KANAKLATA HALDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner 'shusband late Sudhakar Haldar was in the services of the State Govt. He was appointed in the year 1997 and since then the amount towards provident fund contribution was deducted from this his salary. He retired on 31.7.1999 and died within a week thereafter i.e. on 6.8.1999. No amount towards provident fund was paid to him during his lifetime and after more than three years of his death his widow (petitioner) was paid a sum of Rs. 2,00,941/ - pursuant to authority slip No. 8761, dated 24.10.2002. However, inspite of repeated requests, total provident fund amount was not paid to the petitioner.

(2.) THE petitioner has filed the present writ petition on 31.8.2004 for payment of provident fund amount. This Court by order dated 15.9.2004, directed the respondents to state whether the petitioner applied for provident fund in time and whether they have calculated upto date statutory interest or not, they were also directed to enclose a copy of the chart showing deductions as was made and the interest as accrued in the account of the petitioner 'shusband. They were also directed to give details relating to the difference of pay to which her husband was entitled.

(3.) ON 7.2.2005 Mr. Suresh Prasad, District Provident Fund Officer, Chaibasa appeared and informed that he has recently joined the post of District Provident Fund Officer on 27th, January, 2005. He further submitted that he will look into the documents and will provide the chart. But inspite of the Court 'sorder passed on 7.2.2005 in his presence neither the District Provident Fund Officer remained present nor provided the chart to the petitioner.