MOST SURYA PATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, grievance of the petitioners, who are widow and son of the deceased Government Servant -Ram Nagina Singh, relates to non -payment of G.P.F. amount.

(2.) LATE Ram Nagina Singh, who was constable in the Department, retired on 1.7.1986 and ultimately died on 12.3.1996, but the G.P.F. amount was neither paid to him nor to his family members after his death.

(3.) LEARNED counsel for the petitioners submitted that Respondent no.5 has not furnished any detail with respect to the said dues. Under such circumstance it is difficult for the petitioner to ascertain about the correctness of the amount calculated by him. Learned counsel for the petitioner further submitted that in absence of any justifiable reason, petitioners are entitled for payment of heavy interest and cost on account of delayed payment.