MOSAMAT MANORAMA SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant and learned Government Pleader No.IX for the State.

(2.) THE present appeal has been preferred against the order of the learned Writ Court dated 6.5.98 passed in CWJC No.10265 of 1997 by which the learned Writ Court in view of the fact that the GPF amount of the deceased Government employee was not being paid to the widow directed the same to be paid by a Bank Draft along with the statutory interest from May, 1996 to October, 1997. within the stipulated period. A further direction was given to the respondents to make a fresh calculation ano if an amount of Rs.2240/ - had been left out the same should also be paid to the appellant.

(3.) A notice was issued to respondent no.4 the District Provident Fund Officer, Aurangabad. Subsequently he had filed his show cause. In his show cause it has been stated that Shri Jagadish Chaubey who is now posted as Assistant in the District Provident Fund Office, Dhanbad, was responsible for delay in payment of the aforesaid amount.