Jharkhand High Court
Baijnath Munda vs The State Of Jharkhand And Ors on 6 July, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 342 of 2016
.....
Baijnath Munda ... ...Petitioner
-V e r s u s-
State of Jharkhand and Ors. ... ...Opp. Parties
CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
...
For the Petitioner : - Mr. Munga Lal Kr. Chitra, Adv.
For the Opp. Parties-CCL :- M/s Amit Kr. Das & Pooja Kumari, Advs.
For the CMPF :- Mrs. Neelam Tiwary, Adv.
...
05/06.07.2017Learned counsel for the opposite party-CCL submits on the basis of the show cause filed on 31.08.2016 that gratuity amount and life cover scheme amount have not been paid to the petitioner. Document relating to processing for claim of family pension and CMPF have been forwarded to the office of Regional Commissioner, CMPF vide letter dated 01.07.2016.
Learned counsel for the CMPF submits on the basis of the show cause filed that Project Officer, Central Sounda Colliery, Ramgarh has been asked to furnish correct date of birth/Attested copy of birth certificate of the petitioner. As soon as duly filled upon Schedule-C with correct particulars is furnished, provident fund shall be processed by the answering opposite party.
Learned counsel for the CCL submits that all relevant papers had earlier also been sent to the CMPF Authorities. She also submits that all available records relating to the employee and his nominees would be supplied to the CMPF authorities within a period of two weeks.
On such receipt of complete papers, Office of Regional Commissioner, CMPF would process the dues towards CMPF and Family Pension within two weeks thereafter positively.
Petitioner is also required to produce proof of his date of birth before the authorities of the CCL/CMPF within the same time. Show cause showing compliance of the remaining dues of CMPF and Family Pension be filed after four weeks.
List this case after four weeks.
(Aparesh Kumar Singh, J.) Kamlesh/