DUGRA NATH KOTHA Vs. DIRECTOR ACCOUNT OFFICERS, JAMMU

JUDGEMENT

(1.) WE have heard Mr. P.N. Goja. learned counsel, for the appellant as well as Mrs. Anita Tikku, learned counsel for the respondents in extenso.

(2.) THIS appeal has been directed against the judgment and order dated: 01 -03 -2001 passed by learned Single Judge in OWP No. 201/ 2000 allowing the writ petition.

(3.) FEW facts relevant for the disposal of this appeal may be noticed. The appellant was a state employee holding the post of Assistant Executive (Mechanical) till he reached the age of retirement. Being a member of the state services, appellant contributed regularly towards the provident fund under the Provisions of J&K State Funds Act. 1998 and the Rules framed there under. The above said contributions/subscriptions made by the employee during the course of his employment become payable on his superannuation in accordance with the rules relating to General Provident Fund. Upon attaining the age of superannuation on 31 -07 -1995. the appellant, being an employee of the Government of J&K. approached the Respondents for the release of the G.P. Fund amount, but the latter failed to perform the statutory duties and render the services for which they were appointed and paid by the Government of Jammu and Kashmir. The grievance of the appellant is that the respondents did not release his G.P. Fund dues within reasonable time, therefore there is deficiency in service and hence entitled for interest and compensation.