SHYAMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the facts and circumstances, as is evident from the record, we are not inclined to make payment of any interest to the petitioner with regard to delay in payment of the provident fund for the simple reason that the petitioner's husband was involved in defalcation of Government fund to the tune of Rs.16, 117.93, he was suspended and an F.I.R. was lodged against him in the year 1976 and he absconded, his whereabouts were not known and it was only when the writ petition was filed, on enquiry it was found that after his death, the case was closed and immediately thereafter when the final withdrawal form was submitted, the G.P.F. claim was settled.

(2.) Now the petitioner wants that she should be paid interest on the P.F. amount from the year 2016 when she first represented. However, on perusal of the so-called claim made for settlement of G.P.F. amount, available at page-13 of the writ petition as Annexure-4 series, we find that these documents do not bear any acknowledgement. It is not known as to how and on what date these representations were submitted and to whom, they are only handwritten and typed representations without any acknowledge or receipt with regard to their submission to the Department concerned.

(3.) That being the position, we are not inclined to grant any further interest on the amount.