P. Sam Koshy, J
1. The limited grievance which the petitioner has raised is that his GPF amount has not been released by the respondents till date. On the contrary, the
respondents have issued an order dated 24.01.2018 intimating the petitioner that there is a negative balance of Rs.9,85,970/- to be recovered from the
petitioner.
2. The counsel for the petitioner at this juncture makes a categorical submission that he has instruction to state that the petitioner at no point of time
had withdrawn any amount from his GPF account and that according to him, there is a credit balance of over Rs. 12,53,864/- in his GPF account, but
the respondents have erroneously shown negative balance of more than nine Lakhs.
3. Considering the nature of dispute and the relief sought for by the petitioner, this court is of the opinion that as of now ends of justice would meet if
the office of the respondent No.5 is directed to call upon the petitioner and re-scrutinize the GPF account of the petitioner with the available records
that the petitioner has so far as GPF amount is concerned. Meanwhile, the respondent No.5 shall also call upon the competent officer from the office
of the respondent No.1 along with entire service records of the petitioner more particularly the documents pertaining to GPF account of the petitioner
and on due verification of the entire records and after giving an opportunity of explanation to the petitioner, a fresh order be passed within an outer
limit of four months.
4. Finally if it is found that the petitioner is entitled for certain amount on GPF head, the same should be released to him forthwith without any further
delay.
5. The writ petition accordingly stands disposed of.
