Chattisgarh High Court
Bhagwat Dubey vs Chhattisgarh Infrastructure ... on 15 November, 2017
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 6005 of 2017
1. Bhagwat Dubey S/o Late Baijnath Dubey Aged About 62
Years Conductor, Ambikapur Depot, R/o Village Taimri, P.
O. Pandav Para, Tahsil Baikunthpur, P. S. Patana, District
Koriya Chhattisgarh
2. Ramji Namdev S/o Late Mohan Lal Namdev, Aged About 62
Years Conductor, Korba Depot, Vrs 2003, R/o Village Podi,
P. O. Jaldal, Tahsil & P. S. Gudh, District Rewa ( M. P. )
3. Ramlal Agrawal S/o Late Lal Bihari Agrawal Aged About 52
Years Conductor, Korba Depot, Vrs 2003 R/o Krishna
Nagar, Behind Murali Bhawan, P. S. City Kotwali, District
Satna ( M. P. )
4. Prithviraj Singh S/o Shri Harinath Singh Aged About 70
Years Booking Agent, Ambikapu Depot, Vrs 2003, R/o
Village Kukarhata, Post Khajuri, Tehsil & P. S. Karao,
District Allahabad ( U. P. )
5. Jugal Kishore Namdev S/o Shri Bansh Gopal Namdev Aged
About 55 Years Conductor, Ambikapur Depot, Vrs 2003, R/o
Village & Post Atra, Tahsil Uchehara, P. S. Nagoud, District
Satna ( M. P. )
6. Smt. Uma Shrivastava, W/o Late Shri Vinod Shrivastava,
Aged About 47 Years Cleaner, Divisional Workshop
Bilaspur, R/o D-194, Yadunandan Nagar, Tifara, P. S.
Chakarbhata, District Bilaspur Chhattisgarh
---- Petitioner
Versus
1. Chhattisgarh Infrastructure Development Corporation
( Parivahan Prabhag ), Through Its Managing Director,
Shastri Chowk, Raipur Chhattisgarh
2. Madhya Pradesh Road Transport Corporation, Through Its
Managing Director, Head Office Habibganj, Bhopal ( Madhya
Pradesh )
---- Respondent
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For Petitioners Shri Vivek Kumar Agrawal, Advocate. For Respondents Shri Ashish Shrivastava, Advocate.
Order On Board 15/11/2017
1. 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 Vs. 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 16th July, 2012.
3. 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
4. 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 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/-
Judge (Prashant Kumar Mishra) Akhilesh