communicated to the petitioner within the aforesaid time of three months and he will have the liberty to challenge the same in accordance with law.