LAKSHMI MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER who is widow of late Rupu Marandi has filed this writ application alleging inter alia that although her husband worked as Karamachari from 1945 and retired in 1985 and thereafter died in 1999 but till date provident fund amount has not been paid.

(3.) IN the counter -affidavit, it is stated that during service period petitioners husband was transferred from one place to other and then retired from Taljhari Anchal in 1985. It is stated that it was the duty of the deceased husband of the petitioner to collect the statement of GPF from the concerned offices and to submit it to the Circle Officer, Taljhari. The delay in payment of GPF is not due to the lachies of the respondents but it is due to the latches of the deceased husband. It is also stated in the counter -affidavit that petitioner deserves sympathy being widow of deceased employee and an authority slip for Rs. 8547/ - has been issued in favour of the petitioner for payment of the GPF amount for the period from 1976 and January 1980 to December, 1984. So far the period from April 1976 to July 1979 and September, 1979 to December, 1979 the GPF amount has not been paid for want of details from Jama Anchal, Dumka.