BISHWANATH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ALL the petitioners, who have retired from the service as teachers on different dates from their respective schools of the District of Sahib -ganj, have prayed in this writ application for direction to the respondents for payment of their provident fund amount which was deducted prior to 1976 -77.

(2.) IT is stated that the schools in question in which they were posted as teachers wre taken over by the Government of Bihar in the year 1976. It is further stated that from the date the school was taken over, their provident fund amount has already been paid but the amount of provident fund have not been paid to them as because the respondent No. 3 i.e. the District Superintendent of Education, Sahibganj has not issued the required certificate regarding deduction of provident fund amount prior to 1976 -77.

(3.) IN view of the averments made in the writ petition as well as the stand taken by the District Provident Officer, Sahibganj in his counter affidavit this writ petition is disposed of with a direction to the Director, Primary Education, Government of Jharkhand to look into the grievance of the petitioners and to take appropriate action against the erring officials after fixing responsibility for non -payment of legal dues of the petitioners towards G.P.F. and to take all possible steps so that the petitioners, who are the retired teachers, are paid their legal dues within the period of two months from the date of receipt/ production of a copy of this order. The Director, Primary Education, Government of Jharkhand, is further directed to inform this Court regarding action taken by him against the erring officials pursuant to the order of this Court.