LAWS(JHAR)-2006-1-80

BINDESHWAR CHOUDHARY Vs. STATE OF JHARKHAND

Decided On January 31, 2006
Bindeshwar Choudhary Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) MR . Gautam Sen Gupta, Regional Commissioner, D - I, Coal Mines Provident Fund, Dhanbad appeared and submitted that apart from Provident Fund, the Pension amount has also been paid.

(2.) LEARNED counsel for the petitioner submits that the respondents have paid the pension after thirty -three months of his retirement, but no interest has been paid.

(3.) APPEARANCE of Mr. Gautam Sen Gupta, Regional Commissioner, D -I, Coal Mines Provident Fund, Dhanbad is dispensed with.