KAMESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) As prayed,learned Counsel for the State is permitted to make necessary correction in the cause title in regard to the counter-affidavit which is said to have been filed on behalf of respondent No. 3, though it has been on behalf of respondent No. 2.

(2.) It is one of those unfortunate cases in which the payment of the provident fund dues of the petitioner has been kept withheld for now about eight years.

(3.) The petitioner superannuated from service on 31-1-88 and when the G.P.F. dues was not paid, he filed the present writ petition on 22-2-1996 with a prayer to issue an appropriate writ/order/direction commanding the respondents to release the payment of G.P.F. amount together with penal interest at the rate of 18% from the date of his superannuation.