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Chattisgarh High Court

Saifuddin Siddiqui vs Chhattisgarh Infrastructure ... on 7 February, 2018

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                     1

                                                                        NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                    Writ Petition (S) No. 1194 of 2018

1. Saifuddin Siddiqui S/o Late Jamaluddin Siddiqui, Aged About 65 Years,
   Tools Keeper, Raipur Depot No. 2 R/o Near Mayur Club, Shiv Mandir,
   Pandri, Raipur, Police Station Pandri (Mowa) District Raipur, Chhattisgarh.

2. Santram Dhruv S/o Late Shri Jageshwar Dhruv, Aged About 55 Years,
   Transport Supervisor First, Baloda Bazar Depot, R/o M/14 Ish Kripa Dubey
   Colony Mowa, Raipur, Police Station Pandri (Mowa) District Raipur,
   Chhattisgarh.

3. Maya Devi Ravat W/o Late Mahesh Kumar Rawat, Aged About 63 Years,
   Conductor, Baloda Bazar Depot, R/o Quarter No 1/H Street No. 26, Zone 1,
   Sector 11, Bhilai Durg, Police Station Khursipar, Bhilai, District Durg,
   Chhattisgarh., District : Durg, Chhattisgarh

4. Smt. Sirajunnisa Begum W/o Late Sheikh Abdul Gani, Aged About 62 Years,
   Mechanic First, Jagdalpur Depot, R/o Kali Mandir Road, Hatkachora,
   Vivekananda Ward 30, Jagdalpur, Police Station Bodhghat, District Bastar,
   Chhattisgarh.

5. Prem Singh Markam S/o Late Dileshwar Singh Markam, Aged About 54
   Years, Depot Manager, Durg Depot, R/o Village Silli, Tehsil Pali, Police
   Station Pali, District Korba, Chhattisgarh.

6. Shiv Dayal Gautam S/o Late Gaya Prasad Gautam, Aged About 57 Years,
   Fuel Attendant, Raipur Depot First, R/o Village Pal Tehsil Amarpatan, Police
   Station Amarpatan, District Satna, Madhya Pradesh.

7. Chandan Gupta S/o Late Ram Sevak Gupta, Aged About 62 Years, Booking
   Agent, Raipur Depot No. 2, R/o Ward No. 10, Subhash Nagar, Daubada
   Jamul, ACC Jamul, District Durg, Chhattisgarh, District : Durg, Chhattisgarh

8. Mohid Khan S/o Late Majid Khan, Aged About 55 Years, Conductor,
   Jagdalpur Depot, R/o Village Chutka, Police Station Kanhiwara District
   Seoni, Madhya Pradesh.

9. Ramesh Chandra Jain S/o Late Lajja Ram Jain, Aged About 57 Years,
   Conductor, Jagdalpur Depot, R/o Ramesh Chandra Jain, Gurunanak
   Chowk, Tehsil Kondagaon, District Bastar, Chhattisgarh., District :
   Bastar(Jagdalpur), Chhattisgarh

                                                               ---- Petitioners

                                 Versus

1. Chhattisgarh Infrastructure Development Corporation (Parivahan Prabhag)
   Through Its Managing Director, Shastri Chowk, Raipur, Chhattisgarh.,
   District : Raipur, Chhattisgarh
                                            2

     2. Madhya Pradesh Road Transport Corporation, Through Its Managing
        Director, Head Office Habibganj, Bhopal, Madhya Pradesh, District : Bhopal,
        Madhya Pradesh

                                                                   ---- Respondents

For Petitioners : Mr. Vivek Kumar Agrawal, Advocate. For Respondents : Mr. Soumya Rai, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 07/02/18 Heard.

2. The petitioners have preferred this writ petition seeking direction to the respondents - authorities to properly compute the statutory interest on the amount impounded in the EDF components known in the jargon of the Corporation as 23%, 34% and 17% of DA to be calculated in the manner prescribed for General Provident Fund Accounts with further prayer to decide their cases as per the decision passed by this Court in the matter of G. K. Gupta v. The Managing Director & Others, W.P.(S) No. 6510/2009 together with other connected matters decided on 04.07.2011 and Writ Appeal No. 419/2011 together with other Writ Appeal decided on 16 th July, 2012.

2. Upon hearing learned counsel for the petitioners and on perusal of the judgment rendered by the Single Bench and Division Bench of this Court, this Court deems it appropriate to dispose of the present writ petition in the same terms.

3. The petitioners would be at liberty to move representation before the Madhya Pradesh Road Transport Corporation before whom the claim of the previous set of petitioner namely G. K. Gupta and others is under process. On submission of representation by the petitioners within a period of one month, the same shall be verified and if their cases are similar to the 3 previous set of petitioners, their claim shall also be processed along with the claims of the petitioners of previous writ petitions in the matter of G. K. Gupta (supra).

SD/-

(Sanjay K. Agrawal) Judge Priyanka