Patna High Court
Prabha Shankar Dubey vs The Union Of India on 23 November, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10005 of 2022
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Prabha Shankar Dubey Son of Late Chandrashekhar Dubey Resident of illage
and Post-Thatra, P.S.-Mirzamurad, District-Varanasi (Uttar Pradesh PIN-
221307
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Labour, Government
of India, New Delhi.
2. The Employees Provident Fund Organlzation through the Regional
Provident Fund Commissioner, R-Block, Road No.G, Bihar, Patna.
3. The Regional Provident Fund Commissioner-1, Employees Provident Fund
Organlzation, R-Block, Road No.6, Bihar, Patna.
4. The Assistant Provident Fund Commissioner, (Coordination), Employees
Provident Fund Organlzation, R-Block, Road No.6, Bihar, Patna.
5. The Regional Commissioner, Employees Provident Fund Organlzation, Sub
Regional Office, Adam Pur Chowk, Bhagalpur-812001
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Satish Kumar Sinha, Advocate
For the Respondent/s : Mr.Additional Solicitor General
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 23-11-2022
In the instant petition, petitioner has prayed the
following relief:-
"1. That this is an application for
issuance of an appropriate writ(s), or Order (s)
and/or direction or directions,
A. To direct the respondents to pay the
entire provident fund dues of the petitioner at
once without any further delay.
B. To direct the respondents to pay the
entire provident fund dues of the Petitioner with
statutory and penal interest when it became dues
till the date of payment.
C. The cost of litigation and the cost of
harassment caused to the petitioner be also
directed to be paid.
Patna High Court CWJC No.10005 of 2022 dt.23-11-2022
2/2
D. In any view of the matter, the
Respondent (s) be directed to dispose of the
representation of the petitioner lastly filed on
14.04.2021within the stipulated time.
E. To pass such other order/orders or direction/directions as may deem fit and proper to secure the ends of justice."
The aforesaid prayer is not maintainable for the reasons that petitioner is not processing EPF Account Number, in the absence of EPF Account Number there can't be direction from this Court for payment of any Provident Fund dues which is stated to be due to the petitioner, therefore, the petitioner has not made out a case.
Accordingly, present petition stands dismissed. Reserving liberty to the petitioner to approach concerned authority in seeking Account Number. In the event of receipt of any Account Number then he is required to file necessary representation to the concerned authority in respect of the relief sought in the present petition.
(P. B. Bajanthri, J) abhishekkr/-
AFR/NAFR CAV DATE Uploading Date 28.11.2022 Transmission Date