KRISHNAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AFTER due deliberations in the present writ application what emerges is that the husband of the petitioner walked away with the due deductions which were made un - der the G.P.F. while he was in service, because of the same even an F.I.R. was lodged against him. But bereft of all those issues learned counsel for the petitioner submits that the G.P.F. payments made to her does not include deductions for the year 1987 -88 till the date of his retirement, which was on 31.5.1998.

(2.) RESPONDENTS have filed their coun - ter affidavits and they have expressed their helplessness in the matter in the given facts in solving the problem of the petitioner or meeting her claim. This Court, however, grants liberty to the petitioner to approach the District Provident Fund Officer as well as the Treassury Officer, Siwan to render assistance to the petitioner provided she can produce certain cogent evidence with regard to the so -called claim and deductions for the period 1987. -88 till the year 1998, which she says has not been paid. This Court hopes that if the effort made by the petitioner and the other two authorities begets certain assistance to the petitioner with regard to her claim then the matter should be resolved as quickly as possible. Other grievance of the petitioner has already been redressed. If there is any variation in the accounts under the head of the payments which have already been made, it will be open to the petitioner to satisfy the authorities with authentic evidence in this regard. This writ application is disposed of with the above direction.