CHANDER MEHTA Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PURSUANT to the last order, Mr. Jayant Prasad, Deputy Director of Accounts, Dumka is present. Heard.

(2.) THE only dispute in this case is with regard to payment of statutory interest on provident fund amount. Petitioners contention is that he should be paid up to the preceding month of payment, whereas, Boards case is that it is to be paid for maximum six months after retirement.

(3.) LEARNED counsel appearing for JSEB, with reference to Rule 14(4) of the Bihar GPF Rules, submitted that interest was payable only for a period of six months from the date of retirement, if it was not paid within six months, but he could not show anything that as per the proviso to the said rule, the Accounts Officer intimated the petitioner a date on which he is prepared to make payment in cash or has posted a cheque to the petitioner.