Shiv Kailash Singh Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 21 Feb 2019 Writ Petition (S) No. 1139 Of 2019 (2019) 02 CHH CK 0388
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (S) No. 1139 Of 2019

Hon'ble Bench

P. Sam Koshy, J

Advocates

Sumit Singh, Jitendra Pali, RK Gupta

Final Decision

Disposed Of

Judgement Text

Translate:

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had withdrawn any amount from his GPF account and that according to him, there is a credit balance of over Rs. 12,53,864/- in his GPF account, but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.

From The Blog
Calcutta High Court Quashes EPFO Order Denying Higher Pension to SAIL Staff, Calls It ‘Abuse of Law’
Nov
21
2025

Court News

Calcutta High Court Quashes EPFO Order Denying Higher Pension to SAIL Staff, Calls It ‘Abuse of Law’
Read More
Supreme Court Rejects Quota for Civil Judges in District Judge Promotions, Issues Fresh Rules on Seniority
Nov
21
2025

Court News

Supreme Court Rejects Quota for Civil Judges in District Judge Promotions, Issues Fresh Rules on Seniority
Read More