SHEO SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) VIDE order dated 24.8.1999, the matter was adjourned for its listing today, mean while the petitioner was directed to file an affidavit as to whether the payment of the remaining amount of Provident Fund dues has been made or not and the State Counsel was directed to take instruction from the concerned B.D.O., Jagdishpur, Bhojpur and also to file an affidavit on his behalf as to whether the said payment has been made on not. The authority letter produced by the learned counsel was directed to be returned to him for its filing along with the affidavit of the B.D.O.

(2.) IT is stated by the learned State Counsel that on 24.8.99 itself the District Magistrate, Bhojpur was informed about the said order and was requested to apprise about it to the concerned B.D.O., but till date no instruction has been received from him.

(3.) THIS Court vide order dated 17.5.99 directed the Respondents to file counter affidavit as regards the payment of G.P.F. dues of the petitioner who super annuated from service on 30th April, 1993.