RAJ BALLABH SINGH SON OF LATE KANHAIYA DAYAL SINGH Vs. STATE OF BIHAR THROUGH THE SECRETARY, ART, CULTURE AND YOUTH DEPARTMENT, BIHAR, PATNA

JUDGEMENT

(1.) A counter affidavit has been filed on behalf of the Accountant General, Bihar.

(2.) Heard the learned counsel for the petitioner and the respondent -State of Bihar as also the learned counsel appearing for the Accountant General, Bihar.

(3.) THE grievance of the petitioner is that upon his superannuation from the post of Assistant Superintendent, Physical Education on 31st of December, 1996, he has not received the full and correct amount of the provident fund dues till date. According to the petitioner, on verification of the statement of deductions made from his salary and credited to the G.P.F. account alongwith statutory interest from time to time credited into the said account, it would appear that still a sum of Rs. 3,51,654/ - till November, 2009 has remained to be paid over and above the amount already paid by the Department.