SIDHESHWAR SINGH Vs. BHARAT COKING COAL LTD., OHANBAD

JUDGEMENT

(1.) THE petitioner retired from the services of the Respondent -Bharat Coking Coal Ltd. It is the specific case of the petitioner that he is entitled to get arrears of gratuity and provident fund for the period from 1969 to 1973 on the ground, inter alia, that he was the member of the Central Mines Provident Fund from 1969 and his C.M.P.F. No. is B/616585. It has been categorically stated in para nos. 8 and 12 of the writ petition that the amount of provident fund and gratuity for the fix period neither calculated nor paid to the petitioner.

(2.) A consolidated counter affidavit has been filed by the respondents, wherein the aforesaid paragraphs have not been controverted.