VIJAY KUMAR SAHAY Vs. COAL MINES PROVIDENT FUND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) Tho petitioner has approached this Court with a prayer to pay the provident fund amount to the petitioner with statutory interest till the date of his retirement and compound interest from the date of his retirement, for one month of the year 1981 and for five months of the year 2004, as the same has not been paid him till the date of his retirement. Factual Matrix

(3.) Petitioner joined the services on 08.04.1975 as Graduate Engineer Training, Bharat Coking Coal Ltd., Dhanbad. In the month of February, 2007. Petitioner was promoted as General Manager of BCCL on 08.05.2007. He was transferred and joined in Central Coalfields Ltd., Ranchi on the post of General Manager, Washery, Construction Department, Ranchi. It is the case of the petitioner that he was superannuated on 31.12.2011 from the post of General Manager, Washery Construction and Washery Division, Central Coalfields Ltd., Ranchi. The petitioner, after his retirement, received the entire retiral benefits but the benefits of PF amounting to one month for the year 1981 and provident fund for the five months for the year 2004 was extended to him on the ground that the contribution details of that period has been provided by the Colliery Management to the Coal Mines Provident Fund (for short "CMPF"). The petitioner represented before the respondent-authorities on several occasions for giving the benefits of the aforesaid period but no heed was paid to such representation and though six long years have passed but nothing has been done and neither the amount has been given to the and as such, the petitioner has knocked the door of this Court by preferring this writ petition.