SHAMBHU NATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioners have claimed for payment of G.P.F. dues, leave encashment in the revised scale and arrears on revision of their scale with effect from 1.1.1996.

(2.) THE petitioners were initially appointed in the Government service and later transferred to the service of the Rajendra Agricultural University. Petitioner nos. 1 and 2 retired from the service of the University while posted in the Bihar Veterinary College on 31.10.2000 and 31.1.2001 respectively, yet their aforementioned dues have not been paid so far.

(3.) LEARNED counsel appearing on behalf of the Vice -Chancellor and Principal has produced demand draft for Rs. 16,053/ - issued in favour of Shambhu Nath (petitioner no. 1) for payment of the provident fund amount for which authorisation has been issued earlier and the Principal, who is personally appeared in this Court, undertakes that he shall hand over the demand draft with respect to the remaining period in pursuance of the authorisation, which has been served upon him today, within three days. He further undertakes to pay the G.P.F. dues of petitioner no. 2, for which he has already submitted bill in the treasury by tomorrow (2.11.2002) positively. The demand draft produced today has been handed over to the learned counsel for the petitioners.