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Judgment
Mr. Navaniti Prasad Singh, J.(Oral) - By this writ petition, two grievances have been made by the petitioner. First, there is an admitted delay of over a year in payment of GPF amount and he was entitled to interest, whoever may be liable to pay is not his concern. The second is that there is a short payment of GPF.
Mr. Anil Kumar Sinha, learned counsel for the State submits that undoubtedly, so far as the first part is concerned, the delay cannot be denied, but the delay was on the part of Vidhan Parishad where the petitioner was employee. Whatever may be the reason, the delay being there. State is bound to pay the statutory delayed payment interest.
It is, accordingly, directed the State to ensure payment of interest occasioned by delayed payment of GPF within one month from the date of production of a copy of this order before the Secretary of the Vidhan Parishad. The second with regard to quantification of GPF, the petitioner may make a detail representation in this regard to the Provident Fund authorities.
Learned counsel for the State and the Vidhan Parishad point out that thrice earlier he has been given the same liberty and each time his representation has been rejected in speaking order.
Be that as it may, the authorities would examine and give a detail order which is understandable by him showing the reason why the payment as made is adequate and correct. This shall be done within six weeks of the representation being filed.
With this observation, this writ petition stands disposed of.