RAM NARESH PRASAD SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was appointed as an Assistant Teacher, in Sri Bijo Janki High School, Ekarha, in the year 1967, and the G.P.F. amount used to deposited in Chewara Post Office, Munger, under Account No. 360796. When the petitioner joined Janta High School, Aliganj Sonekhar, Munger, he made several applications to the Post Office, Chewara, for closing the account and transferring the same to Aliganj Post Office. However, the account was not transferred and the petitioner, therefore, opened a new T -P.F. Account bearing Account No. 610777, dated 02.08.1977, at Post Office, Aliganj, and used to deposit his G.P.F. in the said account till 1984 and, after the school was taken over, he used to deposit in the treasury of District Education Officer, Munger, bearing Account No. 1266. As the petitioner has not been refunded the G.P.F. amount despite repeated requests and representations, he has filed this writ application, under Article 226 of the Constitution of India, seeking issuance of appropriate writ.

(2.) The fact that the petitioner has G.P.F. amount lying in his name with the Post Office is not in dispute. It has further been contended by the respondents that pass book is required, but the petitioner has not deposited the pass book and that is why, the request for payment of G.P.F. amount has not been made.

(3.) On the other hand, the petitioner claims that he has deposited the pass book.