Jharkhand High Court
Smt.Shila Sinha & Ors vs State Of Jharkhand & Ors on 24 February, 2010
Author: D.N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 3960 of 2008
1. Smt. Shila Sinha
2. Upendra Chaudhary
3. Indra Devi
4. Ranjit Kr. Mandal
5. Lal Mohan Gorai
6. Payonidhi Sharma
7. Kartik Roy ...... ....Petitioners
Versus
1. The State of Jharkhand through its Secretary-cum-Director
Primary Education, Project Building, Ranchi
2. The Deputy Commissioner, Seraikella-Kharsawan
3. The Regional Deputy Director of Education, South
Chhotanagpur Division, Ranchi
4. The District Superintendent of Education, Seraikella-Kharsawan
5. The District Superintendent of Education, Chaibasa ...Respondents
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioner : Mr. Ramesh Chandra Khatri, Advocate
For the Respondents : J.C. to S.C. Mines
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05/ Dated: 24th February, 2010
1. Learned counsel for the petitioners submitted that the petitioners are retired Teachers and they are not paid interest upon their provident fund running from 1st January, 1971 to 31st March, 1973.
2. Learned counsel for the respondents-State has submitted that they have no much objection, if the order is passed for the payment of the statutory interest upon the provident fund amounts.
3. In view of this limited submissions and looking to the narrow controversy and looking to the submissions made by the learned counsel for the respondents as well as order passed by the Division Bench of this Court, in L.P.A. No. 651 of 2002 dated 30th April, 2003, (against which S.L.P. Civil Petition filed by the State of Jharkhand has been dismissed vide order dated 26 th July, 2004), I hereby, direct respondent no. 1 to make payment of the interest at the statutory rate of interest, upon the provident fund amounts to the petitioners for the period running from 1st January, 1971 to 31st March, 1973. This amount of interest shall be calculated and paid to the petitioners within sixteen weeks, from the date of receipt of a copy of an order of this Court.
4. To the aforesaid extent, this writ petition is disposed of.
(D.N. Patel, J) VK/-