BIMALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS in these two writ petitions, the question involved is common, with consent of parties, they have been heard together for final disposal by this common order.

(2.) THE petitioners of both the writ petitions who retired as Assistant Teachers from different Schools under the District Superintendent of Education, Madhubani, are aggrieved on account of non -release of their G.P.F. amount from November, 1976 with up -to -date statutory interest.

(3.) EARLIER the Secretary, Primary Education, Government of Bihar personally appeared on 22.7.2003 and sought for time to enable him to enquire into the matter to find out as to whether the fund deposited in the contributory provident fund accounts of the petitioners was diverted or deposited in the concerned account as per the Government decision, contained in Annexure 1.