Chattisgarh High Court
Deman Das Manikpuri vs Chhattisgarh Infrastructure ... on 22 January, 2016
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 242 of 2016
1. Deman Das Manikpuri S/o Late Shri Mehattar Das,
Aged About 51 Years Conductor, Raipur Depot- Il, R/o
Village Rakhi, P. O. Bhatagaon, Tehsil And P.S. Kurud,
District Dhamtari, (Chhattisgarh)
2. Narendar Kumar Ruha, S/o Late Shri Masih Prakash
Ruha, Aged About 70 Years T. S.-Il, Baloda Bazar Depot,
R/o Village Baitalpur Panchayat, Chandrakhuri, Tehsil
Pathariya, P.S. Sargaon, District Mungeli, (Chhattisgarh)
3. Smt. Savitri Singh Chandanan, W/o Late Shri
Anusuiya Prasad Chandanan, Aged About 50 Years Ticket
Examiner, Raipur Depot, R/o Thakur Laxmi Narayan Patti,
Ram Kund, Raipur, P.S. Amapara, District Raipur,
(Chhattisgarh)
4. Ghanshyam Sahu, S/o Late Shri Kali Ram Sahu,
Aged About 59 Years Carpenter- Il, Divisional Workshop
Raipur, R/o Chhattisgarh Nagar, Tikrapara, Raipur, P.S.
Tikrapara, District Raipur, (Chhattisgarh)
5. Guljar Khan, S/o Late Shri Amir Khan, Aged About
66 Years V.R.S. 2003, Conductor, Bilaspur Depot, R/o
Village Office Lambar, Via Saraipali, P.S. Saraipali, District
Mahasamund, (Chhattisgarh)
6. Parmeshwar Mishra, S/o Late Shri Ram Bahoran Lal
Mishra, Aged About 61 Years Driver, Bilaspur Depot, R/o
Bisen Bada, Masanjganj, Bilaspur, P.S. Civil Line, District
Bilaspur, (Chhattisgarh)
---- Petitioners
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)
---- Respondents
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For Petitioners : Mr. Vivek Kumar Agrawal, Advocate For Respondents : Mr. Ashish Shrivastava, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 22/01/2016
1. Petitioners have preferred this writ petition seeking direction to the 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 further prayer to decide their cases as per the decision passed by this Court in the matter of G.K. Gupta v. 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.
2. Upon hearing learned counsel for the petitioners and on perusal of the judgment rendered by the Co- 3
ordinate Bench and Division Bench of this Court, this Court deems it appropriate to dispose of the present writ petition in the same terms.
3. Petitioners would be at liberty to move representation before the respondent No. 2-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/-
(Sanjay K. Agrawal) JUDGE Tiwari