DEBJANI MUKHERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ramit Satender, learned counsel for the petitioner and Mr. Raunak Sahay, learned counsel for the respondent-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing of order dtd. 5/7/2016 contained in Annexure-7 whereby the payment of Contributory Provident Fund amounting to Rs.10,68,355.00 after making deduction of Rs.3,15,611.00 i.e. the amount of A.C.P/M.A.C.P paid to the petitioner was directed to be deducted and payment of Rs.7,52,744.00 was made to the petitioner.