RAM SWARATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, the State, the respondent nos. 2 and 3 as well as the respondent no. 4.

(2.) Counter affidavits have been filed on behalf of the respondent nos. 2 and 3 as well as the respondent no. 4.

(3.) Though originally the petitioners have sought quashing of the proposal no. 3 which is the decision taken by the Bihar State Co-operative Marketing Union Employee Provident Fund Trust Committee, as contained in Annexure 1, and the subsequent order passed by the Managing Director, BISCOMAUN (Respondent No. 2), as contained in Annexure 3, directing for realisation of amount which have been given in excess to the retired employees after being calculated as per the amended Rules. It appears that the BISCOMAUN Employees Provident Fund Trust has taken a decision under proposal no. 3 regarding the loan disbursed under the earlier rules that the amount of loan taken by the employees from the provident fund account would be deducted from the date the loan was sanctioned and compound interest shall be charged upon the loan amount from that date itself. This rule has been made applicable to those employees also who had already got benefits under the earlier existing rule and subsequently had retired including the petitioners.