Patna High Court
Rameshwar Prasad Roy vs The State Of Bihar & Ors on 19 May, 2016
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5737 of 2014
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Rameshwar Prasad Roy, Son of K.P. Roy, Resident of Mohalla- Sheopuri Near
Rajdhani Gas Godown, Patna, P.O. Shastri Nagar, Seopuri, Patna 23, District-
Patna
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Food and Civil Supply, Department, Govt. of Bihar,
Patna
3. The Managing Director, State Food Corporation of Bihar, Sone Bhawan, 5th
Floor, Birchand Patel, Patna- 1
4. The Regional Commissioner, Employees Provident Fund Organization,
Karamchari Bhawan, R-Block Patna-1
5. The Regional Commissioner, Employees Provident Fund Organization,
Bhagalpur
6. The Regional Commissioner, Employees Provident Fund Organization, Ranchi
7. The District Manager, State Food Corporation Katihar, District- Ranchi
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Shiv Shankar Prasad Singh, Advocate
For the Respondent/s : Mr. R.R. K Pandey, SC-29
For B.SFC : Mr. Shailendra Kumar Singh, Advocate
For EPF : Mr. A. N. Rai, Advocate
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA PRATAP
SINGH
ORAL JUDGMENT
Date: 19-05-2016
Learned counsel appearing for the petitioner is
permitted to make necessary correction in the writ application.
The petitioner retired from the post Assistant, on
31.01.2011, from the office of Bihar State Food & Civil Supply Corporation Ltd. (hereinafter referred to as 'the Corporation'). He has raised a grievance that he has not paid his Provident Fund amount nor he is getting his pension.
Counsel for the E.P.F. submits that the petitioner has Patna High Court CWJC No.5737 of 2014 dt.19-05-2016 2/2 not filled up Form 10D and 19, which is necessary for payment of Provident fund and for pension.
In the light of the submissions of the learned counsel for the E.P.F., the writ application is disposed of with the following directions:
The petitioner would submit duly filled up Form 10D and 19 for availing the benefit of Provident fund and pension to District Manager, State Food Corporation, Katihar. After due scrutiny the District Manager, State Food Corporation, Katihar would forward the same to the Assistant Commissioner, E.P.F., Bhagalpur or the competent authority for processing his application for payment of provident fund and pension.
It is expected that the entire exercise should be completed within a period of three months from the date of submission of his papers. For payment of other retiral benefits, the petitioner would file a detailed representation along with the supporting documents to District Manager, State Food Corporation, Katihar.
The writ application stands disposed of.
(Samarendra Pratap Singh, J.) Uday/-
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