KASHI NATH ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner retired from the Bihar Superior Judicial Service on September 30, 1996 but, the provident fund amount was not paid immediately on his retirement. Certain amount was paid after April, 2000 and certain amount after June, 2000. The grievance of the petitioner is that the respondent though paid the G.P.F. amount but statutory interest till the date of payment has not been allowed.

(2.) In the counter-affidavit, the respondents have pleaded that the G.P.F. amount of Rs. 5,62,942/- with statutory interest of Rs. 70,355/-@ total Rs. 6,33,297/- (sic) was paid in favour of petitioner vide authority slip No. 43749 dated April 29, 2000. Further sum of Rs. 6,896/- has been paid on June 30, 2000.

(3.) Mr. B. Hembrpm, District Provident Fund Officer, Gumla is present in Court in pursuance of Courts order. He stated that the statutory interest has been calculated upto the period of six months after the date of retirement as per guideline. The payment could not be made in time as all relevant records and information were not forwarded from Khagaria. There was certain delay on the part of petitioner to submit forms as he wanted to take payment from Ranchi.