RAM JI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for the State, learned counsel for the Bihar State Forest Development Corporation as also the learned counsel for the Punjab National Bank.

(2.) The petitioner was earlier appointed as Forest Guard in year 1987 in the erstwhile Bihar State Forest Development Corporation. After the creation of the State of Jharkhand, the petitioner has become an employee of the Jharkhand State Forest Development Corporation. The petitioner had applied for advance of Provident Fund in the year 2004, when he had already become an employee of the Jharkhand State Forest Development Corporation. The amount of Rs.1,25,000/- was sanctioned in favour of the petitioner and a cheque was also issued on 18.2.2005, by the Bihar State Forest Development Corporation. However, as the account of the Bihar State Forest Development Corporation had been seized, the said cheque could not be honored.

(3.) The petitioner, thereafter, filed this writ application for getting the sanctioned amount of Provident Fund and it is submitted by the learned counsel for the Jharkhand State Forest Development Corporation that during the pendency of this writ application, a fresh cheque of Rs. 1,25,000/- has been issued in favour of the petitioner, which the petitioner has also encashed. This fact is also admitted by the learned counsel for the petitioner.