UDAY SHANKER PRASAD SON OF LATE CHATURBHUJ SAHAY RESIDENT OF 304, MILLENNIUM HOME APARTMENT, SHEIKHPURA, P.S. Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) By this writ petition, two grievances have been made by the petitioner. First, there is an admitted delay of over a year in payment of GPF amount and he was entitled to interest, whoever may be liable to pay is not his concern. The second is that there is a short payment of GPF.

(2.) Mr. Anil Kumar Sinha, learned counsel for the State submits that undoubtedly, so far as the first part is concerned, the delay cannot be denied, but the delay was on the part of Vidhan Parishad where the petitioner was employee. Whatever may be the reason, the delay being there. State is bound to pay the statutory delayed payment interest.

(3.) It is, accordingly, directed the State to ensure payment of interest occasioned by delayed payment of GPF within one month from the date of production of a copy of this order before the Secretary of the Vidhan Parishad. The second with regard to quantification of GPF, the petitioner may make a detail representation in this regard to the Provident Fund authorities.