SARJU PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) None appears on behalf of the petitioner.

(2.) However, this relates to the payment of the G.P.F. amount to the petitioner who retired from the service on 31.1.96 as it appears from paragraph No. 1 of the writ application. In this writ application counter-affidavit has been filed wherein, inter alia, it is stated that the necessary sanction order has already Been issued vide letter No. 40 dated 12.4.96 for a sum of Rs. 1,01,587.00 and pursuant thereto the amount has already been released in favour of the Project Executive Officer, Kudra for payment of the petitioner. However, it is submitted on behalf of the petitioner that the payment has not been made to the petitioner resulting filing of this writ application in December, 1998.

(3.) Accordingly, I direct the respondent authorities particularly the Director, Provident Fund, and the respondent District Provident Fund Officer to pay the G.P.F. amount, if not already paid, to the petitioner within six weeks from the date of receipt/production of a copy of this order along with interest at the rate of 12% per annum from the date of retirement till its payment alongwith costs assessed Rs. 1,000.00. Both amount of interest and cost shall be paid to the petitioner alongwith the principal amount, within the time aforesaid. It is made clear that the respondent State, if so advised, may realise the amount of interest and cost from the person/s responsible for delaying in the payment.