Patna High Court
Sheela Devi vs The State Of Bihar & Ors on 3 March, 2016
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17422 of 2011
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Sheela Devi W/O Late Anil Kumar Singh R/O Mohalla Priyadarshani Nagar, Near
Airport, Bhagalpur, P.S Tilka Manjhi, Distt,. Bhagalpur
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Managing Director Bihar State Food And Civil Supplies Corporation Ltd.,
Sone Bhawan, Bir Chand Patel Path, Patna -1
3. The District Manager, Bihar State Food Corporation, Nawada.
4. Regional Provident Fund Commissioner, Patna
5. Employee Provident Fund Officer, Jharkhand, Ranchi
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr. Neeraj Kumar Singh, Advocate
For the State : Mr. N. K. Singh, AC to GP 2
For the BSFC : Mr. R. S. Pradhan, Sr. Advocate with
Mr. A. N. Rai, Advocate
For the EPFO : Mr. B. K. Pandey, Advocate
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 03-03-2016 Heard learned counsel for the parties.
At the very outset, learned counsel for the respondents no. 2 and 3 submits that the petitioner has been asked to come and fill Patna High Court CWJC No.17422 of 2011 dt.03-03-2016 2/3 up forms so as to facilitate the payment relating to EPF and family pension of the petitioner which have not been properly done.
Learned counsel for the petitioner submits that she is ready to go before the authority concerned.
In view of the aforesaid, as agreed between the parties, let the petitioner appear before the respondent no. 3, along with a copy of this order, on 18th March, 2016 at 11 A.M. when the respondent no. 3 shall ensure that all formalities with regard to payment of EPF and pension are completed. It shall be ensured that the forms are sent to the respondent no. 4 within two weeks thereafter. Learned counsel for the respondent no. 4 shall also ensure that the admitted dues of the petitioner including family pension are paid to her within three weeks.
The petitioner shall be at further liberty to make a detailed representation before the respondents no. 2 and 3 along with a copy of this order with regard to any discrepancy in any calculation or any dues which may have remained payable either to herself or her late husband. If the same is done within two weeks from today, the respondents no. 2 and 3 shall look into it and pass a reasoned order. If anything is found payable, the same shall also be paid to the petitioner within three weeks from passing of the order along with statutory interest, if any.
Patna High Court CWJC No.17422 of 2011 dt.03-03-2016 3/3 The writ petition stands disposed off in the aforementioned terms.
(Ahsanuddin Amanullah, J) Anjani/-
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