Bhagawat Ram Sahu vs Chhattisgarh Infrastructure on 26 August, 2021

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Chattisgarh High Court

Bhagawat Ram Sahu vs Chhattisgarh Infrastructure on 26 August, 2021

Bench: P. Sam Koshy

                                      1


                                                                          NAFR
             HIGH COURT OF CHHATTISGARH AT BILASPUR
                 WRIT PETITION (S) NO. 4150 OF 2021

     Bhagawat Ram Sahu, S/o Sukhi Ram Sahu, aged about 60 years,
presently posted as Asst. Engineer, Urban Administration - Atal Nagar,
Raipur, R/o MIG-D/15, Parijat Extension, Nehru Nagar, Bilaspur (CG)
                                                                 ... Petitioner
                                    versus
1.   Chhattisgarh Infrastructure Development Corporation (Parivahan
Prabhag), through its Managing Director, Old PHQ Premises, Raipur (CG)
2.   Madhya Pradesh State Road Transport Corporation, through its
Managing Director, Head Office Habibganj, Bhopal (M.P.)
                                                             ... Respondents

For Petitioner : Mr. Syed Majid Ali, Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board 26/08/2021

1. Petitioner has preferred the present Writ Petition seeking for a direction to Respondent 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 a further prayer to decide the case 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 4.7.2011 and Writ Appeal No.419/2011 together with other connected Writ Appeal decided on 16.7.2012.

2. Upon hearing learned Counsel for Petitioner and on perusal of the judgment rendered by the Single Bench and the Division Bench of this High Court, this Court deems it appropriate to dispose of the present Writ Petition in the same terms.

3. Petitioner would be at liberty to move representation before the Madhya Pradesh State Road Transport Corporation before whom the claim of the previous set of Petitioners namely G.K. Gupta and others is under process. On submission of representation by Petitioner within a period of one month, the same shall be verified and if his case is similar to the previous set of Petitioners, his claim shall also be processed along with the claim of the Petitioners of previous Writ Petitions in the matter of G.K. Gupta (supra).

4. Writ Petition accordingly stands disposed of.

Sd/-

                                                                 (P. Sam Koshy)
/sharad/                                                              Judge

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